Citation : 2025 Latest Caselaw 985 Ori
Judgement Date : 7 July, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
WA No.643 of 2025
Prasant Kumar Panigrahy .... Appellant
Mr. Sanjib Mohanty, Advocate
-versus-
Odisha Industrial Infrastructure .... Respondents
Development Corporation and
others
Ms. K.T. Mudali, Advocate for Respondent
Nos.1 to 3
Mr. Bimbisar Dash, AGA for State
CORAM:
THE HON'BLE THE CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
ORDER
Order No. 07.07.2025
01. I.A. No.1650 of 2025
This matter is taken up through Hybrid mode.
2. This is an application for condonation of delay of 47 days in preferring the instant writ appeal against the impugned judgment dated 17.12.2024 passed by the Single Bench in W.P.(C) No.21376 of 2022.
3. After perusal of the averments made in paragraph-2 of the instant application, we are satisfied that the appellant was prevented by sufficient cause in not filing the instant appeal within the statutory period of limitation provided therefor. Hence, the delay of 47 days in filing the writ appeal is hereby condoned.
4. In view of the above, I.A. stands disposed of.
5. List this matter on 14th July, 2025 under the heading "Fresh Admission".
(Harish Tandon) Chief Justice
(M.S. Raman) Judge MRS/Laxmikant
Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 08-Jul-2025 14:02:16
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