Odisha Construction Corporation vs Bharat Chandra Swain
2022 Latest Caselaw 6623 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                         W.A. No.437 of 2019

                 Odisha Construction        Corporation ....              Appellant
                 Limited, Bhubaneswar
                                                          Mr. S. K. Nath, Advocate
                                              -versus-
                 Bharat Chandra Swain                      ....         Respondent
                                                                             None

                 CORAM:
                 THE CHIEF JUSTICE
                 JUSTICE M.S. RAMAN

                                             ORDER

Order No. 15.11.2022 I.A. No.683 of 2019

04. 1. For the reasons stated, the delay of 24 days in preferring the appeal is condoned. The application is allowed.

W.A. No.437 of 2019

2. Learned counsel for the Appellant states that the impugned judgment of the learned Single Judge has already been complied with and, therefore, the appeal has become infructuous. It is disposed of as such.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge M. Panda