Amaresh Nayak vs Orissa Hydro Power Corporation
2021 Latest Caselaw 8071 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.P.(C) No. 21850 of 2010

             Amaresh Nayak                     .....                          Petitioner
                                                                                    None
                                              -Versus-

             Orissa Hydro Power Corporation    .....                     Opposite Parties
             Ltd. and others.
                                                                  Mr. P.K. Rout, Advocate
                         CORAM:
                             DR. JUSTICE B.R. SARANGI

                                            ORDER

02.08.2021

Order No. This matter is taken up through hybrid mode.

04. None appears for the petitioner at the time of call. Mr. Learned counsel for the opposite parties submits that this matter is covered by the judgment of this Court in Umesh Chandra Pati vs. State of Orissa, 2015 (I) OLR 1129.

To give an opportunity to the petitioner, put up this matter along with W.P.(C) Nos. 32791 of 2011, 5302 of 2012, 576 of 2012 after one week.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No. 4798 dated 15th April, 2021.

(DR. B.R. SARANGI) A.K. Rana JUDGE