Vijay Laxmi Mohanty vs Station Engineer
2022 Latest Caselaw 1243 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                         RSA No.320 of 2014

            Vijay Laxmi Mohanty                ....            Appellant
                                        Mr. R.K. Mohanty, Sr. Advocate


                                     -versus-
            Station Engineer, Doordarshan        ....         Respondents
            Maintenance Centre, Balasore,&
            OPthers

                             Mr. S. Barik, Advocte (for Respond No.1)
                            Mr. M.Ku. Badu, Advocate (for Respondent
                                                               No. 3)
                     CORAM:
                     MR. JUSTICE D.DASH
                                  ORDER

10.02.2022 Order No.

10. This matter is taken up through Hybrid Arrangement (virtual/physical mode).

Heard Mr. R.K. Mohanty, learned Senior Advocate appearing for the Appellant and Mr. S. Barik, learned counsel for the Respondent No. 1 as well as Mr. M.Ku. Badu, learned counsel for the Respondent No.3.

Perused the judgments passed by the courts below. The Appeal is admitted on the following substantial question of law:-

"Whether the courts below are right in dismissing the suit filed by the Appellant (Plaintiff) on the ground of non- adherence to the provision of section 80 of the Code of Civil Procedure?"

// 2 //

On consent of the learned counsel for the parties, the Appeal is heard on the above substantial question of law.

Judgment is reserved.

(D.Dash) Judge

Aks