Kcpl-Sbpl (Joint Venture) vs Mahanadi Coalfields Ltd
2021 Latest Caselaw 8147 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     W.P.(C) No. 21957 of 2020

             KCPL-SBPL (Joint Venture)              ....          Petitioner
                                         Mr. S.P. Mishra, Senior Advocate
                                      -versus-
             Mahanadi Coalfields Ltd.               .... Opposite Party
                             Mr. Debaraj Mohanty, Advocate for O.P. No.1
                                         with
                                 W.P.(C) No. 22200 of 2020

             Emveess Callisto JV.                   ....            Petitioner
                                               Mr. Avijit Patnaik, Advocate
                                       -versus-
             Mahanadi Coalfields Ltd. & Another     .... Opposite Parties
                                           Mr. Debaraj Mohanty, Advocate
                                                        for Opp. Party No.1
                                           &
                                 W.P.(C) No. 22538 of 2020

             M/s. Aryan GSPL Joint Venture           ....          Petitioner
                                             Mr. Sidharth Padhy, Advocate
                                       -versus-
             Mahanadi Coalfields Ltd. and Others     .... Opposite Parties
                                           Mr. Debaraj Mohanty, Advocate
                                                   for Opp. Party No.1 and
                                  Mr. S.K.Acharya, Advocate for O.P. No.3

                         CORAM:
                         JUSTICE S.K. MISHRA
                         JUSTICE SAVITRI RATHO

                                         ORDER

04.08.2021 Order No.

09. These matters are taken up by video conferencing mode.

Heard Mr. S.P. Mishra, learned Senior Advocate for the petitioner in W.P.(C) No. 21957 of 2020, Mr. Avijit Patnaik, learned counsel for the

petitioner in W.P.(C) No.22538 of 2020 and Mr. Sidhartha Padhy, learned counsel for the petitioner in W.P.(C) No.22200 of 2020 and Mr. Debraj Mohanty, learned counsel appearing for the opposite party-MCL in all the three cases. We have also heard Mr. S. K.Acharya, learned counsel for the O.P. No.3 in W.P.(C) No.22538 of 2020.

Hearing concluded. Judgment is reserved. Notes of arguments and citations are taken on record.

(S.K. Mishra) Judge

( Savitri Ratho) Judge dutta