Citation : 2023 Latest Caselaw 5484 Ori
Judgement Date : 8 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
LAA No.48 of 2015
Angul Sukinda Railway Limited, ..... Appellant
Khurda
Mr.P.Das, Advocate
Vs.
Kishore Chandra Nayak &Ors. ..... Respondents
Mr.N.Panda, Advocate
Mr.G.N.Rout, ASC
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
08.05.2023 Order No. This matter is taken up through hybrid mode.
09.
2. Mr.P.Das, learned Counsel on behalf of Mr.S.K.Dash, learned Counsel for the Appellant, so also Mr.N.Panda, learned Counsel for the Private Respondents and Mr.G.N.Rout, learned Additional Standing Counsel for the State Respondent are present.
3. Learned Counsel for the Respondents, including the State Counsel, submit that the enhanced compensation amount has already been disbursed in favour of the beneficiaries in terms of the impugned judgment dated 29.04.2015 passed in L.A. Misc. Case No.114 of 2014.
4. The said submission made by the learned Counsel for the Respondents is not disputed by the learned Counsel for the Appellant.
5. Accordingly, appeal stands dismissed as infructuous.
(S.K.MISHRA)
JUDGE
Banita
BANITA Digitally signed by BANITA
PRIYADARSHINI PRIYADARSHINI PALEI
Date: 2023.05.08 19:31:04
PALEI +05'30'
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