Prahallad Ranasingh vs State Of Odisha & Ors
2023 Latest Caselaw 1303 Ori

                                       1


           IN THE HIGH COURT OF ORISSA AT CUTTACK
                         RVWPET (RPC) No.57 of 2019

Prahallad Ranasingh                 .....                                Petitioner
                                                  Mr. D.N. Mohapatra, Advocate
                                    Vs.
State of Odisha & Ors.              .....                          Opposite Parties
                                                                   State Counsel
                                                                                 .
            CORAM:
               DR. JUSTICE B.R. SARANGI

                                            ORDER

07.02.2023 RVWPET (RPC) NO.57 of 2019 And I.A. No.2 of 2021

Order No. This matter is taken up through hybrid mode. 3 2. Heard learned counsel for the parties.

3. This I.A. has been filed for condonation of delay in filing the review petition.

4. On perusal of the records, there is delay in filing the review petition and each day delay has not been properly explained.

5. In view of the judgment passed by this Court in State of Orissa and another v. Bishnupriya Routray and another, 118 (2014) CLT 588, this Court is not inclined to condone the delay in filing the review petition.

6. Accordingly, the I.A. stands dismissed and consequentially, RVWPET (RPC) No.57 of 2019 stands dismissed.

(DR. B.R. SARANGI) Alok JUDGE