Jindal India Thermal Power vs State Of Odisha And Anr
2022 Latest Caselaw 2624 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                      CRLMC No.3059 of 2018

          Jindal India Thermal Power      ....         Petitioners
         Limited and Ors.
                            Mr. Biswa Mohan Patnaik, Sr. Adv.
                                     Mr. Satyajit Mohanty, Adv.
                                -versus-
         State of Odisha and Anr.         .... Opposite Parties
                                     Mr. Karunakar Gaya, ASC
                                                     (for O.P.1)
                                       Mr. A.K. Panigrahi, Adv.
                                                     (for O.P.2)



                      CORAM:
                      MR. JUSTICE S.K. PANIGRAHI

 Order                           ORDER
 No.                           13.05.2022

     .   1.    This   matter   is   taken   up   through     hybrid
         arrangement.

2. In view of the common judgment passed today in CRLMC No.2039 of 2017, this CRLMC is disposed of.

( S.K. Panigrahi) Judge

BJ