Odisha Mining Corporation ... vs Rabinarayan Das And Others
2022 Latest Caselaw 4328 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.A. No.608 of 2022
            Odisha Mining Corporation Limited            ....          Appellant
                                                          Mr. P.K. Muduli, AGA

            -versus-

            Rabinarayan Das and others                   ....          Respondents

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE CHITTARANJAN DASH

                                           ORDER

Order No. 30.08.2022

01. I.A. No.1539 of 2022

1. This is an application for dispensing with filing of certified copy of the common judgment passed by the learned Single Judge.

2. For the reasons stated therein, the I.A. is disposed of.

I.A. No.1537 of 2022

3. As far as the delay is concerned, it appears that the delay has occurred during the period of Covid-19.

4. In that view of the matter, the delay in filing the appeal is condoned.

5. The I.A. is disposed of.

W.A. No.608 of 2022& I.A. No.1538 of 2022

6. Issue notice to the Respondents by registered Speed Post with A.D. making it returnable by 6th December, 2022. Requisites for which shall be filed within three working days.

// 2 //

7. List on 6th December, 2022.

8. As an interim, it is directed that the impugned judgment of the learned Single Judge shall remain stayed till the next date.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge

KC Bisoi