Rashmi Ranjan Pattanaik vs Union Of India And Others
2021 Latest Caselaw 11973 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CMAPL No. 270 of 2021

Rashmi Ranjan Pattanaik              .....                            Petitioner
                                                    Mr. S.K. Mishra, Advocate
                                  Vs.
Union of India and others           .....                       Opposite Parties
                                                          Mr. P.K. Parhi, ASGI

            CORAM:
               DR. JUSTICE B.R. SARANGI
                                            ORDER

22.11.2021 Order No. I.A. No. 117 of 2021 & CMAPL No. 270 of 2021

Heard learned counsel for the petitioner. This CMAPL has been filed for restoration of W.P.(C) No. 23119 of 2010 to its file by recalling the order dated 12.04.2019.

This application has been filed after a delay of 871 days. On perusal of the records, there is delay of 871 days in filing the CMAPL application and each day delay has not been properly explained.

In view of the judgment passed by this Court in State of Orissa and another v. Bishnupriya Routray and another, 118 (2014) CLT 588, this Court is not inclined to condone the delay of 871 days in filing the CMAPL application.

Accordingly, the Interlocutory Application stands dismissed and consequentially, CMAPL stands dismissed.

Arun (Dr. B.R. Sarangi) Judge