Secretary To Government vs M/S. S.K. Supply
2025 Latest Caselaw 6890 Ori

Orissa High Court

Secretary To Government vs M/S. S.K. Supply on 9 April, 2025

      IN THE HIGH COURT OF ORISSA AT CUTTACK
                      SA No.162 of 1997
Secretary to Government, Works     .....  Appellant
Department, Orissa & Others
                                                       Represented By Adv. -
                                                       G. Mohanty, SC

                            -versus-
M/s. S.K. Supply, Syndicate        .....                       Respondent
Cuttack
                                                     Represented By Adv. -

                                                     None

                      CORAM:
     THE HON'BLE MR. JUSTICE ANANDA CHANDRA
                      BEHERA

                                 ORDER

09.04.2025 Order No.

17. 1. This matter is taken up through hybrid mode.

2. Heard from the learned counsel for the appellants on the point of admission.

3. This Appeal is admitted on formulation of the following substantial question of law i.e.:-

Whether the judgments and decrees passed by the Trial Court and First Appellate Court are bad and illegal under law due to non-compliance of provisions of Section 69(2) of the Partnership Act, 1932?

4. Issue notice to the respondents.

5. Learned counsel for the appellants is directed to file requisites for issuance of notice to the respondent

through Speed Post/Registered Post with A.D. within seven days positively.

6. Registry is directed to call for the photocopies of the LCRs from the concerned learned District Judge within a week positively for early disposal of the 2nd appeal.

7. List this matter on 20.06.2025.

(ANANDA CHANDRA BEHERA) Judge Utkalika

Signature Not Verified Digitally Signed Signed by: UTKALIKA NAYAK Reason: Authentication

Location: High Court of Orissa, Cuttack Date: 09-Apr-2025 16:22:56