Union Of India vs Laba Naik And Others
2022 Latest Caselaw 3835 Ori

                                       1


             IN THE HIGH COURT OF ORISSA AT CUTTACK
                               LAA No.55 of 2011

Union of India                       .....                                 Appellant
                                                             Mr. P.K. Parhi, ASGI,
                                                        Mr. Prasanta Ku. Das, CGC

                                     Vs.
Laba Naik and others                 .....                              Respondents
                                                              Mr. Millan Kanungo,
                                                                  Senior Advocate
             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.Prasanta Kumar Das, learned Central Government Counsel for Appellant and Mr.Millan Kanungo, learned Senior Advocate for the Respondents.

3. Respondent Nos.1 to 3, namely, Laba Naik, Kusha Naik and Kiabati Naik have 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. Accordingly, it has been indicated to put up the matter for stamp reporting after filing of the certified copy of the impugned judgment and declaration of valuation of the said Appeal.

4. Mr.Millan Kanungo, learned Senior Advocate for Respondent Nos.1 to 3, who have filed the said Cross-Appeal, undertakes to remove the defects as pointed out by the Additional Stamp Reporter 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.

            6      Put up this matter after six weeks.



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