M/S. Swastik Filling Station vs M/S. Reliance Industries Ltd
2022 Latest Caselaw 1454 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   ARBP No.60 of 2021

               M/s. Swastik Filling Station, Jeypore       ....          Petitioner
                                                         Mr. P. K. Rath, Advocate
                                           -versus-
               M/s. Reliance Industries Ltd.,        .... Opposite Parties
               Bhubaneswar and another
                     Mr. Milan Kanungo, Senior Advocate for Opp. Party No.1

                           CORAM:
                           THE CHIEF JUSTICE

  Order No.                                  ORDER
                                            18.02.2022

04. 1. In view of the judgment of the Supreme Court in Brahmani River Pellets Limited v. Kamachi Industries Limited (2020) 5 SCC 462, Mr. P. K. Rath, learned counsel for the Petitioner states that the Petitioner may be permitted to withdraw the present petition with liberty to approach the appropriate Court.

2. Accordingly, the present petition is disposed of as withdrawn with liberty as prayed for.

(Dr. S. Muralidhar) Chief Justice

M. Panda