Tanuj Kumar Dash vs State Of Odisha & Others ..... Opposite ...
2023 Latest Caselaw 15405 Ori

Orissa High Court

Tanuj Kumar Dash vs State Of Odisha & Others ..... Opposite ... on 1 December, 2023

Bench: B.R. Sarangi, Murahari Sri Raman

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             RVWPET No.153 of 2020

             Tanuj Kumar Dash                            .....                            Petitioner
                                                                M/s. B.Rath, Advocate & associates
                                                         Vs.
             State of Odisha & Others                    .....                      Opposite Parties

                                                                          Mr. D.K. Mohanty, AGA
                               CORAM:
                                   ACTING CHIEF JUSTICE DR. B.R. SARANGI
                                   MR. JUSTICE MURAHARI SRI RAMAN

                                                            ORDER

01.12.2023

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

2. Heard learned counsel for the parties.

3. As it appears, the order impugned has been passed on 30.04.2019, whereas the review Petition has been filed on 28.02.2020, and as such, there is delay of more than nine months in filing the review petition. Therefore, the review petition suffers from delay and laches.

4. In that view of the matter, this Court is not inclined to entertain this review Petition at this belated stage, as the review petition suffers from delay and laches, in view of the judgment/order of this Court in the case of State of Odisha v. Surama Manjari Das (W.P.(C) No. 15763 of 2021 dismissed on 16.07.2021).

5. Accordingly, the review petition merits no consideration and the same is hereby dismissed.

(DR. B.R. SARANGI) ACTING CHIEF JUSTICE

Designation: PA(SECRETARY-IN-CHARGE)

Location: ORISSA HIGH COURT, CUTTACK (M.S. RAMAN) Date: 01-Dec-2023 19:01:04 JUDGE Aswini