Sukram Lakra vs Steel Authority Of India Limited &
2022 Latest Caselaw 1348 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             RSA No.376 of 2014

             Sukram Lakra                            ....       Appellant
                                                           Mr.A.P. Bose,
                                                               Advocate

                                        -versus-
             Steel Authority of India Limited &      ....      Respondents
             Another

                       CORAM:
                       MR. JUSTICE D.DASH

                                         ORDER

   Order                                15.02.2022
   No.

       05.   1.      This matter is taken up through hybrid arrangement

(virtual/physical mode).

2. Heard A.P. Bose, learned counsel for the Appellant in the matter of hearing on admission. Perused the judgments passed by the Courts below.

3. Hearing is concluded.

4. Judgment is reserved.

(D.Dash) Judge Basu