M/S. Subash Chandra Panda vs State Of Odisha And Others
2022 Latest Caselaw 3486 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                               ARBA No.09 of 2013
                              (Through Hybrid mode)

            M/s. Subash Chandra Panda                 ....           Appellant
            Builders (P) Ltd.
                                                    Mr. P. C. Nayak, Advocate

                                         -versus-
            State of Odisha and others                ....         Respondents

                                                      Mr. S. N. Das, Advocate
                                                     (Addl. Standing Counsel)

                       CORAM: JUSTICE ARINDAM SINHA
                                      ORDER

26.07.2022 Order No.

04. 1. Mr. Nayak, learned advocate appears on behalf of appellant and submits, the appeal was preferred against order of the Court below in refusing to pass interim measure. During pendency of the appeal, award was passed. State has challenged the award. In the circumstances, the appeal has become irrelevant. Mr. Das, learned advocate, Additional Standing Counsel appears on behalf of State and submits, those are the facts.

2. In view of submissions made at the Bar, there is no reason to interfere with impugned judgment dated 29th January, 2013 as parties are no longer concerned with the effect of it.

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3. The appeal is disposed of.

(Arindam Sinha) Judge

RKS