Pramod Parida vs R. Bangari Naidu & Anr
2025 Latest Caselaw 6136 Ori

Orissa High Court

Pramod Parida vs R. Bangari Naidu & Anr on 20 June, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

          IN THE HIGH COURT OF ORISSA AT CUTTACK

                          MACA No.1007 of 2019

        Pramod Parida                      ....                         Appellant
                                                      Mr. R.C. Pradhan, Advocate

                                        -versus-
        R. Bangari Naidu & Anr.
                                           ....                     Respondents
                                                   Ms. R. Pati, Adv. for Resp. No.1

                           CORAM:
               JUSTICE BIRAJA PRASANNA SATAPATHY
                                          ORDER

20.06.2025 Order No.

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

2. Heard.

3. Learned counsel appearing for the Respondent- Company contended that she was served with the appeal memo today itself and accordingly she is not in a position to argue the matter.

4. It is also contended that copy of the judgment and other relevant documents have not yet been provided to her.

5. In view of the same, learned counsel appearing for the appellant is directed to provide a copy of the judgment and other relevant documents in support of // 2 //

the claim for enhancement to Ms. Pati in course of the day.

6. As requested by Ms. Pati, list this matter on 4th July, 2025.

(Biraja Prasanna Satapathy) Judge

Subrat

Location: HIGH COURT OF ORISSA, CUTTACK