Kabi Pradhan And Another vs Union Of India
2021 Latest Caselaw 10773 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    FAO No.262 of 2020

                   Kabi Pradhan and another               ....      Petitioners
                                             Mr. Deepali Mahapatra, Advocate
                                            -versus-

                   Union of India                       ....      Opp. Party
                                           Mr.Dhanoj Kumar Sahoo, Advocate

                        CORAM:
                        JUSTICE K.R. MOHAPATRA

                                        ORDER

Order No.                              07.10.2021
            I.A. No.378 of 2021

  3.          1.      This matter is taken up through hybrid mode.

2. This I.A. has been filed by respondent-Railways for modification of order/judgment dated 9th September, 2021 passed in FAO Nos. 262 of 2020 and batch of similar FAOs.

3. Mr.Sahoo, learned counsel for the respondent submits that the respondent has filed FAO No.448 of 2020 against the award which was impugned in FAO No.262 of 2020. The same could not be brought to the notice of this Court while disposing of FAO No.262 of 2020 along with similar batch of FAOs. Therefore, he prays that the judgment dated 9th September, 2021 passed in FAO No.262 of 2020 (from out of the batch of FAOs) be recalled and FAO No.262 of 2020 may be heard analogously with FAO No.448 of 2020.

4. In view of the above, the judgment dated 9th September, 2021 so far as it relates to FAO No.262 of 2020 is kept in

abeyance for the time being and FAO No.262 of 2020 be listed along with FAO No.448 of 2020 on 28th October, 2021.

5. The I.A. is disposed of.

Issue urgent certified copy of the order on proper application.

(K.R. Mohapatra) Judge

s.s.satapathy