Priyanka Senapati And Another vs Chairman
2022 Latest Caselaw 2965 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P.(C) No.6284 of 2022
                           (Through video conferencing mode)

             Priyanka Senapati and another           ...               Petitioners

                                              Mr. Niraj Kumar Sethi, Advocate
                                           -versus-

             Chairman, Permanent Lok Adalat          ...         Opposite parties
             (PUS), Dhenkanal and others

                                                     Mr. P.K.Mishra, Advocate
                                                     Mr. A.A. Mishra, Advocate
                                                                      for O.P.5

                         CORAM: JUSTICE ARINDAM SINHA
                                         ORDER

 Order No.                              04.07.2022

      02.    1.      Mr. Sethi, learned advocate appears on behalf of petitioners

and submits, under challenge is judgment dated 15th February, 2022 passed by the Permanent Lok Adalat (PLA). Mr. Mishra, learned advocate appears on behalf of opposite party no.5 and submits, he has instructions that there has been settlement between the parties. Mr. Sethi confirms there has been settlement but, prays for directions to set aside the award, for the settlement to be worked out.

2. Parties are free to produce the settlement and thereupon heard for purpose of disposal of the writ petition.

3. List on 11th July, 2022.

(Arindam Sinha) Judge Prasant