Orissa High Court
State Of Odisha And Others vs Jyotchna Rani Rajaguru .... Opposite ... on 12 November, 2021
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
RVWPET No.32 of 2021
State of Odisha and Others .... Petitioners
Mr. D.R. Mohapatra
Senior Standing Counsel (S & M E)
-versus-
Jyotchna Rani Rajaguru .... Opposite Party
Mr. Umesh Chandra Patnaik, Advocate
CORAM:
THE CHIEF JUSTICE
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 12.11.2021
06. 1. Pursuant to the order passed by the Supreme Court in SLP (Civil), the present review petition has been filed. After hearing learned counsel for the parties, the Court recalls the order dated 3rd December, 2019 passed in W.P.(C) No.3716 of 2019 and restores the said writ petition to file.
2. The writ petition i.e. W.P.(C) No.3716 of 2019 will now be listed before the roster Division Bench for hearing on 20th December, 2021.
3. Learned counsel for the Opposite Parties are permitted to place on record of the case all the relevant documents.
4. The RVWPET is disposed of in the above terms.
(Dr. S. Muralidhar) Chief Justice (K.R. Mohapatra) Judge S.K. Jena/P.A.