Orissa Industrial ... vs M/S. Krsna Exporters Partnership
2023 Latest Caselaw 1921 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.A. No.177 of 2019

            Orissa Industrial Infrastructure        ....          Appellants
            Development Corporation (OIIDC) and
            others
                                                  Mr. P. Mohanty, Advocate
                                         -versus-
            M/s. KRSNA Exporters Partnership ....                    Respondents
            Firm and another



             CORAM:
             THE CHIEF JUSTICE
             JUSTICE M.S. RAMAN


                                         ORDER

Order No. 02.03.2023

03. I.A. No.329 of 2019

1. For the reasons stated, the I.A. is allowed. The delay in filing the appeal is condoned.

I.A. No.330 of 2019

2. For the reasons stated, the I.A. is allowed. The filing of certified copy of Annexure-1 is dispensed with.

W.A. No.177 of 2019

3. The impugned judgment of the learned Single Judge was passed more than four years ago and in the meanwhile, by way of the implementation of the said order, the Respondent has already commenced the industry in the land in question.

4. In that view of the matter, while leaving the questions of law arising from the impugned judgment open for decision in some other appropriate case and clarifying that it will be confined to the peculiar facts of the case, the Court does not interfere with the impugned judgment.

5. The appeal is accordingly disposed of with the above observation.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge S.K. Guin