Citation : 2024 Latest Caselaw 469 Ori
Judgement Date : 9 January, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
RVWPET No.496 of 2023
Saroj Kumar Panda ..... Petitioner
Mr. S.K. Dalai, Advocate
Vs.
State of Odisha & Others ..... Opposite Parties
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
09.01.2024 RVWPET No.496 of 2023 & I.A. No.538 of 2023
Order No. This matter is taken up by hybrid mode.
01.
2. This application has been filed for condonation of delay of 229 days in preferring the review petition.
3. Heard Mr. S.K. Dalai, learned counsel appearing for the Petitioner.
4. As it appears, the order impugned has been passed on 13.04.2023 and the review petition has been filed on 28.12.2023. Therefore, the petition suffers from delay and laches. Further, it appears that sufficient cause has not been shown to condone the delay of 229 days in preferring the review petition. That apart, no due diligence has been indicated in the petition in preferring the review petition.
5. In the above view of the matter, this Court is not inclined to entertain this petition 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.
6. Accordingly, the interlocutory application merits no
consideration and the same is hereby dismissed. Consequentially, the review petition is also dismissed.
(DR. B.R. SARANGI) ACTING CHIEF JUSTICE
(M.S. RAMAN) JUDGE Laxmikant
Signed by: LAXMIKANT MOHAPATRA Designation: SENIOR STENOGRAPHER Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-Jan-2024 15:40:01
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