Ratnavati Developers Pvt vs Odisha Real Estate .... Opposite ...
2025 Latest Caselaw 1565 Ori

Orissa High Court

Ratnavati Developers Pvt vs Odisha Real Estate .... Opposite ... on 22 July, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No.22597 of 2019

                 Ratnavati Developers Pvt.             ....             Petitioner
                 Ltd., Bhubaneswar
                                                   Mr. G.S. Samantray, Adv.

                                            -versus-
                 Odisha Real Estate                    ....      Opposite Parties
                 Regulatory Authority
                 (ORERA), Bhubaneswar and
                 another
                                                           Mr. D.K. Panda, Adv.
                                                       (for Opposite Party No.2)

                    CORAM: JUSTICE SANJAY KUMAR MISHRA

                                         ORDER

22.07.2025 Order No.

05. This matter is taken up through hybrid mode.

2. Mr. Panda, learned Counsel for the Opposite Party No.2 submits, a prayer has been made in the writ petition to restrain the Opposite Parties not to take any action or pass any adverse order in Execution Case No.43 of 2019 against the Petitioner. Though, vide order dated 17.12.2019, further proceeding in Execution Case No.43 of 2019 was stayed by this Court till the next date, in view of the judgment of the Supreme Court reported in (2018) 16 SCC 299 (Asian Resurfacing of Road Agency Pvt. Ltd. and another Vs. Central Bureau of Investigation), the Odisha Real Estate Regulatory Authority (ORERA), Bhubaneswar proceeded further in Execution Case No.43 of 2019 and concluded the said proceeding. Based on order passed in the said case, a certificate proceeding has been initiated vide Certificate Case No.04 of 2022, which is now

pending before the Certificate Officer-cum-Addl. District Magistrate, Bhubaneswar and the writ petition has become infructuous.

3. The submission made by Mr. Panda, learned Counsel for the Opposite Party No.2 is not disputed by Mr. Samantray, learned Counsel for the Petitioner.

4. Accordingly, the writ petition stands disposed of as infructuous.

5. However, the disposed of record in W.P.(C) No.22597 of 2019 be kept along with W.P.(C) No 15873 of 2025 as before, for the purpose of reference.

(S.K. MISHRA) JUDGE Kanhu

Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 23-Jul-2025 18:54:54