Citation : 2023 Latest Caselaw 12716 Ori
Judgement Date : 13 October, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CMAPL No. 660 of 2023
Union of India and another ..... Petitioners
Mr. P.K. Parhi, DSGI along with
Mr. D. Gochhayat, CGC
Vs.
Ganapa Papamma ..... Opposite parties
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE R.K. PATTANAIK
ORDER
13.10.2023
Order No. CMAPL No. 660 of 2023 & I.A. No. 323 of 2023
This matter is taken up through hybrid mode.
2. This Interlocutory Application has been filed for condonation of delay of 578 days in filing this CMAPL.
3. Heard learned counsel for the petitioners.
4. Considering the submission made by learned counsel for the petitioners and after going through the record, this Court is not inclined to condone the delay and entertain the CMAPL at this belated stage, as the same 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 (W.P.(C) No. 15763 of 2021 dismissed on 16.07.2021), which has been confirmed by the apex Court, vide order dated 05.04.2023 in S.L.P.(C) Diary No. 9259 of 2023.
5. Accordingly, the Interlocutory Application as well as the CMAPL stands dismissed.
Signature Not Verified (DR. B.R. SARANGI) Digitally Signed ACTING CHIEF JUSTICE Signed by: ARUN KUMAR MISHRA Designation: ADR-cum-Addl. Principal Secretary Reason: Authentication Location: High Court of Orissa Arun Date: 16-Oct-2023 11:10:48 (R.K. PATTANAIK) JUDGE
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!