Managing Committee Of Hiralal vs State Of Odisha And Others
2026 Latest Caselaw 2902 Ori

Orissa High Court

Managing Committee Of Hiralal vs State Of Odisha And Others on 25 March, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             FAO No.104 of 2026
                         Managing Committee Of Hiralal    .....   Appellant
                         High School, Mayurbhanj
                                                                            Represented by Adv. -
                                                                            Kunal Kumar Swain

                                                          -versus-
                         state of Odisha and others             .....                 Respondents
                                                                         Represented by Adv. -

                                                                         Mr. U.C. Jena, ASC

                                                  CORAM:
                                   MR. JUSTICE ADITYA KUMAR MOHAPATRA
                                                   ORDER

25.03.2026 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel appearing for the Parties.

3. 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.

4. In view of such submissions made by the learned counsel appearing for the Parties, the present FAO is disposed of in the light of the judgment so passed in FAO No. 509 of 2014 and batch.

(Aditya Kumar Mohapatra) Judge

PERSONAL ASSISTANT