Odisha Mining Corporation Ltd vs Dillip Kumar Nayak
2022 Latest Caselaw 5110 Ori

           IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.26097 of 2019
                            (Through hybrid mode)

         Odisha Mining Corporation Ltd.         ....           Petitioner

                                                Mr. A.R. Dash, Advocate
                                                 Mr. Mohanta, Advocate

                                    -versus-

         Dillip Kumar Nayak                     ....       Opposite Party
                                               Mr. U.K. Samal, Advocate

                  CORAM: JUSTICE ARINDAM SINHA
                                   ORDER

 Order                            24.09.2022
 No.

3. 1. Mr. Mohanta, learned advocate led by Mr. Dash, learned advocate appears on behalf of petitioner and submits, impugned is order dated 14th November, 2019 in the execution case, whereby his client was directed to deposit 30% of award amount without interest.

2. Mr. Samal, learned advocate appears on behalf of opposite party and submits, the arbitration appeal (ARBA no.31 of 2018) preferred by petitioner stood disposed of on confirming judgment dated 15th December, 2017, upholding award dated 18th July, 2016, which is subject matter in the execution proceeding. In the circumstances, no order can be made on the writ petition.

3. No order can be made. The writ petition is dismissed and the interim order stands vacated.

(Arindam Sinha) Judge Sks