Orissa High Court
Biswa Ranjan Ray vs Tata Power Central Odisha .... Opposite ... on 15 January, 2025
Bench: Arindam Sinha, M.S. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No. 4627 of 2024
Biswa Ranjan Ray .... Petitioner
Represented By Adv. -
Mr. S.S.Bhuyan, Advocate
-versus-
Tata Power Central Odisha .... Opposite Parties
Distribution Ltd. (TPCODL),
Bhubaneswar and others
Represented By Adv. -
Mr. L.K.Moharana, Advocate
for O.P. nos.1 to 4
CORAM:
THE HON'BLE MR. JUSTICE ARINDAM SINHA
AND
THE HON'BLE MR. JUSTICE M.S. SAHOO
ORDER
15.01.2025 Order No.
06. I.A. nos. 12529, 15660 and 14779 of 2024
1. The applications have been listed with noting 'FOR DISMISSAL'.
2. Mr. Bhuyan, learned advocate appears and submits, his client was petitioner in the writ petition, disposed of by our order dated 14th May, 2024.
3. Mr. Moharana, learned advocate appears on behalf of the supply company.
Page 1 of 1// 2 //
4. Paragraphs 2 and 3 from earlier order dated 8th January, 2025 is reproduced below.
"2. Applicant had filed for review/recall of order dated 14th May, 2024, by which the writ petition was disposed of. Said application was dismissed for default on 24 th June, 2024. Applicant again filed application for recall of the default dismissal order. As aforesaid applicant goes unrepresented.
3. List under heading 'For Dismissal' on 15th January, 2025."
5. The applications are dismissed.
(Arindam Sinha) Judge (M.S. Sahoo) Judge dutta/Gs Signature Not Verified Digitally Signed Signed by: AJIT KUMAR DUTTA Reason: Authentication Location: ohc Date: 20-Jan-2025 11:46:55 Page 2 of 2