State Of Odisha & Ors vs Mamata Mohapatra & Ors
2025 Latest Caselaw 6345 Ori

Orissa High Court

State Of Odisha & Ors vs Mamata Mohapatra & Ors on 26 June, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

      IN THE HIGH COURT OF ORISSA AT CUTTACK
                      FAO No. 241 of 2018
State of Odisha & Ors.        .....       Appellants
                                                 Mr. P.K. Panda, ASC
                        -versus-
Mamata Mohapatra & Ors.   .....                      Respondents
                                                 Mr. S. Swain, Advocate
                                               (Respondent Nos. 1, 3, 4 to 9)


                     CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                      ORDER

26.06.2025 Order No.10 M.C. No. 347 of 2018

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. Considering the grounds taken, delay in filing the appeal is condoned subject to payment of cost of Rs.1000/- to be deposited before the Orissa High Court Bar Association Welfare Fund by 1 st July, 2025.

4. I.A. stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

1. Heard learned counsel appearing for the Parties.

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 23.06.2025 in FAO No. 281 of 2018 & 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 the judgment so passed in FAO No. 281 of 2018 & batch.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack