Orissa High Court
M/S. Jindal India Thermal Power vs M/S. Quartz Infra & Engineering .... ... on 8 August, 2023
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV NO.405 OF 2023
M/s. Jindal India Thermal Power .... Petitioners
Limited & Others
Mr. R.K. Mohanty, Sr. Advocate,
Mr. P.K. Rath, Sr.Advocate.
-versus-
M/s. Quartz Infra & Engineering .... Opposite Party
Private Limited
Mr.Vegesna Subha Raju,
M.D. Opp. Party (Company).
CORAM:
MR. JUSTICE D.DASH
ORDER
Order No. 08.08.2023
01. 1. This matter is taken up through hybrid arrangement
(virtual/physical) mode.
2. Mr. R.K. Mohanty & Mr. P.K. Rath, learned Sr. Counsels enter appearance on behalf of the Petitioners by filing Memorandums in Court today, which are taken on record. Name of Mr. Mohanty & Mr. Rath, learned Senior Counsels be reflected in the cause list as well as the brief.
Mr. Vegesna Subha Raju, the Managing Director of the Opp. Party-Company files a Memo in Court today, which is taken on record that he himself would argue in the matter. Name of Mr. Vegesna Subha Raju be reflected in the cause list as well as the brief.
3. Upon hearing learned Senior Counsels, Mr. R.K. Mohanty and Mr. P.K. Rath for the Petitioners, when the Opposite Party (Complainant-Company) appearing through its Managing Director seeks time till tomorrow to advance the argument; this Court in order to make an endeavour for disposal of this Revision at the stage of admission directs that the matter be listed tomorrow (09.08.2023).
Signature Not Verified Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC (D. Dash), Date: 10-Aug-2023 16:18:21 Judge. Narayan Page 1 of 1