Citation : 2022 Latest Caselaw 3523 Ori
Judgement Date : 27 July, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.18536 of 2022
(Through Hybrid mode)
M/s. Bhadra Products .... Petitioner
Mr. Nilamadhab Bisoi, Advocate
-versus-
M/s. Indian Farmers Fertilizer .... Opposite Party
Cooperative Ltd.
CORAM: JUSTICE ARINDAM SINHA
ORDER
27.07.2022 Order No. WP(C) no.18536 of 2022 and I.A. no.9891 of 2022
01. 1. Mr. Bisoi, learned advocate appears on behalf of petitioner and submits, judicial review of impugned order dated 8th July, 2022 made by the Court below is necessary because his client's application to produce additional documents for adjudication of challenge to the award, was rejected. He relies on judgment of the Supreme Court in Canara Nidhi Limited v. M. Shashikala, reported in (2019) 9 SCC 462, inter alia, paragraph 18.
2. On query from Court Mr. Bisoi points out that the judgment was cited in the Court below. He submits, even then the rejection.
// 2 //
3. Issue notice along with this order on opposite party by registered/speed post with AD. Petitioner will put in requisites.
4. There will be stay of proceeding in ARBP no.4 of 2020 till next date.
5. The I.A. is disposed of.
6. List on 23rd August, 2022.
(Arindam Sinha) Judge
RKS
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