- vs -
2022 Latest Caselaw 5083 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 EXP No.1 of 2022
                              (Through hybrid mode)

         M/s. Krishna Chlorate Pvt. Ltd.         ....        Decree holder

                                                 Mr. D. Dinda, Advocate
                                                    Mr. S. Rout, Advocate
                                                Mr. J.K. Surana, Advocate

                                     -versus-

         Industrial Development                  ....            Judgment
         Corporation of Odisha Ltd. and                          debtors
         another



                   CORAM: JUSTICE ARINDAM SINHA
                                    ORDER

 Order                             23.09.2022
 No.
   1.    1.      Mr. Dinda, learned advocate appears on behalf of applicant in

this execution application. He prays for leave to withdraw the same

and present afresh on impleding parties and better particulars.

2. The execution application is dismissed as withdrawn upon

leave granted to file afresh.

(Arindam Sinha) Judge Sks