Bharat Petroleum Corporation Ltd vs Arun Kumar Panda And Others
2022 Latest Caselaw 4916 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 W.A. No.388 of 2022

            Bharat Petroleum Corporation Ltd.,     ....           Appellant
            Bhubaneswar
                                           Mr. S. D. Das, Senior Advocate
                                      -versus-
            Arun Kumar Panda and others             ....       Respondents
                   Mr. P. K. Parhi, ASGI for Proforma Respondent No.3 and
                       Mr. Debakanta Mohanty, Proforma Respondent No.4

             CORAM:
             THE CHIEF JUSTICE
             JUSTICE CHITTARANJAN DASH
                                        ORDER

Order No. 20.09.2022

04. 1. Issue notice to the Respondents 1 and 2 by registered post with A.D., making it returnable before the next date, requisites for which shall be filed within three working days.

2. Let required number of copies of the appeal memo be served on Mr. P. K. Parhi, learned Assistant Solicitor General of India for Proforma Respondent No.3 and Mr. Debakanta Mohanty, learned Additional Government Advocate for Proforma Respondent No.4 within three working days.

3. List on 5th December, 2022.

I.A. No.989 of 2022

4. Subject to the Appellant-Applicant depositing a sum of Rs.4,61,376/- along with interest @ 10% per annum from 21st April, 2017 till the date of deposit in this Court not later than 1st November 2022, there shall be stay of the impugned judgment of

the learned Single Judge dated 22nd February, 2022 passed in W.P.(C) No.20056 of 2016 till the next date.

5. The amount so deposited be kept by the Registry in a fixed deposit in a nationalized bank initially for a period of six months and be kept renewed till further orders.

6. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge M. Panda