Biswanath Jena And Others .... ... vs Secretary
2023 Latest Caselaw 4580 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               RVWPET No. 55 of 2023
                               (Through hybrid mode)

            Biswanath Jena and others               ....   Review/Petitioners

                                                  Mr. Arnav Dash, Advocate
                                       -versus-

            Secretary, Law Department,              ....     Opposite Parties
            Government of Odisha, Lok Sewa
            Bhavan, Bhubaneswar and others
                                                    Mr. A.K. Sharma, AGA


                     CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE M.S. SAHOO
                                        ORDER

27.04.2023 Order No.

01. 1. Mr. Dash, learned advocate appears on behalf of review

applicants who were opposite party nos. 5 to 15 in the writ petition. He

submits, the application is for review of judgment dated 20th January,

2023, by which the writ petition was disposed of. On query from Court

he submits, his clients want recall of the order on review.

2. Mr. Sharma, learned advocate, Additional Government

Advocate appears on behalf of State. He points out, there is noting of

delay in filing the application. Mr. Dash prays for leave to apply for

condonation of delay.

// 2 //

4. We find from said judgment dated 20th January, 2023 that

review applicants were represented. Only grounds available to them

for seeking review would be error apparent or production of some new

material or evidence, which inspite of due diligence review applicants

could not produce at the hearing.

5. We adjourn the review application to enable applicants for

taking steps and getting ready for hearing and disposal of the

application, if possible, on adjourned date.

6. List on 8th May, 2023 marked at 2.00 p.m.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge Sisir