Citation : 2025 Latest Caselaw 7442 Ori
Judgement Date : 23 April, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
RVWPET No.87 OF 2020
M/s. Odisha State Beverages .... Petitioner
Corporation Limited
Ms. Susama Pradhan, Advocate
-versus-
Biranchi Narayan Sahoo and others .... Opp. Parties
Mr. Pradeep Kumar Sahoo,
Additional Standing Counsel
(For Opp. Party Nos.2 and 3)
CORAM:
JUSTICE K.R. MOHAPATRA
& JUSTICE A.C. BEHERA
ORDER
Order No. 23.04.2025 2. 1. This matter is taken up through hybrid mode.
2. Perused the kind minutes of the Hon'ble the Chief Justice at Flag-A assigning the matter to be listed before a Division Bench where Shri Justice K.R. Mohapatra is a Member. Accordingly, the RVWPET is listed before this Bench.
3. This RVWPET has been filed for review of the judgment dated 4th December, 2019 passed in W.P.(C) No.22771 of 2019.
4. Ms. Pradhan, learned counsel for the Petitioner submits that the subject matter of dispute involved in this RVWPET has already undergone a change. Hence, no cause of action survives to pursue the RVWPET. As such, the RVWPET has become infructuous.
5. Accordingly, the RVWPET is disposed of as infructuous.
(K.R. Mohapatra) Judge
( A.C. Behera ) Judge Utkalika
Signature Not Verified Digitally Signed Signed by: UTKALIKA NAYAK Reason: Authentication
Location: High Court of Orissa, Cuttack Date: 24-Apr-2025 17:52:26
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