State Of Orissa vs Gautam Behera
2026 Latest Caselaw 1295 Ori

Orissa High Court

State Of Orissa vs Gautam Behera on 11 February, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                FAO No.312 of 2018
                             State Of Orissa               .....       Appellant
                                                                               Represented by Adv. -
                                                                               A.g.a.

                                                           -versus-
                             Gautam Behera                        .....                  Respondent
                                                                              Represented by Adv. -

                                                  CORAM:
                                    THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                                MOHAPATRA

                                                               ORDER

           Order No.                                          11.02.2026
                  07.          1.    This matter is taken up through Hybrid Arrangement (Virtual
                               /Physical Mode).

2. Heard learned counsel for the parties.

3. It is contended by the learned counsel appearing for the parties that the issue involved in the present case is covered by the judgment of this Court so passed on 19.03.2025 in FAO No.509 of 2014 and batch.

4. In view of such submissions made by the learned counsel appearing for the Parties, the present FAO is disposed of with liberty to the learned counsel for the State to seek for variation/modification of the order in the event it is found that the aforesaid submission made by the learned counsel appearing for the Opposite Parties is wrong.

( A.K. Mohapatra) Judge Rubi