Glp Developers Ltd. & Anr vs State Of Odisha & Anr
2022 Latest Caselaw 1445 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P.(C) No.14492 OF 2021

            GLP Developers Ltd. & Anr.              ....            Petitioners
                                                             Mr. M.Kanungo,
                                                             Senior Advocate
                                        -versus-

            State of Odisha & Anr.                  ....      Opposite Party(s)
                                                              Mr.S.P.Panda,
                                                                       AGA

                      CORAM:
                      JUSTICE BISWANATH RATH
                                        ORDER

18.02.2022 Order No.

03.

1. Hear learned counsel for the parties.

2. For the observation of this Court in Paragraph-14 in disposal of CRLMP No. 1252 of 2016, the identification process at the instance of the Commission of Inquiry has come to be closed. For sub-Paragraph

(i) of Paragraph-16, there is clear discloser that a list of identified depositors/investors of the companies sent to this Court. There is also no dispute that there is already money secured for releasing purpose. The only question remains herein to be adjudicated following the direction in disposal of CRLMP No.1252 of 2016 release aspect in favour of the depositors/ investors involved herein, this judgment in the above case was passed with specific direction on 28.07.2017. We are already in 2022. The Petitioners have a serious allegation of no release of the amount even pursuant to the direction of this Court in the disposal of the aforesaid case.

3. In the event, there is no challenge to such order, there is in fact no impediment in the release of money in favour of the depositors/

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investors. This matter was already taken up by a Coordinate Bench of this Court on 19.07.2021, on which date, this Court while adjourning the matter directed service of extra copies on the learned AGA. This Court also directs the Additional Government Advocate to take notice in the matter by the next date. In the meantime six months have already over.

4. Mr. S.P.Panda, learned Additional Government Advocate now informs this Court of non-receiving of any information in the meantime, for which he seeks some more time.

5. This matter is adjourned to 11.03.2022. Mr. Panda learned AGA is directed to come out with specific affidavit on the action taken pursuant to direction to this Court in CRLMP No.1252 of 2016 on the next date.

6. A free copy of this order be supplied to the learned AGA.

(Biswanath Rath) Judge S.P. Dash