Sagarika Dalai vs Tpcodl
2026 Latest Caselaw 2231 Ori

Orissa High Court

Sagarika Dalai vs Tpcodl on 11 March, 2026

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          WP(C) No. 4457 of 2026
                          Sagarika Dalai              .....      Petitioner
                                                                              Mr. V. Mohapatra, Advocate
                                                              -versus-
                         TPCODL, Chief Executive                 .....
                                                                  Opposite Parties
                         Officer, Bhubaneswar & Ors.         Mr. L.K. Maharana, Advocate
                                                  CORAM:
                         THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                                                   ORDER

11.03.2026

1. This matter is taken up through hybrid mode.

2. Heard learned counsel appearing for the Parties.

3. Basing on the instruction, learned counsel appearing for the TPCODL contended that taking into account the load factor involved, Petitioner has to take three phase lines instead of single phase line.

4. Learned counsel for the Petitioner prays for some time to obtain instruction.

5. As requested, list this matter next week.

(BIRAJA PRASANNA SATAPATHY) Judge Sneha

Location: High Court of Orissa, Cuttack