Trinath Shakti Group (Shg) vs State Of Odisha And Others ..... ...
2026 Latest Caselaw 122 Ori

Orissa High Court

Trinath Shakti Group (Shg) vs State Of Odisha And Others ..... ... on 7 January, 2026

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                             W.P.(C) No.30243 of 2025

       Trinath Shakti Group (SHG),         .....          Petitioners
       Bhadrak
                                                    Represented by
                                                    Mr. S.K.Mishra,
                                                    Sr.Advocate

                                                    Mr. B. Routray,
                                                    Senior Advocate,

                                                    Mr. P.K.Rath, Senior
                                                    Advocate,

                                                    Mr. A. Biswal,
                                                    Advocate

                                     -versus-
       State of Odisha and others          .....         Opp.Parties

                                                   Represented by

                                                   Mr. S.N.Patnaik,
                                                   A.G.A.

                                    CORAM:
            THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA

                                      ORDER

Order No. 07.1.2026.

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

2. By order dated 5.1.2026, this Court while adjourning this matter directed that 15 minutes time shall be allotted for

// 2 //

hearing of the parties and this be mentioned specifically in the cause list under the heading "To Be Mentioned". The same has not been mentioned, which amounts to violation of judicial order.

3. Registry to explain as to why the order of this Court has not been complied with.

4. List this matter tomorrow (8.1.2026) for aforesaid purpose.

5. Hearing of this matter is taken up.

6. Hearing concluded. Judgment is reserved.

7. Parties may file their note of submissions and memo of citations, if any, within a week.

(Sashikanta Mishra) AKB Judge

Designation: A.D.R.-cum-Addl. Principal Secretary

Location: High Court of Orissa, Cuttack