M/S. Orissa Power Transmission vs M/S. Ranjit Singh And Company
2022 Latest Caselaw 1659 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  ARBA No.24 Of 2009
                                 (Through hybrid mode)

             M/S. Orissa Power Transmission    ....             Appellant
             Corporation Ltd.
                                     Mr. N.C.Panigrahi, Senior Advocate
                                     -versus-

             M/S. Ranjit Singh and Company          ....          Respondent

                                              Mr. S.K.Sanganeria, Advocate

                       CORAM: JUSTICE ARINDAM SINHA
                                       ORDER

03.03.2022 Order No.

33. 1. Mr. Panigrahi, learned senior advocate, appears on behalf of appellant and submits, his client is aggrieved with impugned judgment dated 7th August, 2009 whereby challenge of his client to the award stood rejected. Drawing attention to the award he points out that the first claim on deduction against retention money, there was award for compensation, when the contract specifically provided for no interest to be paid.

2. Mr. Sanganeria, learned advocate appears on behalf of respondent.

3. Appellant will file the contract to demonstrate its contention from relevant clauses therein.

4. List on 22nd March, 2022, as prayed for by Mr. Panigrahi.

(Arindam Sinha) Judge Prasant