Kailash Ch. Mohanty vs Union Of India And Others
2022 Latest Caselaw 2345 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    W.P.(C) No. 7078 of 2014


                  Kailash Ch. Mohanty                    ....              Petitioner
                                                Mr. Sameer Kumar Das, Advocate
                                            -versus-
                  Union of India and Others              ....       Opposite Parties
                                            Mr. P.K. Parhi, Asst. Solicitor General

                  CORAM:
                  THE CHIEF JUSTICE
                  JUSTICE A.K. MOHAPATRA
                                                 ORDER

Order No. 22.04.2022 I.A. No.2198 of 2022

04. 1. The only modification that is hereby made to the order dated 15th December, 2021 is that the amount payable to the Petitioner in terms of the said judgment will be paid within a period of eight weeks from today along with whatever the accrued interest thereon is due to the Petitioner according to law.

2. The I.A. is disposed of.

3. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(A.K. Mohapatra) Judge S.K. Jena/Secy.