Odisha Power Transmission vs Kishore Chandra Mohanty And
2023 Latest Caselaw 9169 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK


                                    W.A. No.1196 of 2023


            Odisha Power Transmission ....                            Appellant
            Corporation          Ltd.,
            Bhubaneswar
                                                 Mr. Arnav Behera, Advocate
                                     -versus-
            Kishore Chandra Mohanty and ....                       Respondents
            others
                                                    Mr. S. Pattnaik, Advocate
                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE SAVITRI RATHO
                                        ORDER

11.08.2023 Order No. I. A. No.5061 of 2023

02. 1. This matter is taken up through hybrid mode.

2. This is an application under Section 5 of the Limitation Act for

condoning the delay of 64 days in preferring the intra-court appeal

against the judgment dated 24th February, 2023 passed by the

learned Single Judge in W.P.(C) No.12689 of 2020.

3. Heard Mr. Arnav Behera, learned counsel appearing for the

Appellant and Mr. S. Pattnaik, learned counsel appearing for the

Respondent No.1.

4. The Respondent-Opposite Party No.1 may file his objection, if

any, by the next date. No further accommodation for the same

purpose would be made.

5. Let the matter be listed on 21st August, 2023.

(S. Talapatra) Chief Justice

(Savitri Ratho) Judge M. Panda

Signature Not Verified Digitally Signed

Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 21-Aug-2023 10:59:09