9 26.2.2021 This Review Petition ... vs Sri Palit
2021 Latest Caselaw 2953 Ori

Citation : 2021 Latest Caselaw 2953 Ori
Judgement Date : 26 February, 2021

Orissa High Court

9 26.2.2021 This Review Petition ... vs Sri Palit on 26 February, 2021

RVWPET NO.422 OF 2019

19 26.2.2021 This Review Petition was listed on 23.02.2021
and upon direction of this Court, the matter was listed again
on 24.2.2021. When the matter was called on 24.2.2021
during post-lunch session, nobody from the side of
Respondents appeared even though learned counsel
appearing for the Respondents knew fully that the matter
would be taken up in post-lunch session. Consequently, the
matter was directed to be listed on 26th February, 2021 to
afford one more chance of contest.
Today the matter was called at 2 P.M. and passed
over awaiting learned counsel for the Respondents to appear
either physically or through Video Conferencing. Thereafter
the matter is taken up 2.45 P.M. upon hybrid mode and
argument continued for near about an hour. Nobody is
joining on behalf of the Respondents. This Court is
constrained to close the matter only after hearing the
counsel appearing for the Appellant.
Sri Palit, learned Additional Government
Advocate appearing for the State-Appellant is directed to file
written argument as well as the judgment relied upon during
course of argument by 2.3.2021. Even though the
Respondents did not participate in the hearing process, they
are also directed to file their response, if any, by 2.3.2021.
Affidavit filed by Respondent No.7 be kept on
record.
Argument concluded and judgment reserved.

..............................
m Biswanath Rath, J.