Ntpc Limited vs Dasarathi Pani & Ors
2025 Latest Caselaw 2326 Ori

Citation : 2025 Latest Caselaw 2326 Ori
Judgement Date : 10 January, 2025

Orissa High Court

Ntpc Limited vs Dasarathi Pani & Ors on 10 January, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  L.A.A No.4 of 2018

                 NTPC Limited                       ....             Appellant

                                                      Mr. B.S. Tripathy, Adv.


                                         -versus-
                 Dasarathi Pani & ors.              ....           Respondents

                                                          Mrs. U. Padhi, ASC

                    CORAM: JUSTICE SANJAY KUMAR MISHRA

                                         ORDER

10.01.2025 Order No.

15. This matter is taken up through hybrid mode.

2. In view of the office note so also postal tracking report available on record, notices on private Respondent Nos.5 & 10 are held to be sufficient. Similarly, so far as Respondent No.3 is concerned, though notice has returned unserved with postal endorsement "No such address", on verification of the impugned judgment dated 21.12.2017 passed in L.A. Misc. Case No.26 of 1991, it is ascertained that the address of the Respondent No.3 is same as has been disclosed in the cause title of the impugned judgment. Hence, in view of the Judgments of the Supreme Court reported in AIR 1989 SC 630 (M/s. Madan & Co. Vs. Wazir Jaivir Chand), in (1999) 7 SCC 510 (K. Bhaskaran Vs. Sankaran Vaidhyan Balan & anr.), in (2006) 6 SCC 456 (D. Vinod Shivappa Vs. Nanda Belliappa), in (2007) 6 SCC 555 (C.C. Alivi Haji Vs. Palapetty Muhammed & anr.) and in (2014) 12 SCC 685 (Ajeet Seeds Limited Vs. K. Gopal Krishnaiah), notice on Respondent No.3 is also held to be sufficient.

3. Learned Counsel for the Appellant prays for further time to ascertain the date of death of Respondent No.18 and do the needful in terms of order dated 26.11.2024 passed in I.A. No.393 of 2024. The same is allowed.

4. The matter be listed in the week commencing from 27th January, 2025 under the same heading.

(S. K. MISHRA) Kanhu JUDGE

Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 11-Jan-2025 12:14:14