Suchitra Construction vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 5691 Ori

Orissa High Court

Suchitra Construction vs State Of Odisha And Others .... Opp. ... on 20 August, 2025

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: JUNIOR STENOGRAPHER
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 21-Aug-2025 12:52:12


                                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  RVWPET NO.128 OF 2025
                                   Suchitra Construction, Balasore  ....                    Petitioner
                                                           Mr. Prasenjeet Mohapatra, Advocate
                                                     along with Mr. Sidhant Dwibedi, Advocate
                                                             -versus-
                                   State of Odisha and others               ....   Opp. Parties
                                                                          Mr. Swayambhu Mishra,
                                                                       Additional Standing Counsel

                                                CORAM:
                                                JUSTICE K.R. MOHAPATRA
                                                JUSTICE SANJAY KUMAR MISHRA
                                                         ORDER

           Order No.                                   20.08.2025

               03.            1.          This matter is taken up through hybrid mode.

2. This RVWPET has been filed to recall judgment and final order dated 8th October, 2024 passed in W.P.(C). No.2144 of 2023 and to allow the writ petition filed by the Petitioner by setting aside the letter dated 11th January, 2023 and 12th January, 2023 issued by the Engineer-in-Chief, Rural Water Supply and Sanitation, Odisha- Opposite Party No.2 and Additional Chief Engineer, RWSS, Balasore Circle-Opposite Party No.3 respectively.

3. A direction has also been sought to the Respondent to issue the work order in favour of the Petitioner, pursuant to the Tender- call-Notice in question.

4. Mr. Mohapatra, learned counsel for the Petitioner submits that in the meantime, certain developments have taken place for which he does not want to press the RVWPET. Hence, he prays for withdrawal of the RVWPET.

Designation: JUNIOR STENOGRAPHER

Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Aug-2025 12:52:12

5. A memo in support of his submission is filed by Mr. Dwibedi, learned counsel for the Petitioner, who is present in Court. The memo so filed is taken on record.

6. Accordingly, the RVWPET is disposed of as withdrawn.

                                                                  (K.R. Mohapatra)
                                                                        Judge


                                                                    (S.K. Mishra)
             Rojalin                                                    Judge