Orissa High Court

Jayakrishna Pradhan & Ors vs State Of Odisha & Ors on 15 May, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

        IN THE HIGH COURT OF ORISSA AT CUTTACK
                   FAO No. 599 of 2019

Jayakrishna Pradhan & Ors.         .....            Appellants
                                               Mr. S. Mohanty, Adv.

                               -versus-

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


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

15.05.2025

I.A. NO. 428 of 2025

1. This matter is taken up through hybrid mode.

2. Heard.

3. Considering the grounds taken the delay in filing the appeal is condoned, subject to payment of cost of Rs.5,000/- to be deposited before the Odisha High Court Bar Association Welfare Fund by 19.05.2025.

4. The I.A stands disposed of.

(BIRAJA PRASANNA SATAPATHY) Judge

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

Jyoti

Location: HIGH COURT OF ORISSA