Orissa High Court
M/S. Irel (India) Ltd vs M/S. Orissa Stevedores on 8 November, 2023
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
ARBA NO.43 OF 2022
M/s. IREL (India) Ltd. .... Appellant,
Mr. N.K. Mishra, Sr.Advocate
-versus-
M/s. Orissa Stevedores .... Respondent.
Limited
CORAM:
MR. JUSTICE D.DASH
ORDER
Order No. 08.11.2023
04. 1. This matter is taken up through hybrid arrangement
(virtual/physical) mode.
2. Since it is not ascertainable that the notice upon the Respondent has been served; the Appellant is directed to take notice to the Respondents by Special Messenger, cost of which shall be assessed and deposit be made by 13th November, 2023. The notice made returnable by 23rd November, 2023.
3. Let the Appeal be listed on 30th November, 2023.
(D. Dash) Judge Narayan Signature Not Verified Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC Date: 09-Nov-2023 17:26:59 Page 1 of 1