Sukanti Dash vs C.S. Kumar
2022 Latest Caselaw 5514 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CONTC (CPC) No. 321 of 2013

Sukanti Dash                          .....                               Petitioner
                                                            Mr. J.K. Rath, Sr. Adv.
                                      Vs.
C.S. Kumar                            .....                          Opposite Party

               CORAM:
                   DR. JUSTICE B.R. SARANGI

                                             ORDER

13.10.2022 Order No. This matter is taken up through hybrid mode.

01.

2. Against non-compliance of the order dated 25.04.2013 passed in O.A. No. 238 (C) of 2011, this application has been filed. When the matter was pending before the tribunal, time and again the State Counsel sought time to comply the order passed by the tribunal. Subsequently, M.P. No. 1558 of 2015 has been filed on 04.12.2015 brining to the notice of the tribunal that the opposite parties have already filed W.P.(C) No. 351 of 2015 challenging the order dated 25.04.2013 passed in O.A. No. 238 (C) of 2011. Thereafter, the matter was kept pending. Now it has been brought to the notice of the Court that W.P.(C) No. 351 of 2015 filed by the opposite parties has been dismissed vide order dated 28.06.2022. Thereby, if the writ petition filed by the State challenging the order passed by the tribunal has already been dismissed, then the order of the tribunal reached its finality and the same has to be implemented, if the order passed by this Court has not been challenged before the apex Court.

3. Mr. S. Rath, learned Additional Standing Counsel appearing for the State Opposite Parties seeks time to obtain

instructions as to how many days the judgment of the tribunal will be complied with.

4. List after two weeks.

(DR. B.R. SARANGI) JUDGE Ashok