Director vs Sylvesa Infotech Pvt. Ltd
2026 Latest Caselaw 2045 Ori

Citation : 2026 Latest Caselaw 2045 Ori
Judgement Date : 7 March, 2026

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Orissa High Court

Director vs Sylvesa Infotech Pvt. Ltd on 7 March, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Reason: Authentication
Location: OHC, Cuttack
Date: 07-Mar-2026 12:49:59


                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         WP(C) No.7115 of 2026

                       Director, Land Records, Surveys,             ....          Petitioners
                       Board of Revenue, Rajaswa Bhawan,
                       Cuttack and Another
                                                                  Mr. S.R. Pattnaik, AGA
                                                    -versus-
                       Sylvesa Infotech Pvt. Ltd., Gayatri
                       Vihar, Chandrasekharpur,                   ....     Opposite Party
                       Bhubaneswar, represented through its
                       Managing Director Sri Jyoti Narayan
                       Mohapatra
                                                         Mr. B.S. Tripathy, Sr. Advocate
                                  CORAM:
                                  SHRI JUSTICE B. P. ROUTRAY
                                                  ORDER

7.3.2026 Order No. WP(C) No.7115 of 2026 and I.A. No.4417 of 2026

02. 1. Heard Mr. S.R. Pattnaik, learned AGA for the petitioners.

2. Issue notice.

3. Mr. B.S. Tripathy, learned senior counsel appears for the opposite party through caveat and accepts notice.

4. It is submitted on behalf of the petitioners that the State is ready to deposit the award amount and some more time is required for the same. Mr. Pattnaik, learned AGA seeks time to take instruction as to when the State will deposit the award amount.

5. List the matter on 13th March, 2026.

6. In the meantime, the impugned order of attachment under Annexure-7 series shall remain stayed till 13th March, 2026.

7. It is made clear that failing to get instructions on the next date, the interim order may be vacated.

8. Urgent certified copy of this order shall be issued in course of the day.

( B.P. Routray) Judge M.K.Panda