Union of India And Others vs Bijay Kumar Majhi

I.A. No.83 of 2021

This matter is taken up by video conferencing mode.

There is a delay of over 700 days in filing the review petition. The explanation offered for the delay in the present I.A. is wholly unsatisfactory and

not convincing.

Consequently, this Court is not persuaded to condone the delay in filing the review petition. The I.A. is accordingly dismissed.

RVWPET No.65 of 2021

Since the I.A. for condonation of delay has been dismissed, the review petition is also dismissed.

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, modified by Notice No.4798, dated 15th April, 2021, and Court’s Office Order circulated

vide Memo Nos. No.514 and 515 dated 7th January, 2022.

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