State Of Odisha & Anr vs Pramod Ku. Pradhan & Anr
2025 Latest Caselaw 6357 Ori

Orissa High Court

State Of Odisha & Anr vs Pramod Ku. Pradhan & Anr on 26 June, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

      IN THE HIGH COURT OF ORISSA AT CUTTACK
                      FAO No. 214 of 2018
State of Odisha & Anr.        .....       Appellants
                                                Mr. P.K. Panda, ASC
                         -versus-
Pramod Ku. Pradhan & Anr. .....                      Respondents
                                                Mr. S.N. Sharma, Advocate
                                                  (Respondent No. 1)


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

26.06.2025 Order No.04 M.C. No. 296 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.

4. Misc. Case stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

05. FAO No. 214 of 2018

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 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 the judgment so passed in FAO No. 509 of 2014 and batch.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack