M/S Flozen Estates And Developers ... vs M/S. Jyoti Enterprises And ...
2022 Latest Caselaw 1274 Ori

                               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                             ARBP No.54 of 2021

                       M/s Flozen Estates and Developers Pvt. ....           Petitioner
                       Ltd.
                                               Mr. Y. Das, Senior Advocate along with
                                                             Mr.P.C. Nayak, Advocate
                                                   -versus-
                       M/s. Jyoti Enterprises and another       .... Opposite Parties


                                   CORAM:
                                   THE CHIEF JUSTICE


                                                   ORDER

Order No. 11.02.2022

01. 1. Learned Senior Advocate appearing for the Petitioner seeks leave to withdraw the present petition with liberty to approach the appropriate Court in view of the judgment of the Supreme Court in Brahmani River Pellets Limited v. Kamachi Industries Limited (2020) 5 SCC 462.

2. The present petition is accordingly disposed of as withdrawn with liberty as prayed for. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

S.K. Guin/S. Behera