M/S Royal Infraconstru Ltd vs State Of Odisha And Others
2022 Latest Caselaw 2619 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    RVWPET No.9 of 2022

              M/s Royal Infraconstru Ltd.             ....            Petitioner
                                        Mr. Shekhar Naphade, Senior Advocate
                                          along with Mr. P.C. Nayak, Advocate
                                          -versus-
              State of Odisha and others              ....      Opposite Parties
                             Mr. P.K. Muduli, Additional Government Advocate

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE B.P. ROUTRAY
                                           ORDER

13.05.2022 Order No.

02. 1. In the present petition, the Petitioner has prayed for a review of order/judgment dated 7th June 2021 passed by this Court in W.P.(C) No.5758 of 2021 and W.P.(C) No.14924 of 2020 respectively.

2. Considering the submissions made, we find that no ground is made out by the Petitioner for reviewing the aforementioned order/judgment.

3. The review petition is accordingly dismissed.

(Dr. S. Muralidhar) Chief Justice

(B.P. Routray) Judge S.K. Guin