Union Of India And Others vs Rabindranath Swain And
2023 Latest Caselaw 14926 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    RVWPET No.117 of 2023

            Union of India and others           ....                     Petitioners

                                                            Mr. P. K. Parhi, DSGI
                                           -versus-
            Rabindranath       Swain      and ....                 Opposite Parties
            another


                       CORAM:
                       ACTING CHIEF JUSTICE DR. B. R. SARANGI
                       MR. JUSTICE S. K. MISHRA
                                          ORDER

17.11.2023 Order No. I. A. No.109 of 2023 and RVWPET No.117 of 2023

01. 1. The matter is taken up through hybrid mode.

2. Heard Mr. P. K. Parhi, learned Deputy Solicitor General of India appearing for the Union of India-Petitioners.

3 The above Interlocutory Application has been filed for condonation of delay of 203 days in filing the review petition.

4. As it appears, though the order impugned has been passed on 10.08.2022, the review petition has been filed on 04.04.2023. In the meantime, more than 203 days have passed.

5. In that view of the matter, this Court is not inclined to entertain this petition at this belated stage, as the present 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 (in W.P.(C)

No.15763 of 2021 dismissed on 16.07.2021), which has been confirmed by the Apex Court in SLP (C) Diary No.9259 of 2023 vide order dated 05.04.2023.

6. Accordingly, the I.A. merits no consideration and the same is hereby dismissed. Consequently, the review petition is also dismissed.

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

(S. K. MISHRA) JUDGE M. Panda

Signature Not Verified Digitally Signed

Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 18-Nov-2023 13:43:41