WP(C)/4011/2013
2021 Latest Caselaw 724 Ori

W.P.(C) No. 4011 of 2013

23. 21.01.2021 This matter is taken up by video conferencing mode.

Heard Mr. D.P. Nanda, learned Senior Advocate for the Petitioner and Mr. Bibekananda Nayak, learned Central Government Counsel for the Opposite Party Nos.1 and 2.

Mr. Nayak states that he will seek instructions on the release of Bank guarantee of Rs.75 Crores which was furnished by the Petitioner and which is liable to be returned by virtue of the judgment of the Supreme Court declaring the allocation of coal blocks in favour of the allottees, including the present Petitioner, to be illegal and arbitrary. Mr. Nayak prays for a short adjournment for that purpose.

At his request, list on 11th February, 2021.

( Dr. S. Muralidhar ) Chief Justice

(C.R. Dash) Judge

S.K.Jena/PA