Citation : 2021 Latest Caselaw 8086 Ori
Judgement Date : 2 August, 2021
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.8082 of 2020
Bhabanikinkar Infrastructure Pvt.Ltd. .... Petitioner
Mr.P.C.Nayak, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr.P.K.Muduli, Advocate
Mr.Sunil Mishra,ASC, CT & GST
CORAM:
THE CHIEF JUSTICE
JUSTICE B. P. ROUTRAY
ORDER
02.08.2021
Order No.
3. 1. Since the issues here are connected and common to W.P.(C) No.14924 of 2020, the writ petition is disposed of in terms of the judgment dated 7th June, 2021 rendered in W.P.(C) No.14924 of 2020.
2. An urgent certified copy of this order be issued as per Rules.
(Dr. S. Muralidhar) Chief Justice
( B.P. Routray) Judge C.R. Biswal
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!