Citation : 2025 Latest Caselaw 10420 Ori
Judgement Date : 25 November, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.2004 of 2024
State of Odisha and others .... Appellants
Represented By Adv. -
Mr. D. Mohanty, AGA
-versus-
Manmohan Tripathy .... Respondent
Represented By Adv. -
CORAM:
JUSTICE MANASH RANJAN PATHAK
JUSTICE MRUGANKA SEKHAR SAHOO
ORDER
25.11.2025 (Hybrid Mode) Order No.
01. I.A. Nos.5344 & 5345 of 2024 and W.A.No.2004 of 2024
1. The matter is taken up at the end of the today's proceeding of the Court, on mention made by the learned Additional Government Advocate drawing our attention to the urgency of the matter.
2. The Writ Appeal No.2004 of 2024 has been filed along with I.A. for condonation of reported delay of 482 days in filing the appeal.
3. Heard learned Additional Government Advocate for the State-appellants.
4. Issue notice in the I.A. as well as writ appeal. Requisites for issuance of notice by speed post with A.D. be filed within five working days.
5. List after S.R. Liberty to mention.
6. As an interim measure, it is directed that the operation of the impugned judgment dated 13.02.2023 passed in W.P.(C) No.3683 of 2023 shall remain suspended till the next date of hearing.
Urgent certified copy of this order be granted on proper application.
(Manash Ranjan Pathak) Judge
(Mruganka Sekhar Sahoo) Gs/Radha Judge
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