Union Of India vs Sudhansu Sekhar Pattanaik &
2022 Latest Caselaw 5746 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                              L.A.A No. 7 of 2020

Union of India                       .....                                    Appellant
                                                         Mr. P.S. Nayak, Advocate

                                     Vs.
Sudhansu Sekhar Pattanaik &          .....                              Respondents
Anr.
                                                     Mr. M.K. Dash, Adv (R.No.1)
                                                               Mr. G. Rout, ASC

             CORAM: JUSTICE SANJAY KUMAR MISHRA
                                            ORDER

19.10.2022 I.A. No. 23 of 2020 Order No. This matter is taken up through hybrid mode.

03.

2. Though pursuant to Order dated 13.03.2020, on being noticed, the Respondents No.1 has rendered appearance, no written objection has been filed to the present I.A. for condonation of delay.

3. However, learned Counsel for the Responents No.1 orally objects to the said delay.

4. In view of the averments made in the I.A. explaining the delay of 47 days, this Court is inclined to condone the delay, as pointed out by the office.

5. Accordingly, I.A. stands disposed of.

                                                    (S.K. MISHRA)
                                                        JUDGE





 Order No.                           L.A.A No. 7 of 2020
   04.

1. Since learned Counsel for the Respondent No.1 submits that he has only received the copy of the Appeal Memo, learned Counsel for the Appellant undertakes to serve copy of the impugned judgment on learned Counsel for the Respondent No.1 within three days.

2. Matter be listed under the heading "Fresh Admission" in the week commencing from 14th November, 2022.

(S.K.MISHRA) JUDGE Banita