Nabakishore Pati vs Atul Chandra Das
2022 Latest Caselaw 6809 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        CVRVW No.119 of 1994

                 Nabakishore Pati                       ....            Petitioner
                                                       Mr. N.K. Sahoo, Advocate
                                           -versus-
                 Atul Chandra Das, Assistant Teacher ....       Opposite Parties
                 & Others
                                 Mr. Dipti Ranjan Mohapatra, Standing Counsel
                                                                  for S & ME
                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE M. S. RAMAN

                                           ORDER

22.11.2022 Order No.

29. 1. The CVRVW is restored in view of the order passed today in CMAPL No.24 of 2015.

2. No ground is made out to review the judgment dated 27th September, 1994 passed in O.J.C. No.3203 of 1991.

3. The CVRVW is, accordingly, dismissed.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge MRS/Laxmikant