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Judgment
V. Narasingh, J
I.A. No.1641 of 2022
1.This matter is taken up through hybrid mode.
This I.A. has been filed by the informant for modification of order dated 26.08.2022 in the aforesaid BLAPL.
Heard Mr. B.B. Choudhury, learned counsel for the informant and Mr. D. Nayak, learned senior counsel instructed by Mr. S. Mohanty, for the petitioner and Mr. S. K. Nayak, learned Additional Government Advocate for the State.
It is submitted by the learned counsel for the informant that the balance amount has been wrongly reflected in the order and placing reliance on the FIR, modification is sought, for the reasons stated in the I.A.
It is submitted that the informant will be prejudiced since the learned Mediator is likely to confine the process of settlement to the amount as stated in the order.
On a bare perusal of Paragraph-11 of the order, it is seen that “tentatively” the amount was assessed at Rs.45,90,070.00/-(Rupees Forty Five Lakhs Ninety Thousand Seventy only).
If according to the informant amount involved is more than the sum as reflected in the said Paragraph, he is at liberty to bring such enhanced amount to the notice of the learned Mediator who is requested to take the same into account and try and settle the dispute through the ADR.
Accordingly, the I.A. stands disposed of.
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