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Chief Engineer And Basin Manager, Lower Mahanadi Basin, Bhubaneswar And Another vs Birendra Kumar Mohanty And Another

Orissa High Court · Decided on 23 February 2022 · Citation: (2022) 02 OHC CK 0168

HON’BLE JUDGES
Arindam Sinha, J
RESULT
Disposed Of
CASE NUMBER
ARBA No.23 Of 2019
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Judgment

8 paragraphs · 132 words

Arindam Sinha, J

I.A. no.52 of 2019

1.

Mr. Mohanty, learned advocate, Additional Government Advocate appears on behalf of appellants/applicants and submits, there has been 487 days delay in presenting the appeal. He prays for condonation of delay. He submits further, causes of delay have been stated in paragraphs 4 to 7 in the application.

2.

Mr. Sanganeria, learned advocate appears on behalf of respondent no.1 and submits, there has been long delay in filing the appeal. However, in fairness he does not oppose the prayer for condonation.

3.

Mr. Rath, learned advocate appears on behalf of respondent no.2 and also does not oppose the application.

4.

Causes shown are found to be sufficient. The delay stands condoned. The I.A. is disposed of.

5.

List the appeal on 9th March, 2022.

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