Citation : 2023 Latest Caselaw 7856 Ori
Judgement Date : 20 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
RVWPET No.145 of 2020
B.M.C .... Petitioner(s)
Mr. P.K. Mohanty, Sr. Adv.
-versus-
Siba Narayan Patra & Ors. .... Opposite Party(s)
Mr. S. Senapati, Adv.
Mr. S.P. Panda, AGA
CORAM:
JUSTICE BISWANATH RATH
ORDER
20.07.2023 Order No. I.A. No.245 of 2020
13. 1. This matter was not in today's list. On a special request being made today by Mr. Senapati, learned counsel, this Court keeping in view the urgency involved in this matter directed for placing this matter through Special Notice.
2. By bringing this application Mr. Senapati, learned counsel alleges that for the disposal of the Review Petition without any time frame to work-out the direction therein, Opposite Party Nos.1 to 5 are simply sitting over the matter and not giving any lawful disposal to the matter in terms of the direction given in disposal of RVWPET No.145 of 2020.
3. Considering submissions made by the parties and as this Court finds, there is in fact no time stipulation for working out the judgment in RVWPET No.145 of 2020, this Court thus grants three months' time as a matter of last chance to the competent authority for working out the direction given in the judgment in RVWPET No.145 of 2020.
// 2 //
4. Let a copy of this order be served on the authorities required to take a call on the direction in RVWPET No.145 of 2020.
5. I.A. stands disposed of.
(Biswanath Rath) Judge Ayaskanta Jena
Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa Date: 21-Jul-2023 13:59:56
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!