K & R Rail Engineering Limited vs Paradeep Port Trust .... ...
2022 Latest Caselaw 2421 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      C.M.P. No.335 of 2022

             K & R Rail Engineering Limited              ....             Petitioner(s)
                                                               Mr.T.Mishra, Advocate

                                              -versus-
             Paradeep Port Trust                         ....              Opp.Party(s)



                       CORAM:
                       JUSTICE BISWANATH RATH

                                            ORDER

04.05.2022 Order No. I.A.No.398 of 2022 1 1. Heard learned counsel appearing for the petitioner.

2. Considering the change in the status of the petitioner in the meantime and as this Court finds the petitioner presently is likely to be affected by the ex-parte judgment and decree, this Court allows the leave application and permits the Civil Miscellaneous Petition to be prosecuted.

3. I.A. stands disposed of.

(Biswanath Rath) Judge ORDER 04.05.2022 Order No. C.M.P.No.335 of 2022 2 1. Heard.

2. Issue notice to the sole opposite party on the question of admission by speed post/registered post with A.D. fixing a short returnable date requisites for which shall be filed within a period of three working days.

3. Put up this matter immediately after appearance of the opposite party.

(Biswanath Rath) Judge Sks