Union Of India vs M/S. Kiocl Ltd
2025 Latest Caselaw 5021 Ori

Orissa High Court

Union Of India vs M/S. Kiocl Ltd on 17 March, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    FAO No.371 of 2019

                                 Union of India                   ....            Appellant(s)
                                                                   Mr. B.S. Rayaguru, Sr. P.C.
                                                         -versus-
                                 M/s. KIOCL Ltd., Bangalore    ....               Respondent(s)
                                                                        Mr. S.S. Mohanty, Adv.


                                          CORAM:
                                          HON'BLE DR. JUSTICE S.K. PANIGRAHI
                                                    ORDER

                   Order                           17.03.2025
                   No.           FAO No.371 of 2019 with I.A. No.928 of 2024

16. 1. This matter is taken up through hybrid arrangement.

2. Both the parties are directed to file their respective written

notes of submissions with page reference within ten days

hence.

3. At this juncture, considering the submissions made on

behalf of the parties, this Court, as an interim measure,

directs that further proceeding in Execution Case No.12/2021

arising out of the judgment dated 04.02.2019 passed in Case

No.OA.III-09/2015 pending before the learned R.C.T,

Bhubaneswar shall be stayed subject to deposit of the

decretal amount by the Railways/ appellant before the

learned R.C.T, Bhubaneswar within ten days hence. The said

Signature Not amount upon deposit, shall be kept in a high interest bearing Verified Digitally Signed account in any Nationalized Bank. Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 18-Mar-2025 17:47:44

4. It is further directed that if the Railways/Appellant does

not deposit the decretal amount within the time stipulated

hereinabove, the execution proceeding shall continue

without any delay.

5. List this matter on 8th April, 2025 for final hearing.

6. Scanned copy of the LCR be obtained in the meantime.

(Dr. S.K. Panigrahi) Judge Ayaskanta

Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 18-Mar-2025 17:47:44