M/S. Corporate Engineers And vs State Of Odisha
2023 Latest Caselaw 7262 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                STREV No.74 of 2017

               M/s. Corporate Engineers and             .....                                  Petitioner
               Associates
                                                                      Mr. C.R. Das, Advocate with
                                                                      Mr. R.K. Jena, Advocate
                                                        Vs.
               State of Odisha                          .....                              Opposite party
                                                                     Mr. Sunil Mishra, Standing Counsel
                                                                                for Revenue Department

                                 CORAM:
                                     DR. JUSTICE B.R. SARANGI
                                     MR.JUSTICE M.S. RAMAN

                                                                ORDER

04.07.2023 Order No.

This matter is taken up through hybrid mode.

2. Heard Mr. C.R. Das, learned counsel for the Petitioner and Mr. Sunil Mishra, Standing Counsel for the Revenue Department.

3. Hearing is concluded.

4. Judgment is reserved.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) JUDGE Aks

Signature Not Verified Digitally Signed Signed by: ASWINI KUMAR SETHY Designation: PA(SECY-IN-CHARGE) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 05-Jul-2023 10:47:02