Orissa High Court
Adwait Prasad Barik vs State Of Odisha & Ors. ..... Opposite ... on 5 April, 2024
Author: B.R.Sarangi
Bench: B.R.Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
CMAPL No.787 of 2022
Adwait Prasad Barik ..... Petitioner
Represented By Adv.-
Dr. J.K. Lenka
-versus-
State of Odisha & Ors. ..... Opposite Parties
Represented By Adv. -
Mr. S. Nayak, ASC
CORAM:
THE HON'BLE DR. JUSTICE B.R.SARANGI
AND
THE HON'BLE MISS JUSTICE SAVITRI RATHO
ORDER
05.04.2024 CMAPL No.787 No.7 of 2022 And I.A. No.292 of 2022 Order No. 2 This matter is taken up through hybrid mode.
2. Heard Dr. J.K. Lenka Lenka,, learned counsel appearing for the petitioner and Mr. S. Nayak,, learned Additional Standing Counsel appearing for the State-opposite State parties.
3. This CMAPL has been filed for restoratio restorationn of W.P.(C) No.21963 of 2013 by recalling the order dated 14.03.2022 .03.2022.
4. This application has been filed after a delay of 251 days. On perusal of the records, it appears that there is delay of 251 days in filing the CMAPL application and each day delay has has not been properly explained.
5. In view of the judgment passed by this Court in State of another, 118 Orissa and another v. Bishnupriya Routray and another (2014) CLT 588, this Court is not inclined to condone the delay of 251 days in filing the CMAPL application.
applica
6. Accordingly, I.A. stands dismissed and consequentially, CMAPL stands dismissed.
(DR. B.R. SARANGI) JUDGE Alok (SAVITRI RATHO) JUDGE Signature Not Verified Digitally Signed Signed by: ALOK RANJAN SETHY Designation: A.R-cum-Sr. Secretary Reason: Authentication Location: ORISSA HIGH COURT Date: 06-Apr-2024 18:25:44