Sarat Chandra Panda vs ) Adjudicating Authority-Pmla
2025 Latest Caselaw 2281 Ori

Orissa High Court

Sarat Chandra Panda vs ) Adjudicating Authority-Pmla on 9 January, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLA No.1349 of 2024
            Sarat Chandra Panda            .....      Appellant
                                                         Represented By Adv. -
                                                         Sudeep Kumar Sarangi

                                        -versus-
            1) Adjudicating Authority-pmla,      .....           Respondents
            New Delhi
            2) Appellate Tribunal Under                  Represented By Adv. -
            Safema,government Of India
            3) Babita Panda
            4) Sisir Kumar Panda
            5) Gouranga Chandra Panda
            6) Amamani Panda

                                 CORAM:
                   THE HON'BLE MR. JUSTICE ADITYA KUMAR
                               MOHAPATRA
Order No.
                                       ORDER

09.01.2025

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/ Physical Mode).

2. It is stated by the learned counsel for the Appellant that he has already filed the certified copy of the impugned judgment dated 05.09.2024. In such view of the matter, Office is directed to verify the same. He further contended that the order under Annexure-2 is the original copy issued by the Appellate Tribunal under SAFEMAL. He further submitted that no other copy is issued by the Appellate Tribunal and the copy of the impugned judgment which has been annexed as Annexure-2 to the Appeal Memo is the original copy of the order issued by the authority.

4. In such view of the matter, the Stamp Reporter is directed to verify the same again.

I.A.NO.3356 OF 2024

5. This is an application for condonation of delay.

6. Learned counsel for the Appellant at the outset submitted that there is no delay in preferring the present Appeal.

7. Mr.Agarwal, learned counsel appearing for the Respondent Nos.1 & 2 submitted that he has not been served with the appeal memo along with the Interlocutory Application.

8. Accordingly, learned counsel for the Appellant-Petitioner shall serve a copy of the appeal memo as well as the Interlocutory Application on Mr.Agarala by tomorrow (10.01.2025).

9. List this matter next Friday (17.01.2025).

( Aditya Kumar Mohapatra) Judge RKS

Location: High Court of Orissa