Sepco Electric Power vs Gmr Kamalanga Energy Ltd
2022 Latest Caselaw 2092 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  EXP. No.2 Of 2021
                                (Through hybrid mode)

            SEPCO Electric Power                        ....                   Petitioner
            Construction Corporation
                                                             Mr. S.Kachwaha, Advocate
                                             -versus-

            GMR Kamalanga Energy Ltd.                   ....              Opposite Party

                                                                   Ms. P.Rath, Advocate

                      CORAM: JUSTICE ARINDAM SINHA
                                         ORDER

04.04.2022

Order No.

04. 1. Mr. Kachwaha, learned advocate appears on behalf of

applicant-award holder, while Ms. Rath, learned advocate appears on

behalf of opposite party-award debtor. Submission at the Bar is,

judgment is still awaited.

2. Mr. Kachwaha submits, since there was issuance of notice

directed by order dated 17th November, 2021, while waiting for the

judgment to be delivered, opposite party be directed to file affidavit of

assets/objection. Ms. Rath submits, initial adjournment granted

awaiting judgment was by consent and as such, till the judgment is

delivered, no direction should be made.

3. This adjournment is granted at instance of Court. On next date

// 2 //

parties will be heard, either on adjournment or on the application

itself.

4. List on 4th May, 2022.

(Arindam Sinha) Judge Prasant