Union Of India vs Sesadev Naik And Another
2022 Latest Caselaw 3813 Ori

                                       1


             IN THE HIGH COURT OF ORISSA AT CUTTACK
                               LAA No.56 of 2011

Union of India                       .....                               Appellant
                                                           Mr. P.K. Parhi, ASGI,
                                                           Mr. P.P.Behera, CGC

                                     Vs.
Sesadev Naik and another             .....                            Respondents
                                                            Mr. Millan Kanungo,
                                             Senior Advocate for Respondent No.1

                                                        Mr.Baibaswata Panigrahi,
                                                        ASC for Respondent No.2
             CORAM:
                 MR. JUSTICE S. K. MISHRA

                                            ORDER

08.08.2022 Order No.

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

2. Heard Mr.P.K. Parhi, learned Assistant Solicitor General of India along with Mr.P.P. Behera, learned Central Government Counsel for Appellant and Mr.Millan Kanungo, learned Senior Advocate for the Respondent No.1 and Mr. Baibaswata Panigrahi, ASC for Respondent No.2.

3. Respondent No.1, namely, Sesadev Naik, has filed Cross- Appeal without enclosing thereto the certified copy of the impugned judgment so also without giving declaration in the Appeal Memo regarding valuation of the said Cross-Appeal.

4. Mr.Millan Kanungo, learned Senior Advocate for Respondent No.1, who has filed the said Cross-Appeal, undertakes to remove the defects within four weeks hence. He further undertakes to serve a copy of the said Appeal Memo on Mr.P.K. Parhi, learned Assistant Solicitor General of India within a week.

5. Office to verify and ensure production of LCR by the next

date of listing after receipt of the same from the digitization centre, as there is a noting that LCR has been sent for scanning purpose.

            6     Put up this matter after six weeks.



                                                        (S.K. MISHRA)
u.k.sahoo                                                  JUDGE