Orissa High Court
State Of Odisha And Others vs Harapriya Patra on 31 July, 2023
Bench: S.Talapatra, Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.1745 of 2022
State of Odisha and others ..... Appellants
Mr. M.K.Khuntia, AGA
Vs.
Harapriya Patra ..... Respondent
Mr.Budhadev Routray, Senior Advocate
assisted by Mr.J.Biswal, Advocate
CORAM:
JUSTICE S.TALAPATRA
JUSTICE SAVITRI RATHO
ORDER
31.07.2023 Order No. I.A. No.4078 of 2022
06.
1. This matter is taken up through hybrid mode.
2. In view of causes assigned, the delay that occurred in filing the intra court appeal, stands condoned.
3. In the result, this Interlocutory Application is disposed of.
(S.Talapatra) Judge (Savitri Ratho) Judge W.A. No.1745 of 2022
07. 1. Mr. M.K.Khuntia, learned Addl. Governemnt Advocate has appeared for the appellants and Mr.Budhadev Routray, learned Senior Counsel assisted by Mr.J.Biswal, learned counsel has appeared for the writ petitoner- respondent. We have heard this appeal in part along with Page 1 of 1 //2// other analogous appeals, as reflected in the order dated 18.07.2023.
2. For continuation of hearing, let the matter be listed on 10th August, 2023 along with the analogous appeals listed today. We would consider a proposition whether the benefit as has been granted by the impugned judgment dated 28.02.2004 can be diluted by convering part of it as Bichi notional benefit. The parties are directed to take instruction by the next date.
(S.Talapatra) Judge (Savitri Ratho) Judge Signature Not Verified Digitally Signed Signed by: BICHITRANANDA SAHOO Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 01-Aug-2023 20:25:44 Page 2 of 2