State Of Odisha & Others vs S.Santosh Kumar Swamy
2022 Latest Caselaw 4228 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                            W.A. No.670 of 2022
                           State of Odisha & others              ....         Appellants
                                                                 Mr. M.K. Khuntia, AGA
                                                      -versus-
                           S.Santosh Kumar Swamy                 ....         Respondent

                                                  Mr. Basudev Mishra, Advocate
                                  CORAM:
                                  THE CHIEF JUSTICE
                                  JUSTICE CHITTARANJAN DASH
                                                ORDER

Order No. 25.08.2022 I.A. No.1700 of 2022

04. 1. Since there is no delay as pointed out by the S.R, no order is required to be passed in the application. It is disposed of as such. W.A. No.670 of 2022

2. It is pointed out that the issue concerning the rule that should apply for considering the case of an applicant under the Rehabilitation Assistance Scheme has been referred to a larger Bench of the Supreme Court in SBI v. Sheo Shankar Tewari (2019) 5 SCC 600.

3. In that view of the matter, awaiting the judgment of the larger Bench of the Supreme Court, the present appeal is adjourned sine die with a permission to the parties to mention it for listing after the decision of the Supreme Court.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge B.C.Mohanty