Orissa High Court
Vedanta Ltd vs Pradeep Kumar Awasti And on 9 February, 2026
Author: Mruganka Sekhar Sahoo
Bench: Mruganka Sekhar Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
LAA No.8 of 2026
Vedanta Ltd., Jharsuguda .... Appellant
Mr. Tanmay Mishra, Advocate
-versus-
Pradeep Kumar Awasti and .... Respondents
others
Mr. P.K. Mohanty, ASC for
respondent no.5
CORAM:
JUSTICE MRUGANKA SEKHAR SAHOO
ORDER
09.02.2026 Order No. Hybrid Mode
01. I.A. No.9 of 2026
1. I.A. has been filed for dispensing with filing of certified copy of the judgment impugned. In the meantime, the learned counsel for the appellant has filed the certified copy of the impugned judgment dated 19.09.2025.
2. The I.A. is accordingly disposed of.
I.A. No.7 of 2026 & LAA No.8 of 2026
3. The petitioner-company registered under the provisions of Companies Act, 1956 challenges the judgment dated 19.09.2025 passed in L.A. Case No.01 of 2021 by the learned Senior Civil Judge, Jharsuguda enhancing the land acquisition compensation for acquisition of land which was made for the company under Section 4(1) of the Land Page 1 of 2 Acquisition Act, 1894. The appeal has been filed after reported delay of 30 days.
4. Heard learned counsel for the appellant.
Issue notice in the I.A. as well as the appeal. Requisites for issuance of notice to the respondent nos.1 to 4 and 6 by speed post with registration and proof of delivery be filed within five working days.
5. List this matter after S.R. Liberty to mention.
I.A. No.8 of 20266. Heard.
Issue notice as above.
I.A. No.10 of 2026.
7. The application has been filed seeking extension of time for payment of court fee. The deposit of required Court fee has been already complied with.
8. The I.A. stands disposed of.
(Mruganka Sekhar Sahoo) Judge Signature Not Verified Gs Digitally Signed Signed by: GAGAN BIHARI SAMAL Reason: Authentication Location: ohc Date: 15-Feb-2026 12:11:36 Page 2 of 2