M/S. Orissa Power Generation vs Orissa State Information .... Opp. ...
2023 Latest Caselaw 15903 Ori

Orissa High Court

M/S. Orissa Power Generation vs Orissa State Information .... Opp. ... on 11 December, 2023

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Senior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 12-Dec-2023 17:10:30

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                W.P.(C) No. 2456 OF 2011
                                               M/s. Orissa Power Generation           ....        Petitioner
                                               Corporation Ltd.
                                                                 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 Opp. Party No.1)
                                                                         Mr. Bikash Kumar Jena, Advocate
                                                                                    (For Opp. Party No.2)

                                                     CORAM:
                                                     JUSTICE K.R. MOHAPATRA
                                                                     ORDER

                        Order No.                                   11.12.2023
                             12.          1.       This matter is taken up through hybrid mode.

2. Some clarifications were required. Hence, this Court heard learned counsel for the parties.

3. Hearing is concluded and judgment is reserved.

                                                                           (K.R. Mohapatra)
                ms                                                               Judge