State Of Odisha & Ors vs Sachidananda Satapathy & Anr
2024 Latest Caselaw 10431 Ori

Orissa High Court

State Of Odisha & Ors vs Sachidananda Satapathy & Anr on 24 June, 2024

Author: B.R. Sarangi

Bench: B.R. Sarangi

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                            RVWPET No.66 of 2020

State of Odisha & Ors.                .....                               Petitioners
                                                              Mr. R.N. Mishra, AGA
                                       Vs.
Sachidananda Satapathy & Anr.
.                                     .....                           Opposite Parties
                                                          Mr. J.K. Khuntia, Advocate
                                                                             (O.P.1)

              CORAM:
                 DR. JUSTICE B.R. SARANGI

                                              ORDER

24.06.2024

I.A. No.110 of 2020

Order No. This matter is taken up by hybrid mode.

2. This application has been filed by the petitioners for condonation of delay of 65 days in filing this review petition.

3. Heard learned counsel for the parties.

4. Considering the grounds taken in the application, delay in filing the review petition is condoned.

5. I.A. stands disposed of.

(DR. B.R. SARANGI) JUDGE

Order No. Heard Mr. R.N. Mishra, learned Additional Government 3 Advocate appearing for the State-petitioners and Mr. J.K. Khuntia, learned counsel appearing for opposite party no.1.

2. In view of judgment dated 12.01.2024 passed by this Court in

W.P.(C) No.17067 of 2023 and batch of cases, this RVWPET stands Alok disposed of in terms of the said judgment.

(DR. B.R. SARANGI) JUDGE

Designation: A.R-cum-Sr. Secretary