Orissa High Court

State Of Orissa And vs Abani Ku. Ray And on 15 May, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

        IN THE HIGH COURT OF ORISSA AT CUTTACK
                   FAO No. 335 of 2018

State of Orissa and               .....            Appellants
another                                       Mr. P.K. Panda, ASC

                              -versus-

Abani Ku. Ray and                .....          Respondents
another                                      Mr. R.P. Dalai, Advocate


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

15.05.2025

I.A. NO.499 of 2018

1. This matter is taken up through hybrid mode.

2. Heard.

3. Considering the grounds taken, the delay in filing the appeal is condoned.

4. The I.A. stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

FAO No. 335 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 judgment so passed in FAO No.509 of 2014 and batch.

(BIRAJA PRASANNA SATAPATHY) Judge Sisir