Citation : 2025 Latest Caselaw 2390 Ori
Judgement Date : 4 August, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
RVWPET No.85 of 2025
Dhrutimaya Behera and others .... Petitioners
Represented By Adv. -
Mr. S.P. Mishra, Sr. Advocate
along with Ms. Sakshi Rout, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Represented By Adv. -
Mr. S.P. Das, ASC for O.P.1
CORAM:
JUSTICE MANASH RANJAN PATHAK
JUSTICE MRUGANKA SEKHAR SAHOO
ORDER
04.08.2025 Order No.
01. I.A. No.140 of 2025 & RVWPET No.85 of 2025
1. The review petition has been filed seeking review of the
judgment dated 30.01.2025 passed in W.A No.300 of 2024.
2. Issue notice on the I.A. as well as the petition as the review
has been filed after brooking a delay of 16 days.
3. Mr. S.P. Das, learned Additional Standing Counsel upon
advance copy serves appears and waives notice on behalf of
opposite party no.1. No further notice be issued to opposite party
no.1.
Notice to opposite parties no.2 and 3 by speed/registered
post with A.D., requisites for which be filed within five working
days.
4. List after service return.
(Manash Ranjan Pathak) Judge
(Mruganka Sekhar Sahoo) Radha/Jyostna Judge
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!