Sub-Divisional Officer vs Presiding Officer
2023 Latest Caselaw 12921 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       CMAPL No. 669 of 2023

            Sub-Divisional Officer, Telecom,          ...            Petitioner
            BSNL, Salepur, Cuttack
                                          Mr. Prakash Ranjan Barik, Advocate
                                         -versus-
            Presiding Officer, Central Govt. ...                  Opp. Parties
            Industrial Tribunal and Others



            CORAM:
            ACTING CHIEF JUSTICE DR. B.R. SARANGI
            MR. JUSTICE MURAHARI SRI RAMAN
                                           ORDER

Order No. 17.10.2023 I.A. No.294 of 2023 and CMAPL No. 669 of 2023

01. 1. The above interlocutory application has been filed by the petitioner seeking condonation of delay of 208 days in filing the restoration application.

2. It appears that that the writ petition, which is sought to be restored by way of the restoration application, was dismissed on 16.01.2023 for non-prosecution. Delay has not been properly explained in the application for condonation of delay.

3. In view of the judgment passed by this Court in State of Orissa and another v. Bishnupriya Routray and Another, 118 (2014) CLT 588, this Court is not inclined to condone the delay of 208 days in filing the CMAPL application.

4. Accordingly, the I.A. stands dismissed. Consequentially, the CMAPL stands dismissed.

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

(M.S. RAMAN) JUDGE

SK Jena/Secy.

Signature Not Verified Digitally Signed

Designation: SECRETARY Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 17-Oct-2023 17:14:32