Hindustan Steel Workers vs Management Of Steel Authority Of
2022 Latest Caselaw 5759 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                           WA No. 574 of 2011

                          Hindustan Steel Workers                ....          Appellant
                          Association, Rourkela
                                                               Mr.Jaydeep Pal, Advocate

                                                    -versus-
                          Management of Steel authority of       ....        Respondents
                          India Limited, Rourkela and
                          others                                        Mr. D.P.Nanda,
                                                                           Sr.Advocate

                                 CORAM:
                                 THE CHIEF JUSTICE
                                 JUSTICE CHITTARANJAN DASH
                                               ORDER

Order No. 19.10.2022

20. 1. Learned counsel for the Appellant points out that the learned Single Judge has decided the Writ petition by the impugned judgment dated 27th October,2011 under Article 226 of the Constitution and refers to para 9 of the impugned Judgment. He accordingly submits that the present Writ appeal would be maintainable even in terms of the Judgment of the Supreme Court of India in Life Insurance Corporation of India v. Nandini J. Shah (2018) 15 SCC 356.

2. On merits he requests for some time to address argue. At his request, list on 14th December, 2022.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge B.C.Mohanty