Mc Of Mirzapur U.P. (M.E.) vs State Of Odisha & Others
2025 Latest Caselaw 103 Ori

Orissa High Court

Mc Of Mirzapur U.P. (M.E.) vs State Of Odisha & Others on 3 May, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                FAO No.648 of 2020

            MC of Mirzapur U.P. (M.E.)        ....                        Appellant
            School                                            Mr. M.K. Sahoo, Adv.
                                                                                 .
                                           -versus-

            State of Odisha & Others          ....                        Respondent

                                                              Mr. P.K. Panda, ASC



                                CORAM:
                      JUSTICE BIRAJA PRASANNA SATAPATHY

                                            ORDER

03.05.2025 I.A. No.577 of 2020 Order No.

3. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard .

3. Since delay has not been pointed out, learned counsel appearing for the appellant does not want to press the I.A Accordingly, the I.A stands disposed of as not pressed.

(Biraja Prasanna Satapathy) Judge

4. 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.

// 2 //

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: authenticatiion of order Location: high court of orissa, cuttack Date: 06-May-2025 12:54:16