Chairman vs Pradeep Kumar Mohapatra
2022 Latest Caselaw 5896 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       W.A. No. 111 of 2018

                   Chairman, Odisha Gramya Bank and ....            Appellants
                   Others
                                                  Mr. K.C. Kanungo, Advocate
                                          -versus-
                   Pradeep Kumar Mohapatra                     ....          Respondent
                                                                                  None
                   CORAM:
                   THE CHIEF JUSTICE
                   JUSTICE M.S. RAMAN
                                                   ORDER

Order No. 26.10.2022 Misc. Case No.177 of 2018

03. 1. For the reasons stated therein, the application is allowed. The delay of 18 days in filing the present appeal is condoned. The Misc. Case is, accordingly, disposed of.

W.A. No.111 of 2018

2. Considering that there has been no stay of the impugned order of the learned Single Judge and considering the fact that the Respondent has already attained the age of superannuation, the Court is not inclined to interfere. The question of law arising from the impugned judgment of the learned Single Judge, is left open for decision in some other appropriate case.

3. The appeal is dismissed.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge S.K. Jena/Secy.