Citation : 2024 Latest Caselaw 12603 Ori
Judgement Date : 1 August, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
ARBP No. 50 of 2023
NALCO Ltd. ... Petitioner
Ms. S. Gumansingh, Advocate
-versus-
HCL Comnet Ltd. ... Opposite Party
Mr. S. Padhi, Advocate
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MISS JUSTICE SAVITRI RATHO
ORDER
Order No. 01.08.2024
06. This matter is taken up through Hybrid mode.
2. The oral judgment in this case and three connected cases had been pronounced in the Court on 21.05.2024. But before finally signing the judgment and before it could be uploaded, the order of the Supreme Court in the case of Chief Engineer (NH) PWD (Roads) vs. M/s BSC & C and C JV and another passed on 13.05.2024 Special Leave to Appeal (C) No(s). 10544/2024 (Arising out of impugned final judgment and order dated 22-04-2024 in CRP No. 2/2024 passed by the High Court of Meghalaya at Shillong) came to our notice, for which it has become necessary to list these cases under the heading "To be Mentioned".
3. As requested by learned counsel appearing for the petitioner, list this matter on 06.08.2024 under the same heading.
(Chakradhari Sharan Singh)
Chief Justice
Digitally Signed Judge
Jena/Secy.
Location: High Court of Orissa, Cuttack.
Date: 05-Aug-2024 14:12:41
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