Union Of India vs Snehalata Padhi & Ors. .... Opposite ...
2026 Latest Caselaw 3038 Ori

Orissa High Court

Union Of India vs Snehalata Padhi & Ors. .... Opposite ... on 30 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   RVWPET No.27 of 2026
                                  Union of India              ....                 Petitioner(s)
                                                                     Smt. Pratima Nayak, CGC
                                                        -versus-
                                  Snehalata Padhi & Ors. ....                  Opposite Party(s)


                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
                                                           ORDER

Order No. 30.03.2026

01. I.A. No.25 of 2026

1. This matter is taken up through hybrid arrangement.

2. This I.A under Section 5 of the Limitation Act has been

filed for condonation of delay in preferring the Review

Petition.

3. Heard.

4. Issue notice in the matter of limitation so also in Review

Petition vide RVWPET No.27 of 2026.

5. Notice be issued to the Opposite Parties by Speed Post

with A.D making it returnable by 13th April, 2026.

Requisites for issuance of notice shall be filed within

three working days hence.

6. List this matter on 15th April, 2026.

(Dr. Sanjeeb K Panigrahi)

Ayaskanta

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 30-Mar-2026 19:29:53