Supreme Court - Daily Orders
State Of Odisha vs Odisha Power Generation Corporation ... on 5 July, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.12 COURT NO.4 SECTION XI -A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 35253/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 30-03-2015
IN WP NO. 17017/2014 PASSED BY THE HIGH COURT OF ORISSA AT CUTTACK)
STATE OF ODISHA & ANR. PETITIONER(S)
VERSUS
ODISHA POWER GENERATION CORPORATION LTD. RESPONDENT(S)
Date : 05-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Uddyam Mukherjee, Adv.
Mr. Krishnayan Sen, AOR
Mr. Ankit Jain, Adv.
For Respondent(s) Mr. N. Venkataraman, Sr. Adv.
Mr. R. Satish Kumar, Adv.
Mr. Prateek Gupta, Adv.
Mr. M. Soundara Sara Kumar, Adv.
Mr. Naresh Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed. Contempt proceedings against Mr. A.C. Nayak, Joint Commissioner of Sales Tax, Sambalpur Range, Sambalpur is directed to stand closed.
Signature Not VerifiedDigitally signed by VINOD LAKHINA Date: 2017.07.06
(VINOD LAKHINA) (ASHA SONI)
18:29:55 IST
Reason: AR-cum-PS BRANCH OFFICER