Central Reserve Police Force vs Binay Kumar Parida
2023 Latest Caselaw 683 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.A. No.232 of 2020

              Central Reserve Police Force, New       ....        Appellants
              Delhi and others
                                Mr. C. Pradhan, Central Government Counsel
                                         -versus-
              Binay Kumar Parida                      ....       Respondent
                                                                     None

                           CORAM:
                           THE CHIEF JUSTICE
                           JUSTICE M.S. RAMAN
                                           ORDER

19.01.2023 Order No. I. A. No.342 of 2020

02. 1. The explanation given for condonation of delay of 189 days in filing the writ appeal is not convincing. Following the judgments of the Supreme Court of India in Chief Post Master General v. Living Media India Ltd. (2012) 3 SCC 563 and The State of Madhya Pradesh v. Bherulal (2020) 10 SCC 654, the delay is not condoned. Accordingly, the application for condonation of delay is dismissed.

W.A. No.219 of 2020

2. Consequently, the writ appeal is dismissed on the ground of limitation.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge M. Panda