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The Managing Director vs Jayaram Behera & Others .... Opp. ...
2024 Latest Caselaw 16505 Ori

Citation : 2024 Latest Caselaw 16505 Ori
Judgement Date : 11 November, 2024

Orissa High Court

The Managing Director vs Jayaram Behera & Others .... Opp. ... on 11 November, 2024

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                        RVWPET No.267 of 2023

             The Managing Director,            ....        Petitioners
             Odisha Lift Irrigation
             Corporation Ltd.,
             Bhubaneswar & another

                                     Mr. A.K. Panigrahi, Advocate

                                    -versus-

             Jayaram Behera & others           ....      Opp. Parties

                                      Mr. M.R. Pradhan, Advocate

         CORAM:
               JUSTICE SIBO SANKAR MISHRA
Order                      ORDER
 No.                     11.11.2024
 17.    1.     This   matter   is   taken   up      through   Hybrid

Arrangement (Virtual/Physical Mode).

2. Heard.

3. This Review Petition is filed against the order dated 15.01.2018 passed in W.P.(C) No.19546 of 2016 by the learned Single Judge of this Court. The petitioner had assailed the said order by filing Writ Appeal No.198 of 2018. Vide order dated 26.10.2022, the said Writ Appeal has been dismissed by a speaking order. Therefore, the judgment of the learned Single Judge has merged with the final order in the Writ Appeal. The petitioner had assailed the judgment of the Division bench before the Hon'ble Supreme Court by filing SLP (Civil) No.4115 of 2023. However, the petitioner withdrew the Special Leave Petition reserving the right to file review petition. Subsequent thereto, the present review petition has been filed. In fact liberty was sought for by the petitioners to file review against the impugned judgment dated 26.10.2022 passed Division Bench of this court in Writ Appeal No.198 of 2018 before the Hon'ble Supreme Court.

4. Therefore, the present review petition filed against the judgment of Ld. Single judge is misconceived. The petitioners, if so advised, have the liberty to prefer review petition against the judgment of the Division Bench of this Court dated 26.10.2022 as liberty has already been granted by the Hon'ble Supreme Court.

5. With this the above observation the RVWPET is disposed of.

           amit                                                                 (S.S. Mishra)
                                                                                    Judge








Location: HIGH COURT OF ORISSA, CUTTACK

 
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