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Sri Shyam Sundar Jindal vs M/S. Quartz Infra And Engineering
2025 Latest Caselaw 191 Ori

Citation : 2025 Latest Caselaw 191 Ori
Judgement Date : 5 May, 2025

Orissa High Court

Sri Shyam Sundar Jindal vs M/S. Quartz Infra And Engineering on 5 May, 2025

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLMC No. 2698 of 2024

Sri Shyam Sundar Jindal                .....                           Petitioner
                                       Mr. Prafulla Kumar Rath, Senior Advocate
                                             with Mr. Asit Kumar Dash, Advocate
                                    -versus-
M/s. Quartz Infra and Engineering
Pvt. Ltd., Hyderabad                   .....                           Opp. Party
                                               Mr. Subir Palit, Senior Advocate
                                     with Mr. Ashok Kumar Panigrahi, Advocate

                          CRLMC No. 2600 of 2024

M/s. Jindal India Thermal Power        .....                         Petitioner
Limited, New Delhi
                                      Mr. Surya Prasad Mishra, Senior Advocate
                                  and Mr. Prafulla Kumar Rath, Senior Advocate
                                      with Mr. Asit Kumar Dash, Advocate

                                     -versus-
M/s. Quartz Infra and Engineering
Pvt. Ltd., Hyderabad              .....                               Opp. Party
                                               Mr. Subir Palit, Senior Advocate
                                     with Mr. Ashok Kumar Panigrahi, Advocate

            CORAM:
                  HON'BLE MISS JUSTICE SAVITRI RATHO

                                          ORDER

05.05.2025 Order No. (Through hybrid Mode)

08.

1. Heard Mr. Prafulla Kumar Rath, learned Senior Counsel for

the petitioner.

2. Mr. Rath, learned Senior Counsel has filed a convenience

compilation which is taken on record. He undertakes to file the

compilation of judgment before the next date. The same shall be

incorporated in the digital record

3. As agreed between the parties, list these cases on 18.06.2024

to be taken up at 3.00 p.m.

4. Interim orders passed earlier shall continue till the next date.

(Savitri Ratho) Judge Sukanta

Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication

Date: 05-May-2025 20:31:36

 
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