PADMALOCHAN PANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN Arbitration Case No. 94 of 1962 pending before the Arbitrator, Hirakud Land Organisation, Sambalpur (hereinafter to be referred to as the Arbitrator) the following order was passed on 10-5-1965 :

(2.) AGAINST the order passed in the execution case, the appeal was maintainable under Section 47, Civil P. C. and Panda, J. acted contrary to law in saying that the appeal was not maintainable.