Citation : 2022 Latest Caselaw 1971 Ori
Judgement Date : 25 March, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
ARBA No.8 Of 2020
(Through hybrid mode)
M/s. NALCO .... Appellant
Ms. Pami Rath,
Advocate
-versus-
M/s. Orissa Coal Chem. Pvt. Ltd. .... Respondents
and others Mr. A.K. Sharma, AGA Mr. G. Agarwal, Advocate
CORAM: JUSTICE ARINDAM SINHA Order ORDER No. 25.03.2022 ARBA Nos. 8 and 13 of 2022
6. 1. The two appeals have been preferred against same judgment.
Ms. Rath, learned advocate appears on behalf of respondent no.1 in
ARBA no.13 of 2022 and submits, notice of appeal has just been
received. She prays for some time for obtaining instruction and filing
objection, if necessary.
2. Mr. Agarwal, learned advocate appears on behalf of appellant
in ARBA no.13 of 2022. He submits, his client is respondent no.1 in
ARBA no.8 of 2020.
// 2 //
3. Mr. Sharma, learned advocate, Additional Government
Advocate appears on behalf of the authority in both appeals.
4. Ms. Rath prays for three weeks time.
5. List on 18th April, 2022 along with ARBA no.13 of 2020.
(Arindam Sinha) Judge Sks
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