Citation : 2025 Latest Caselaw 5315 Ori
Judgement Date : 24 March, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
WA No.1791 of 2024
State of Odisha and another .... Appellants
Represented By Adv. -
Mr. B. Dash, AGA
-versus-
Ashok Kumar Sahoo and another .... Respondents
Represented By Adv. -
Ms. Sahoo, Advocate
WA No.1794 of 2024
State of Odisha and another .... Appellants
Represented By Adv. -
Mr. B. Dash, AGA
-versus-
Jayadev Sahoo and others .... Respondents
Represented By Adv. -
Mr. B.Patnaik, Advocate
Mr.P.K. Satapathy, Advocate
Mr. Parsuram Panda, Advocate
(for respondent nos.2,3,6,7,11 and 12)
WA No.1796 of 2024
State of Odisha and another .... Appellants
Represented By Adv. -
Mr. B. Dash, AGA
-versus-
Swati Mukta and others .... Respondents
Represented By Adv. -
Mr. B.Patnaik, Advocate
Mr.P.K. Satapathy, Advocate
Mr. Parsuram Panda, Advocate
(for respondent nos.1 to 10)
Page 1 of 2
CORAM:
THE HON'BLE MR. JUSTICE ARINDAM SINHA,
THE ACTING CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE M.S. SAHOO
ORDER
24.03.2025 Order No.
02. 1. The writ appeals tagged together have been listed under heading 'To Be Mentioned' at instance of respondents in them.
2. Mr. Patnaik, Mr. Satapathy and Ms. Sahoo, learned advocates appear on behalf of respondents in the appeals. Mr. Dash, learned advocate, Additional Government Advocate appears on behalf of State (appellant).
3. Submission on behalf of respondents is, the appeals are covered by our judgment dated 30th January, 2025 in W.A. no.802 of 2023 (State of Odisha and another v. Dhrutimaya Behera and others). Mr. Dash submits, the appeals stand covered.
4. On consent the appeals are taken up for disposal at this stage.
5. The appeals are disposed of in terms of judgment dated 30th January, 2025 (supra).
(Arindam Sinha) Acting Chief Justice
Signed by: PRASANT KUMAR SAHOO Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court (M.S. Sahoo) Date: 24-Mar-2025 20:02:22 Judge
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