M.C. Of Lenkudipada High vs State Of Odisha & Others
2025 Latest Caselaw 6114 Ori

Orissa High Court

M.C. Of Lenkudipada High vs State Of Odisha & Others on 20 June, 2025

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             FAO No.11 of 2021

        M.C. of Lenkudipada High             ....                Appellant
        School                                       Mr. M.K. Sahoo, Adv.


                                       -versus-

        State of Odisha & Others             ....         Respondents
                                                     Mr.P.K. Panda, ASC


                            COROM:
              JUSTICE BIRAJA PRASANNA SATAPATHY

                                      ORDER

Order 20.06.2025

I.A. No.15 of 2021

1. This matter is taken up through Hybrid Mode.

2. Heard learned counsel appearing for the parties.

3. Considering the grounds taken, the delay in filing the appeal is condoned subject to payment of cost of Rs.2,500/- to be deposited before the Orissa High Court Bar Association Welfare Fund in course of the day.

4. The I.A stands disposed of.

(Biraja Prasanna Satapathy) Judge

5. FAO NO.11 of 2021

1. Heard learned counsel appearing for the parties.

// 2 //

2. It is contended by the learned counsel appearing for the Parties that the issue involved in the present appeal is covered by the judgment of this Court so passed on 19.03.2025 in FAO No.509 of 2014 and batch.

3. In view of such submissions made by the learned counsel appearing for the parties, the present FAO is disposed of in the light of judgment so passed in FAO No.509 of 2014 and batch.

(Biraja Prasanna Satapathy) Judge

sangita

Reason: authentication of order Location: high court of orissa, cuttack Date: 20-Jun-2025 16:54:17