State Of Odisha & Others vs Debendra Nath Malik
2025 Latest Caselaw 8039 Ori

Orissa High Court

State Of Odisha & Others vs Debendra Nath Malik on 9 September, 2025

Author: Mruganka Sekhar Sahoo

Bench: Mruganka Sekhar Sahoo

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           WA No. 1825 of 2024
                           State Of Odisha & Others                    ....             Appellants
                                                                             Represented by Adv.-
                                                                             Mr. S.B. Panda, AGA
                                                            -Versus-
                           Debendra Nath Malik                         ....            Respondent
                                                                         Represented by Adv._
                                                                       Mr. D.N. Rath, Advocate
                                               CORAM:
                            HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                                 AND
                           HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO
                                                 ORDER

     Order No.                                  09.09.2025
                                              (Hybrid mode)

        07.                  1.      The I.A. has been filed for dispensing with filing of the

certified copy of the impugned judgment as mandated by the Rules of the High Court of Orissa.

2. Since it is an Intra-Court appeal, the records of the Writ Petition as well as the judgment impugned are available for reference.

3. The I.A. is favoured and disposed of.

4. The learned AGA submits that further time may be granted.

5. On consent, list on 22nd September, 2025.

(Manash Ranjan Pathak)

Reason: Authentication (Mruganka Sekhar Sahoo)

Date: 10-Sep-2025 12:26:16 Judge.

Narayan/Ranjeeta