Sree Metaliks Ltd. And Another vs State Of Odisha And Others
2022 Latest Caselaw 2915 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.P.(C) No.13671 of 2022

            Sree Metaliks Ltd. and another             ....             Petitioners
                                                            Mr. S. Ray, Advocate
                                          -versus-
            State of Odisha and others                 ....     Opposite Parties
                                                        Mr. P.K. Muduli, AGA
                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE R. K. PATTANAIK
                                        ORDER

29.06.2022 Order No.

01. 1. Mr. Ray states that the issue in the present petition stands covered in favour of the Petitioner by the judgment dated 21st June, 2022 of this Court in (W.P.(C) No.8259 of 2019) M/s. Sree Metaliks Ltd v. State of Odisha.

2. Notice. Mr. Muduli accepts notice on behalf of Opposite Party Nos.1 to 3 and 5. Notice be issued to Opposite Party No.4 by Speed Post with A.D. returnable by 28th September, 2022. Reply be filed within eight weeks. Rejoinder be filed before the next date. Tracking report be placed on record.

3. List on 28th September, 2022.

4. Since the resolution plan was approved by the NCLT for a period up to 7th November, 2017, it is directed that without prejudice to the rights and contentions of the parties and during the

pendency of the present petition, the Petitioner will pay the arrears of dues for drawal of ground water from 7th November, 2017 onwards within a period of four weeks from today. The current dues will continue to be paid. Subject to such payment, the demand raised by the impugned letter dated 7th May, 2022 for a period up to 7th November, 2017 shall remain stayed. Subject to the compliance with the above directions of this Court, an agreement will be entered into between the Petitioner No.1 and the Opposite Party No.2 for supply of ground water.

(Dr. S. Muralidhar) Chief Justice

(R. K. Pattanaik) Judge

TUDU