(Through Hybrid Mode) vs Gmr Kamalanga Energy Limited .... ...
2021 Latest Caselaw 11878 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                EXP No.01 of 2021
                              (Through hybrid mode)
            SEPCO Electric Power             ....                     Decree
            Construction Corporation Company               Holder/Claimant

                                         Mr.Jayant Mehta, Senior Advocate
                                                   Mr.N.Paikray, Advocate
                                        -versus-

            GMR Kamalanga Energy Limited           ....           Judgment
                                                           Debtor/Opposite
                                                                    Party
                                           Mr.S.P.Mishra, Senior Advocate
                                                 Mrs.Pami Rath, Advocate


                      CORAM: JUSTICE ARINDAM SINHA
                                       ORDER

Order No.                             17.11.2021

      1.    1.      Mr.Mehta, learned senior advocate appears on behalf of

award debtor and submits, his client does not want to press this execution case.

2. In view of record in order passed in EXP no.2 of 2021, this execution case is dismissed as not pressed.

(Arindam Sinha) Judge RKS