Union Of India vs Ramgopal Chatarjee And Another
2022 Latest Caselaw 7426 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     FAO No.396 of 2016
                    Union of India, represented through
                    the General Manager, South Eastern       ....               Appellants
                    Railway, Garden Rich, Kolkata
                                                 Ms. J. Sahu, Central Government Counsel
                                                   -versus-
                    Ramgopal Chatarjee and Another       ....               Respondents
                                                 Mr. A. Khan, counsel for Respondents
                             CORAM:
                             SHRI JUSTICE B. P. ROUTRAY
                                             ORDER

14.12.2022 Order No. Misc. Case No.681 of 2016

04. 1. The matter is taken up through hybrid mode.

2. Heard Ms. J. Sahu, learned Central Government Counsel for the Appellant - Union of India and Mr. A. Khan, learned counsel for the claimant - Respondents.

3. Upon hearing both parties and considering the grounds mentioned in the limitation petition the delay in filing the appeal is condoned.

4. The Misc. Case is disposed of.

FAO No.396 of 2016

05. 5. The fresh copy of impugned judgment as filed by the Appellant is kept on record.

6. List the matter on 2nd February, 2023.

( B.P. Routray) Judge M.K.Panda