State Of Odisha & Another vs State Of Odisha & Others
2025 Latest Caselaw 303 Ori

Orissa High Court

State Of Odisha & Another vs State Of Odisha & Others on 7 May, 2025

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                          FAO No.342 of 2019

         State of Odisha & Another                            Appellants
                                            ....         Mr. P.K. Panda, ASC
                                            -versus-

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


                              COROM:
                   JUSTICE BIRAJA PRASANNA SATAPATHY
                                    ORDER

07.05.2025

I.A. No. of 2025 Order No

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

2. Heard learned counsel appearing for the Parties.

3. I.A. filed in Court be registered and be kept in record.

4. Considering the stand taken in the I.A. and the fact that the appeal was disposed of on the very first date of listing, this Court is inclined to condone the delay in filing the application for recalling of the order dtd.17.10.2019 in I.A. No.246 of 2025.

5. Accordingly, the I.A stands disposed of.

(Biraja Prasanna Satapathy) Judge // 2 //

04. 1. Heard learned counsel appearing for the parties.

2. Considering the grounds taken in the I.A., the order dtd.15.10.2019 is hereby recalled by restoring the appeal to its file.

3. Accordingly, the I.A stands disposed of.

(Biraja Prasanna Satapathy) Judge

05. 1. Heard learned counsel appearing for the parties.

2. Considering the grounds taken in the I.A., the delay in filing of the appeal is condoned subject to payment of cost of Rs.1500/- to be deposited before the Orissa High Court Bar Association Welfare Fund by 09.05.2025.

3. Accordingly, the I.A stands disposed of.

(Biraja Prasanna Satapathy) Judge

06. 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

// 3 //

case 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 Subrat

Location: HIGH COURT OF ORISSA, CUTTACK