Orissa High Court
M/S. Jindal India Thermal vs M/S Quartz Infra And Engineering ..... ... on 16 December, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.2600 of 2024
M/s. Jindal India Thermal ..... Petitioner
Power Ltd., New Delhi
Represented by Adv. -
Mr. P.K. Rath, Senior
Advocate along with Mr.
Asit Kumar Dash,
Advocate.
-versus-
M/s Quartz Infra and Engineering ..... Opposite Party
Pvt. Ltd., Hyderabad
Represented by Adv. -
Mr. Subir Palit, Senior
Advocate along with
Mr. Ashok Kumar
Panigrahi, Advocate.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA
ORDER
16.12.2025 Order No.
18. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
2. Learned counsel Senior Counsel appearing for the Petitioner files I.A. No.3851 of 2025 in Court today. The same is taken on record.
3. A copy thereof has already been served on the learned counsel appearing for the Opposite Party.
4. It is stated by the learned counsel for both the sides that the Page 1 of 2. present case, which arises out of a private complaint, has already been settled. However, such affidavit, which was filed before the trial court, was not accepted and the trial court has rejected the compromise and posted the matter for framing of charge on 20th December, 2025.
5. Taking into consideration the aforesaid fact, this Court is of the view that the matter requires further consideration.
6. List this matter in the week commencing 12th January, 2026 along with CRLMC No.2698 of 2024.
7. As an interim measure, it is directed that on an application being filed by the Petitioner before the court in seisin over the matter seeking adjournment of the case, the court in seisin over the matter shall do well to adjourn the case for a period of six weeks.
( A.K. Mohapatra) Judge Debasis Signature Not Verified Digitally Signed Signed by: DEBASIS AECH Reason: Authentication Location: ORISSA HIGH COURT Date: 19-Dec-2025 10:09:47 Page 2 of 2.