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Judgment
B. P. Routray, J
I.A. No.139 of 2021
In view of the Office note, the I.A. has become infructuous and is disposed of accordingly.
I.A. No.745 of 2020
Heard learned counsel for the Appellant as well as learned counsel for the Respondent No.1.
Upon hearing both the parties and considering the grounds mentioned in the petition, the delay in filing the appeal is condoned subject to payment of cost of Rs.500/- (rupees five hundred) to the counsel for the Respondent No.1. Mr. D.K.Mohapatra, learned counsel for the Respondent No.1 acknowledges the receipt of costs.
I.A. is disposed of.
I.A. No.265 of 2021
The prayer will be considered at the time of hearing under Order XLI, Rule 11 C.P.C.
FAO No.715 of 2020
List this matter on 15th February, 2022 for hearing under Order XLI, Rule 11 C.P.C.
On the prayer of learned counsel for the parties, the LCR in W.C. Case No.329-D/2001 in the court of learned Commissioner for Employees' Compensation-cum-Divisional Labour Commissioner, Cuttack be called for.
Registry is directed to get the same before the next date.
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