Radhashyam Panda vs State Of Odisha And Others
2025 Latest Caselaw 4976 Ori

Orissa High Court

Radhashyam Panda vs State Of Odisha And Others on 13 March, 2025

Bench: Arindam Sinha, M.S. Sahoo

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    WA No.500 of 2025

            Radhashyam Panda                        ....              Appellant

                                                   Represented By Adv. -
                                           Mr. Vivekananda Jena, Advocate

                                         -versus-

            State of Odisha and others              ....           Respondents
                                                    Represented By Adv. -
                                               Mr. Debraj Mohanty, AGA
                                        Mr. Chandrakanta Nayak, Advocate


                                CORAM:
                  THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                           ACTING CHIEF JUSTICE
                                            AND
                     THE HON'BLE MR. JUSTICE M.S. SAHOO
                                           ORDER

13.03.2025 WA no.500 of 2025 and I.A. no.1224 of 2025 Order No.

1. 1. Mr. Jena, learned advocate appears on behalf of appellant and

submits, impugned is order dated 13th February, 2025 of the learned

single Judge dismissing his client's writ petition. He submits, true it is

there was order dated 13th October, 2023 made by the Division Bench

allowing revision petitioner to withdraw the writ petition filed by him

with liberty to approach appropriate forum. Such is no sanction on

maintainability of the revision petition filed by him, being a third party.

Said person is respondent no.4. His client had challenged dismissal of

his application, by which he had said that the revision was not

// 2 //

maintainable. By impugned judgment the learned single Judge has

ratified maintainability of the revision petition by saying it is still

pending. He seeks interference in appeal.

2. Mr. Mohanty, learned advocate, Additional Government

Advocate appears on behalf of State. Mr. Nayak, learned advocate

appears on behalf of respondent no.4. Mr. Jena serves copy of appeal

memo to him. Mr. Nayak will be heard on adjourned date

3. List on 17th March, 2025. The revision proceeding will remain

stayed till next date of hearing.

(Arindam Sinha) Acting Chief Justice

(M.S. Sahoo) Judge Sks

Designation: Personal Assistant