Citation : 2025 Latest Caselaw 192 Ori
Judgement Date : 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
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!