Birla Institute Of Management vs M/S. Fiberfill Interiors And
2022 Latest Caselaw 2890 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   ARBA No.26 of 2022
                                  (Through hybrid mode)

              Birla Institute of Management           ....                   Appellant
              (BIMTECH), Gothapatna, BBSR,
              Khurda
                                                   Mr. Dipti Ranjan Bhokta, Advocate

                                             -versus-

              M/s. Fiberfill Interiors and            ....                 Respondent
              Constructions
                                             Mr. Santosh Kumar Dwivedy, Advocate

                        CORAM: JUSTICE ARINDAM SINHA
                                       ORDER

27.06.2022 Order No.

02. 1. Mr. Bhokta, learned advocate appears on behalf of applicant and

submits, the appeal was moved in the vacation. There was order that no

coercive action shall be taken pursuant to impugned judgment dated 16th

April, 2022. An application has been filed for vacating said order. He has

received copy just now. He prays for listing of the appeal and application,

next Monday.

2. Mr. Dwivedy, learned advocate appears on behalf of respondent and

submits, the interim order was obtained ex-parte. His client had filed caveat

but the appeal was taken up on a vacation day, when it was not on the board.

3. Court intends to deal with the appeal on adjourned date. Parties are to

// 2 //

come ready. The interim order to continue till next date.

4. List on 4th July, 2022.

(Arindam Sinha) Judge Prasant