The Chairman -Cum- Managing vs M/S. Rkg Coal Transport Pvt
2023 Latest Caselaw 7725 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                             WA No. 494 of 2022
The Chairman -cum- Managing
Director, Mahanadi Coalfields
Ltd., Sambalpur & Others               .....                             Appellants
                                                             Mr. N.C. Sahoo, Adv.

                                       Vs.
M/s. RKG Coal Transport Pvt.           .....                           Respondents
Ltd., Jharsuguda & Others                                     Mr. A. Patnaik, Adv.
                                                            (for Respondent No.1)
            CORAM:
                          JUSTICE S.TALAPATRA
                         JUSTICE SAVITRI RATHO

                                          ORDER

17.07.2023 Order No. I.A. No. 1232 of 2022

03.

1. This matter is taken up through hybrid mode.

2. Heard Mr. N.C. Sahoo, learned counsel appearing for the Appellants and Mr. A. Patnaik, learned counsel appearing for the Respondent No.1.

3. There is no representation for the proforma-Respondents.

4. This is an application under Section 5 of the Limitation Act for condoning the delay.

5. In view of the Stamp Report, this application has become in essential.

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

                                                        (S. Talapatra)
                                                             Judge


                                                        (Savitri Ratho)
                                                            Judge                PTO

                                                                W.A. No. 494 of 2022
                         04.           1.     Let this matter be listed on 19.07.2023 for admission.

2. This Court proposes that the matter will be taken for disposal at this stage.

3. Mr. Sahoo, learned counsel appearing for the Appellants has referred two judgments of the Apex Court being Ranjeet Mal Vs. General Manager, Northern Railway, Baroda House, New Delhi and Others : (1997) 1 SCC 484 and Chaman Lal Vs. State of Punjab & Others : (2014) 15 SCC 715, in support of the grounds as taken in the appeal.

(S. Talapatra) Judge

(Savitri Ratho) Judge Sukanta

Signature Not Verified Digitally Signed Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication

Date: 17-Jul-2023 20:59:32