New India Assurance Co. Ltd. vs Orissa State Warehousing
2022 Latest Caselaw 6624 Ori

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                    ARBA No.24 of 2019

        New India Assurance Co. Ltd., B- ....               Appellant
        34, Sahid Nagar, Bhubaneswar

                                                 Mr. G.P. Dutta, Adv.

                                 -versus-

        Orissa State Warehousing            ....          Respondents
        Corporation, Cuttack-Puri
        Road, Bhubaneswar and Anr.

                                      Mr. Braja Kishore Sahoo, Adv.
                                               (for Caveator/ O.P.1)



                 CORAM:
                 DR. JUSTICE S.K. PANIGRAHI
                             ORDER

Order                       15.11.2022
No.          (ARBA No.24 of 2019 and I.A. No.65 of 2022)

05. 1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the Parties.

3. Hearing is concluded. Judgement/ order is reserved.

Written notes of submissions, if any, be filed by the

learned counsel for the Parties on or before 21st

November, 2022.

4. Since the execution proceeding i.e. Execution Case

No.146 of 2019 pending before the learned Civil Judge

// 2 //

(Senior Division), Commercial, Cuttack is stated to have

been posted today, as an interim measure, it is directed

that no coercive action shall be taken against the

Appellant/Company till pronouncement of the judgment/

order in the ARBA.

( Dr. S.K. Panigrahi) Judge B.Jhankar