Bhusan Power And Steel Ltd vs Union Of India And Others
2021 Latest Caselaw 6114 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.P.(C) No.6911 of 2021


             Bhusan Power and Steel Ltd.              ....          Petitioner
                          Mr. K. P. Singh and Mr. S. K. Acharya, Advocates
                                        -versus-
             Union of India and others                .... Opposite Parties
                                 Mr. R. Chimanka, Senior Standing Counsel
                                                 for Opp. Party. Nos.2 and 3


                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE SAVITRI RATHO

                                         ORDER

04.06.2021 Order No.

02. 1. This matter is taken up by video conferencing mode, in the Vacation Court.

2. Issue notice.

3. Mr. R. Chimanka, learned Senior Standing Counsel for Revenue Department accepts notice for Opposite Party Nos.2 and 3.

4. Since Mr. Chimanka, learned Senior Standing Counsel accepts notice for Opposite Party Nos.2 and 3, let required number of extra copies of the memo of writ petition be served on him within three working days.

5. Issue notice to the Union of India through Mr. P. K. Parhi, learned Assistant Solicitor General of India. Let a copy of the memo of writ petition be served on him within three working days.

6. Mr. Acharya, learned counsel for the Petitioner has drawn attention to the judgment of the Supreme Court in Ghanashyam Mishra and Sons Private Limited v. Edelweiss Asset Reconstruction Company Limited, 2021 SCC OnLine SC 313, which according to him has settled the issue in favour of the present Petitioner.

7. List along with W.P. (C) Nos.10626 and 13108 of 2021 on 9th August, 2021.

I. A. No.3188 of 2021

8. Till the next date of hearing, the operation of the impugned order shall remain stayed.

9. 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. S. Muralidhar) Chief Justice

( Savitri Ratho ) Judge M. Panda