Fakira Sa vs Mahanadi Coalfields Limited
2024 Latest Caselaw 8460 Ori

Orissa High Court

Fakira Sa vs Mahanadi Coalfields Limited on 6 May, 2024

Bench: B.R. Sarangi, G. Satapathy

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         W.P.(C) No.19950 of 2019

            Fakira Sa                               .....                                Petitioner
                                                                         Mr. S.P.Patra, Advocate
                                                    Vs.
            Mahanadi Coalfields Limited,            .....                         Opposite Parties
            Sambalpur and others
                                                          Mr. D. Mohanty, Advocate (OPs.1 & 2)
                            CORAM:
                               DR. JUSTICE B.R. SARANGI
                               MR. JUSTICE G. SATAPATHY

                                                           ORDER

06.05.2024

Order No. This matter is taken up by hybrid mode.

2. Since the issue involved in this case has already decided by the Supreme Court in the case of Mahanadi Coalfields Limited v. Mathias Oram and others (SLP(C) No. 6933 of 2007 decided on 9th July, 2010), this writ petition stands disposed of in terms of the judgment passed by the Apex Court in Mathias Oram (supra) and, as such, this Court is not inclined to open the scope beyond the decision taken by the Apex Court.

(DR. B.R. SARANGI) JUDGE

(G. SATAPATHY) Priyajit JUDGE

Location: HIGH COURT OF ORISSA