Orissa High Court
State Of Odisha And Others vs Mahima Prasad Sahoo ..... Opposite ... on 27 July, 2021
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
RVWPET No.267 of 2020
State of Odisha and others ..... Petitioners
Addl. Standing Counsel
- Versus-
Mahima Prasad Sahoo ..... Opposite party
Mr.Gyana Ranjan Rath,
Advocate
CORAM:
JUSTICE BISWANATH RATH
I.A.NO.454 of 2020
ORDER
27.07.2021 Order No. This matter is taken up through video conferencing.
022. Considering the rival contentions of the parties, the delay of 175 days in filing the review petition is condoned subject to however cost of Rs.3,000/- (rupees three thousand) to be paid to the learned counsel for the petitioner in the writ petition within seven days.
3. Receipt of payment of cost being filed, the review petition may be listed for consideration.
5. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No. 4798 dated 15th April, 2021.
(BISWANATH RATH) JUDGE