Citation : 2023 Latest Caselaw 7468 Ori
Judgement Date : 6 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No. 7221 of 2022
Jyotsna Singh and another ..... Petitioners
Ms. S. Mohanty, Advocate
Vs.
Satyabrata Sahu, Addl. Chief ..... Opposite Parties
Secy. R & DM. Department and
others
Mr. A.K. Mishra, AGA
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S. RAMAN
ORDER
06.07.2023
Order No. This matter is taken up through hybrid mode.
2. Heard learned counsel for the parties.
3. As it appears that Civil Appeal Nos. 4588-4589 of 2018, which were filed challenging the judgment dated 18.10.2012 passed in W.P.(C) No. 13313 of 2005 have already been dismissed. However, Mr. A.K. Mishra, learned Additional Government Advocate contended that against the same a review application is pending.
4. In any case, since the State has already lost the case before the apex Court, the opposite parties are directed to comply the order of this Court, made confirmed by the apex Court, within a period of two months hence, which shall be subject to the result of the Review Application pending before the apex Court.
(DR. B.R. SARANGI) JUDGE SignatureArun Not Verified Digitally Signed Signed by: ARUN KUMAR MISHRA (M.S. RAMAN) Designation: Asst. Registrar-cum-Sr. Secretary JUDGE Reason: Authentication Location: Orissa High Court Date: 07-Jul-2023 12:21:34
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