Orissa High Court
M/S Shakti Timber vs The State Of Odisha And Another .... Opp. ... on 6 November, 2023
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) NO. 6832 OF 2020
M/s Shakti Timber .... Petitioner
Mr. R.K. Barik, Advocate
-versus-
The State of Odisha and another .... Opp. Parties
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 06.11.2023
1. 1. This matter is taken up through hybrid mode.
2. The Petitioner in this writ petition seeks to assail the Notification No.10F(TR)-34/201925023/F&E dated 20th December, 2019, whereby Rule 4 of the Orissa Timber and other Forest Produce Transit Rules, 1980 has been amended.
3. Learned counsel for the Petitioner submits that he has no instruction in the matter. In support of his contention, he files a memo in Court today, which is taken on record.
4. Accordingly, this writ petition is dismissed for non- prosecution.
(K.R. Mohapatra)
bks Judge
Signature Not Verified
Digitally Signed
Signed by: BIJAY KUMAR SAHOO
Reason: Authentication
Location: High Court of Orissa, Cuttack Date: 07-Nov-2023 10:50:04 Page 1 of 1