Satyendra Narayan Chand vs M/S. Neelachal Ispat Nigam
2023 Latest Caselaw 7068 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.A. No.838 of 2023
            Satyendra Narayan Chand         ........           Appellant
                                              Mr. S.K. Mohanty, Advocate
                                 -versus-
            M/s. Neelachal Ispat Nigam
            Ltd. and Others                 ......            Respondents


                         CORAM:
                         JUSTICE S. TALAPATRA
                         JUSTICE SAVITRI RATHO
                               ORDER

21.06.2023

I.A. No.2352 of 2023 Order No.

02. 1. This matter is taken up through Hybrid Mode.

2. Heard Mr. S.K. Mohanty, learned counsel appearing for the applicant.

3. This is an application for condoning the delay of 35 days, according to the Stamp Reporter, in filing the appeal from the judgment dated 17.02.2023 delivered in RVWPET No.233 of 2017 and also from the order dated 11.04.2023 passed in I.A. No.103 of 2023 arising out of the same RVWPET as noted above.

4. Issue notice as to why the aforementioned delay shall not be condoned and why other appropriate order as required to be passed should not be passed.

5. Notice is made returnable on 11th July, 2023.

6. Steps for service of notice on the Opposite Parties shall be taken by 23rd June, 2023 by Speed Post with A.D.

(S. Talapatra) Judge

(Savitri Ratho) Judge

Signature Not Verified Digitally Signed Signed by: LITARAM MURMU Reason: Authentication Location: High Court of Orissa Cuttack Date: 21-Jun-2023 18:35:32