Indian Oil Thika Sramika Union vs Presiding Officer
2023 Latest Caselaw 3148 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                             WP(C) No.8600 of 2021

                              (Through Hybrid mode)

            Indian Oil Thika Sramika Union           ....            Petitioner

                                                    Mr. R. Acharya, Advocate

                                        -Versus-
            Presiding Officer, Central         ....      Opposite Parties
            Government Industrial Tribunal-
            Cum-Labour Court, Bhubaneswar
            and others
                                       Mr. P.K. Parhi, Advocate (ASGI)

                                             Mr. Debaraj Mohanty, Advocate
                                                    (for opposite party no.3)

                    CORAM:

                     JUSTICE ARINDAM SINHA
                     JUSTICE SANJAY KUMAR MISHRA
                                        ORDER

10.04.2023 Order No.

5. 1. The disposed of the writ petition has been listed by the Registry on receipt of letter dated 27th March, 2023 from Presiding Officer, Central Government Industrial Tribunal-Cum- Labour Court, in respect of Misc. Case no.7 of 2017, pending before it. There was direction in our judgment dated 17th February, 2023 to dispose of the computation issue within 31st March, 2023. Extension of time by two months has been sought for by the Presiding Officer.

2. Mr. Acharya, learned advocate appears on behalf of petitioner and Mr. Mohanty, learned advocate for opposite party no.3.

3. Time to dispose of the misc. case is extended till 31st May, 2023.

(Arindam Sinha) Judge

(S. K. Mishra) Judge padma