State Of Odisha vs Pabitra Mohan Das
2021 Latest Caselaw 11137 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           RVWPET (RP) No. 46 of 1998

            State of Odisha                        ....                                 Petitioner
                                                                              Mr. N.K. Praharaj,
                                                                               Standing Counsel
                                                     -Versus -
            Pabitra Mohan Das                      ....                            Opposite Party




                     CORAM:
                      DR. JUSTICE B.R. SARANGI
                                         ORDER

30.10.2021

Order No. This matter is taken up through hybrid mode.

2. This review petition has been filed seeking review of the order dated 21.07.1998 passed in WPC (OA) No.1154 of 1998.

3. Mr. N.K. Praharaj, learned Standing Counsel states that relying upon the judgment of this Court, the original application has been disposed of vide order dated 21.07.1998, but by the time basing upon the judgment/order the original application was disposed, has been modified and, as such, the petitioner has suppressed this fact before the tribunal for getting the order impugned.

4. In view of the above position, the order dated 21.07.1998 is hereby recalled and the O.A. No. 1154 of 1998 is restored to its file.

5. Review Petition is allowed.

    Ashok                                                   (Dr. B.R. Sarangi)
                                                                 Judge