State Of Orissa vs Minati Panigrahi
2021 Latest Caselaw 435 Ori

                    CORAM : HON'BLE SHRI JUSTICE S.PUJAHARI

                                    C.R.P. No.57 of 2008
                          State of Orissa                ...       Petitioner
                                         - Versus -
                          Minati Panigrahi               ...       Opp. Party


                                          ORDER

15. 12.01.2021 In the wake of the pandemic Covid-19, the

case is taken up through V.C.

Heard the learned counsel for the parties.

It is stated by Mr. P.K. Rath, the learned

counsel appearing for the opposite party that in the

meanwhile the suit filed by the opposite party having

been dismissed and against the said judgment of

dismissal, an appeal is pending, virtually this civil

revision petition has become infructuous, inasmuch it

has been filed against the refusal of the application for

rejection of the plaint.

However, the learned Addl. Government

Advocate appearing for the petitioner-State seeks for an

adjournment of this matter to obtain instruction.

In view of the aforesaid submission

of the learned counsel for the opposite party, this Court

is of the view that continuance of this proceeding

hereinafter shall be futile one which is, accordingly,

disposed of as infructuous. However, the State is at

liberty to seek revival of the relief claimed in the civil

revision, if the suit is still continuing.

The parties may utilize the copy of this order as

per the High Court's Notice No.4587 dated 25.03.2020.

.......................

S.Pujahari, J.

MRS