Angul Sukinda Railway Ltd vs Somanath Naik & Ors
2023 Latest Caselaw 166 Ori

Citation : 2023 Latest Caselaw 166 Ori
Judgement Date : 4 January, 2023

Orissa High Court

Angul Sukinda Railway Ltd vs Somanath Naik & Ors on 4 January, 2023

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                              L.A.A No. 66 of 2022

Angul Sukinda Railway Ltd.,         .....                                Appellant
Khurda
                                                           Mr. P. Das, Advocate
                                    Vs.
Somanath Naik & Ors.                .....                             Respondents
                                                       Mr. S. Pradhan, Advocate
                                                       Mr. G. Rout, ASC (O.P.3)

             CORAM: JUSTICE SANJAY KUMAR MISHRA

                                           ORDER

04.01.2023 I.A. No.205 of 2022 Order No. This matter is taken up through hybrid mode.

04.

2. This is an application for condonation of delay of 44 days, as pointed by the Stamp Reporter.

3. Though the learned Counsel for the Private Respondents was allowed time to file Objection to the I.A. vide Order dated 14.12.2022, no objection has yet been filed in response to the application for condonation of delay.

4. Admittedly, the present Appellant-Company was not a party before the Court below in L.A. Case No. 07 of 2022 and only after knowing about the impugned judgment dated 28.06.2022, the present Appeal has been preferred by the Appellant-Company along with an I.A. seeking leave of the Court to prefer this Appeal, which has already been granted vide Order dated 14.12.2022, in I.A. No. 204 of 2022.

5. In view of the averments made in the I.A., so also submissions made by the learned Counsel for the parties, this Court is inclined to condone the delay.

6. Accordingly, the I.A. stands disposed of.



                                                 (S.K. MISHRA)
                                                     JUDGE


Order No.                          L.A.A. No.66 of 2022
   05.

1. As prayed by the learned Counsel for the parties, matter be listed in the week commencing from 16th January, 2023 under the heading "Fresh Admission".

(S.K. MISHRA) JUDGE Banita