Mahanadi Coalfields Limited And vs Basanti Sa
2021 Latest Caselaw 11995 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  WA No.717 of 2021

              Mahanadi Coalfields Limited and     ....           Appellants
              others
                                            Mr. S.D. Das, Senior Advocate
                                       -versus-
              Basanti Sa                          ....          Respondent

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE A.K. MOHAPATRA

                                        ORDER

22.11.2021 Order No.

03. 1. Issue notice to the Respondent by Speed/Registered Post with A.D. making it returnable by the next date. Requisites be filed within a week. Tracking report be placed on record before the next date.

2. List on 9th February, 2022.

3. Till the next date of hearing, the impugned judgment of the learned Single Judge dated 10th August 2021 passed in W.P.(C) No.14298 of 2014 shall remain stayed.

4. Urgent certified copy of this order be granted as per rules.

(Dr. S. Muralidhar) Chief Justice

( A.K. Mohapatra ) Judge S.K. Guin