Orissa High Court
Aska Cooperative Sugar vs Bipin Chandra Nayak And Others ..... ... on 31 July, 2024
Bench: Arindam Sinha, M.S. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
RVWPET No. 146 of 2024
Aska Cooperative Sugar ..... Petitioner
Industries Limited
Represented by Adv.-
Mr. S.A. Swain, Advocate
-versus-
Bipin Chandra Nayak and others ..... Opposite Parties
Represented by Adv.-
Mr. A.K. Sharma, AGA
(for O.P. nos.9 to 12)
CORAM:
THE HON'BLE MR. JUSTICE ARINDAM SINHA
AND
THE HON'BLE MR. JUSTICE M.S. SAHOO
ORDER
31.07.2024 Order No. I.A. no.228 of 2024 and RVWPET no.146 of 2024
01. 1. Mr. Swain, learned advocate appears on behalf of review applicant, who was opposite party no.3 in the writ petition. By order dated 22nd March, 2024 the writ petition was disposed of. He submits, there is apparent error in said order, so the application for review. He submits, in said order, order dated 22nd April, 2018 made by the National Lok Adalat stands reproduced. Clause-(ii) in the extract says workmen shall not claim any arrear wages. However, direction in paragraph-5 of the order to be reviewed is for Page 1 of 2 clearing the arrears within four weeks from date of it. This is the error apparent.
2. Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of opposite party nos.9 to 12 in the petition.
3. Issue notice along with this order to opposite party nos.1 to 8 (writ petitioners) for service by registered/speed post with A.D. Applicant will put in requisites.
4. List on 23rd August, 2024.
(Arindam Sinha) Judge (M.S. Sahoo) Judge dutta/jyostna Signature Not Verified Digitally Signed Signed by: JYOSTNARANI MAJHEE Reason: Authentication Location: OHC Page 2 of 2 Date: 01-Aug-2024 11:29:04