Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

M/S Orissa Power Generation vs Orissa State Information
2023 Latest Caselaw 8629 Ori

Citation : 2023 Latest Caselaw 8629 Ori
Judgement Date : 4 August, 2023

Orissa High Court
M/S Orissa Power Generation vs Orissa State Information on 4 August, 2023
Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Designation: Secreatary
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 05-Aug-2023 16:55:10


                                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                       W.P.(C) No.2456 of 2011
                                    M/s Orissa Power Generation                   ....        Petitioner
                                    Corporation Ltd., Bhubanesar
                                                                Mr. Durga Prasad Nanda, Senior Advocate
                                                      being assisted by Mr. Bibhu Prasad Panda, Advocate

                                                                 -versus-
                                    Orissa State Information                      ....     Opp. Parties
                                    Commissioner and others
                                                                      Mr. Bijaya Kumar Dash, Advocate
                                                                              (For Opposite Party No.1)
                                                                       Mr. Bikash Kumar Jena, Advocate
                                                                              (For Opposite Party No.2)
                                                CORAM:
                                               JUSTICE K.R. MOHAPATRA
                                                             ORDER
               Order No.                                    04.08.2023
                   11.         1.        This matter is taken up through hybrid mode.

2. Heard learned counsel for the parties.

3. Judgment is reserved.

4. Learned counsel for the parties may filed their respective written note of submissions along with citations within seven days.

(K.R. Mohapatra) Judge

s.s.satapathy

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter