Executive Engineer, Electrical Stores Division, Berhampur Vs Director Of Industries Cum Chairman, MSEFC, Odisha, Cuttack
.... on hearing learned Senior Counsel for the Appellants and learned Counsel for the Respondents, further keeping in view the decision of this Court in W.P.(C) No. 3523 of 2022, which has been confirmed by the Hon’ble Apex Court, the present Appeal before this Court being not entertainable, the same ...
Orissa High Court
Prahallad Behera & Others Vs State Of Odisha & Others
.... erformed exists. It was not necessary to demonstrate the similarity with mathematical accuracy. As regards the extension of said principle to instrumentalities of the State, the Supreme Court in the case of Employees of Tangenniry and Footwear Corp of India ltd. vs. Union of India AIR 1991 SC 136 ...
Orissa High Court
Governing Body Of Shantilata Mahavidyalaya Vs Shantilata Jena & Others
.... . 9. Mr. S.N. Pattnaik, learned Addl. Government Advocate would argue that the direction was issued by this Court in the writ application in question to decide the representation submitted by the petitioner. No direction whatsoever was issued to the Governing Body. Mr. Pattnaik further argu ...
Orissa High Court
Jeet Amaresh Satpathy Vs State Of Odisha
.... her. It is further the evidence of P.W.1 that on 19.02.2015, the O.I.C. Raibania P.S. informed him that his daughter has been murdered in the house of the accused and he reached the house of the accused at about 7 P.M. on the same day and found the dead body of his daughter lying in the house. ...
Orissa High Court
Kartik Parimanik Vs State Of Odisha
.... brother-Ramesh(deceased) and his deceased brother’s wife Renuma Nayak (PW6) went to his native village Dakerpanga to see the conditions of their family members and arrived there at about 4 P.M. and saw his family members under fear. Few minutes thereafter, a mob led by convict-Kartik Paramanik be ...
Orissa High Court
Basanta Manjari Jena Vs Gouri Sankar Singh Deputy Director Of Agriculture, Sambalpur & Another
.... n has been filed by the Petitioner for non-compliance of the order dated 30.08.2023 passed by this Court in W.P.(OAS). No. 10 of 2017. 4. Considering the facts and circumstances of the case and upon hearing learned counsel for the Parties, this Contempt Petition is disposed of by granting on ...
Orissa High Court
State Of Odisha Vs Prasanta Kumar Nayak
.... itioner-Prasanta Kumar Nayak filed during the pendency of the writ petition, as available on the record, is reproduced hereunder for better appreciation: “1409844 Roll No. 1994534 Registration No.BWD11029145N UNIVERSITY OF JAMMU JAMMU S. No. 718707 emblem PROVISIONAL ...
Orissa High Court
Rasogolla Jhankar Vs Gobardhan Kuanar And Others
.... 87 on contest as per its judgment and decree dated 16.09.1988 and 30.09.1988 respectively and confirmed the judgment and decree passed by the trial court in T.S. No.20 of 1987. 11. On being aggrieved with the aforesaid judgment and decree of the dismissal of the 1st appeal of the defendant ...
Orissa High Court
Utkal University, Vani Bihar, Bhubaneswar Vs Md. Wazid Hussain And Others
.... als vide M.A. No.01 of 1998 and M.A. No.02 of 1998 preferred by defendant nos.1, 2 and 5 were heard by the 1 st appellate court analogously. 11. As per the analogous judgment and decree passed by the 1 st appellate court in M.A. No.01 of 1998 and M.A. No.02 of 1998, the 1 st a ...
Orissa High Court
State Of Orissa Represented By The District Collector, Ganjam & Another Vs J. Durga Prasad Rao
.... e., from the leaned Additional Government Advocate only, as none appeared from the side of the respondent/plaintiff. 14. The plaintiff has filed the suit vide T.S. No.03 of 1988 against the defendants, i.e., against the State and Tahasildar-Berhampur praying for declaration of his title ov ...
Orissa High Court
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