Radharani Patra And Another vs Union Of India And Others
2022 Latest Caselaw 4777 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No.21162 of 2022
                               (Through hybrid mode)


            Radharani Patra and another                  ....                Petitioners

                                                              Mr. A. P. Bose, Advocate

                                              -versus-
            Union of India and others                    ....           Opposite Parties


                      CORAM: JUSTICE ARINDAM SINHA

                                      ORDER

15.09.2022 Order No.

01. 1. Mr. Bose, learned advocate appears on behalf of petitioners. He

submits, his clients are legal heirs of petitioners before the Court

below in Arbitration Misc. Case no.57 of 2009. Petitioner died on 11th

July, 2021. Prior thereto he had instructed his learned advocate to

prosecute the arbitration case.

2. The arbitration case was duly prosecuted by learned advocate

engaged. There was judgment dated 26th March, 2022 enhancing the

award of compensation and direction for payment of interest. On

getting intimation thereof, petitioners applied for substitution, for

being able to obtain the compensation. The substitution application

made along with prayer for condonation of delay and setting aside

// 2 //

abatement, was rejected by order dated 18th July, 2022. He submits

further, no appeal has been preferred against said judgment, to

knowledge of his clients.

3. Issue notice along with this order on opposite party nos.2 and 3

by registered/speed post with A.D. Petitioners will put in requisites.

4. List on 10th October, 2022.

(Arindam Sinha) Judge Prasant