Director. Interim Test Range vs Ganesh Chandra Behera &
2022 Latest Caselaw 7631 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             L.A.A No. 113 of 2019

Director. Interim Test Range,        .....                                    Appellant
Chandipur, Balasore
                                                             Mr. B. Moharana, CGC
                                     Vs.
Ganesh Chandra Behera &              .....                                  Respondents
Ors.
                                                           Mr. G. Rout, ASC (O.P.4)
                                                              Mr. K. Rath, Advocate

              CORAM: JUSTICE SANJAY KUMAR MISHRA

                                             ORDER

22.12.2022 Order No. This matter is taken up through hybrid mode.

03.

2. Mr. B. Moharana, learned Central Government Counsel submits that though the impugned judgment is dated 16.05.2018, but in the first page of the impugned judgment, the date of argument and the date of judgment have been wrongly mentioned as 04.05.2016 and 16.05.2016, respectively.

3. He further submits that I.A. no. 243 of 2022 has already been filed today (22.12.2022) with the Registry for condonation of delay, which is not on record.

4. Mr. K. Rath, learned Counsel, who has rendered appearance suo motu for Respondent Nos.1 & 2, is present in the Court and submits that he is yet to receive a copy of the said I.A.

5. He further submits that an identical Appeal pertaining to the present Appellant has already been dismissed by coordinate Bench and after dismissal of the Appeal the impugned judgment has already been implemented by the present Appellant. To substantiate his submission, he files copy of the Order dated 01.12.2021, passed

in case of Director, Interim Test Range, Chandipur v. Ashok Senapati & Others in L.A.A. No. 11 of 2020 after serving copy of the same on Mr. Moharana, which be kept on record.

6. Mr. Moharana prays for some time to examine the said Order passed by the coordinate Bench and to have his say in the said regard.

7. Matter be listed under the heading "For Orders" in the week commencing from 9th January, 2023 along with L.A.A. Nos.115 & 116 of 2018, as prayed by the learned Counsel for the Respondent Nos. 1 and 2.

8. Office is directed to bring on record I.A. No.243 of 2022 before the next date of listing.

(S.K. MISHRA) JUDGE Banita