Suravi Mohanty vs State Of Orissa And Another
2021 Latest Caselaw 13063 Ori

                  [IN THE HIGH COURT OF ORISSA AT CUTTACK

                               RVWPET No.232 of 2021

                Suravi Mohanty                         ....           Petitioner
                                                                     In person
                                           -versus-

                State of Orissa and another            ....    Opposite Parties
                                                        Mr. J. Katikia, A.G.A.
                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE B.P. ROUTRAY
                                          ORDER

24.12.2021 Order No.

01. 1. In the present petition, the Petitioner has prayed for a review of a judgment dated 26th October 2021 passed by this Court in W.P.(C) No.13119 of 2014.

2. Considering the submissions made, we find that no ground is made out by the Petitioner for reviewing the aforementioned judgment.

3. The review petition is accordingly dismissed.

(Dr. S. Muralidhar) Chief Justice

(B.P. Routray ) Judge S.K. Guin