Deputy Estate General vs Kishore Chandra Pradhan
2025 Latest Caselaw 3481 Ori

Orissa High Court

Deputy Estate General vs Kishore Chandra Pradhan on 14 August, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                LAA No.3 of 2022

                 Deputy Estate General                 ....         Appellant
                 Manager, Lingaraj Area,
                 Mahanadi Coal Fields
                 Limited, Angul
                                                 Mr. S. D. Das, Sr. Adv.
                                        Along with Mr. H.Mohanty, Adv.

                                            -versus-
                 Kishore Chandra Pradhan               ....      Respondents
                 & others



                                                    Mr. G.Mishra, Sr. Adv.
                                             Along with Mr. J. R. Deo, Adv.
                                                       (For O.P. Nos.3 to 6)

                  CORAM: JUSTICE SANJAY KUMAR MISHRA


                                        ORDER

14.08.2025 Order No. I. A. No.24 of 2022

03. This matter is taken up through hybrid mode.

2. This application has been filed for condonation of delay.

3. As is revealed from the record, no delay has been pointed out by the Stamp Reporter.

4. However, the I.A. stands disposed of as withdrawn.

(S.K. MISHRA) JUDGE

04. 1. Heard learned Counsel for the Appellant.

2. Admit.

3. Since, Mr. J. R. Deo, learned Counsel has already appeared representing private Respondent Nos.3 to 6 and admits to have received copy of the Appeal Memo, no notice of hearing need be issued to the said Respondents.

4. Issue notice of hearing to the Respondent Nos.1 & 2 by Registered/Speed Post with A.D. fixing a short returnable date. Requisites be filed by 19.08.2025.

5. Office is directed to call for the scanned copy of the LCR before the next date of listing.

6. The matter be listed in the week commencing from 13th October, 2025.

7. Tracking report of notice issued to Respondent Nos.1& 2 be kept on record before the next date of listing.

(S.K. MISHRA) JUDGE

I.A. No.25 of 2022 & I.A. No.129 of 2025

05. 1. In view of the admission of the appeal, operation of the impugned Judgment so also further proceeding in Execution Case No.2 of 2025 arising out of TC No.7 of 2007, pending in the Court of learned PTTCBA(O)- cum-Additional District Judge, Talcher are stayed

subject to depositing 50% of the principal amount within three weeks hence. If such an amount is deposited, the learned Court below shall do well to keep the said amount in form of a fixed deposit in any of the nationalized banks.

2. Accordingly, both the I.A.s stand disposed of.

3. Urgent certified copy of this order be granted on proper application as per rules.

(S.K. MISHRA) JUDGE

Location: High Court of Orissa