MAHANADI COALFIELDS LTD Vs. BHATIA COAL WASHERIES LTD

JUDGEMENT

(1.) Mr. Mohanty, learned advocate appears on behalf of applicant. He submits, his client's I.A. no.28 of 2021 is application for extension of interim order dtd. 17/8/2018, which the District Judge, by order dtd. 8/3/2021 made in the execution case, deemed was vacated.

(2.) Order dtd. 17/8/2018, if it can be called an interim order, is reproduced below.

(3.) The stay operates.