Kishore Chandra Panda vs State Of Odisha And Others ..... Opp. ...
2024 Latest Caselaw 16624 Ori

Orissa High Court

Kishore Chandra Panda vs State Of Odisha And Others ..... Opp. ... on 13 November, 2024

Bench: Arindam Sinha, M.S.Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          W.P.(C) No. 8218 of 2016


Kishore Chandra Panda                           .....                   Petitioner

                                                             Represented by Adv.-
                                                            Mr. P.K. Ray, Advocate
                                     -versus-
State of Odisha and Others                      .....                Opp. Parties

                                                              Represented by Adv.-
                                                    Mr. P.K. Mohanty, Sr. Advocate

                                    CORAM:
            THE HON'BLE MR. JUSTICE ARINDAM SINHA
                               AND
                 THE HON'BLE MR. JUSTICE M.S.SAHOO
                                     ORDER

13.11.2024 I.A. no.14894 of 2024 Order No.

10. 1. Mr. Mohanty, learned senior advocate appears on behalf of

applicant (management), answering opposite party in the writ

petition disposed of by our judgment dated 17th September, 2024.

He submits, the application is for modification by way of

downward revision on the amount of compensation directed.

2. Mr. Ray, learned advocate appears on behalf of petitioner.

3. Without hearing either Mr. Mohanty or Mr. Ray, we observe

that in event applicant tenders ₹5,00,000/- on demand draft drawn

in favour of petitioner, we will attempt to prevail upon him to

accept it in modification of recalling our default direction in the

judgment.

4. List on 29th November, 2024.

(Arindam Sinha) Judge

(M.S. Sahoo) Judge jyostna