BISWANATH SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. A. Mohanta, learned advocate appears on behalf of applicants and submits, additional affidavit dtd. 22/11/2022 has been filed pursuant to leave granted by order dtd. 11/11/2022, showing causes for the delay

(2.) Mr. Rout, learned advocate, Additional Standing Counsel appears on behalf of State and points out, applicants have invoked incorrect provision of law in stating the application to be under order XXII, rule 4, Code of Civil Procedure.

(3.) We overlook invocation of the wrong provision. We treat the application as made under order XXII, rule 3.