Rashmi Ranjan Pradhan vs I.O.C.L. & Ors
2023 Latest Caselaw 5080 Ori

                                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                 W.P.(C) No. 22140 OF 2014


                                       Rashmi Ranjan Pradhan                          ....           Petitioner(s)
                                                                                            Mr.D.Mohapatra,Adv.
                                                                           -versus-

                                       I.O.C.L. & ors.                                          Opposite Party(s)
                                                                                             Mr.D.Mohanty,Adv.
                                                                                            Mr.P.Acharya,Sr.Adv.
                                                                                            Mr.K.C.Tripathy,Adv.

                                                          CORAM:
                                                          JUSTICE BISWANATH RATH
                                                                           ORDER

           Order No.                                                      03.05.2023
                 13.                        1.          Place this matter on 11.05.2023. Interim order passed earlier

shall continue till the next date.

3. In the meantime, Mr. Mohapatra, learned counsel for the Petitioner shall examine the judgment in Dillip Kumar Bal Vrs. Indian Oil Corporation Ltd. sought to be covered to the present case.

(Biswanath Rath) Judge U.Nayak

UTKALIKA NAYAK Digitally signed by UTKALIKA NAYAK Date: 2023.05.04 13:36:12 +05'30'