M/S. Odisha Motors vs State Of Odisha And Others
2023 Latest Caselaw 12878 Ori

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 18-Oct-2023 12:38:58


                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                   W.P.(C) No. 22982 OF 2023
                                               M/s. Odisha Motors, Angul                         ....         Petitioner
                                                                                                                 None
                                                                         -versus-
                                               State of Odisha and others                      .... Opp. Parties
                                                                                             Mr. Pravakar Behera,
                                                                                                 Standing Counsel
                                                                                       (For Transport Department)


                                                      CORAM:
                                                      JUSTICE K.R. MOHAPATRA
                                                                         ORDER

                        Order No.                                       17.10.2023
                             3.           1.        This matter is taken up through hybrid mode.

2. None appears for the Petitioner at the time of call.

3. The Petitioner in this writ petition prays for the following relief:

"In view of the aforesaid facts and circumstances it is, therefore, humbly prayed that this Hon'ble Court may be pleased to:

a) Admit the case, issue notice to the Opp. Parties and call for the records; AND

b) Issue a writ in the nature of Mandamus or any other appropriate writ/writs and orders directing RTO, Angul to issue demand notice in consonance with judgment dtd. 18.05.2017 passed in WA No- 163 of 2017 and permit the petitioner to deposit the fees in accordance with Section- 5 of OMVT Act r/w Rule-81 of Motor Vehicle Rules in conformity with the direction the Hon'ble High Court of Orissa passed in WA No- 163 of 2017 within a stipulated time;

And pass any other writ /writs and order/ directions with this Hon'ble Court may deem fit and proper in the interest of the justice, And for this act of kindness, the petitioner shall as in duty bound ever pray"

 Signature Not Verified                                                    // 2 //
Digitally Signed
Signed by: MADHUSMITA SAHOO

Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 18-Oct-2023 12:38:58

4. On perusal of the order sheet, it appears that the matter was listed on 25th July, 2023, when none had appeared on behalf of the Petitioner at the time of call.

5. Since none appears today on behalf of the Petitioner to pursue the matter, the writ petition stands dismissed for non- prosecution.

                                                                               (K.R. Mohapatra)
                ms                                                                   Judge