Orissa High Court
Jindal India Thermal Power Ltd vs Quartz Infra And Engineering on 3 August, 2023
Author: S.K. Panigrahi
Bench: S.K. Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
ARBA No.4 of 2021
Jindal India Thermal Power Ltd. .... Appellant
Mr. P. K. Rath, Sr. Adv.
Mr. Asit Kumar Das, Adv.
-versus-
Quartz Infra and Engineering .... Respondent
Pvt. Ltd.
Mr. V. Subba Raju,
In Person
CORAM:
DR. JUSTICE S.K. PANIGRAHI
ORDER
Order 03.08.2023
No.
I.A. No.29 of 2023
35. 1. This matter is taken up through hybrid
arrangement.
2. This petitioner has been filed by the respondent arising out of disposed of case vide ARBA No.4 of 2021 with respect to release of the deposited amount.
3. Heard.
4. Mr. P. K. Rath, learned counsel for the appellant submits that since the Special Leave Petition (SLP) is pending before the Hon'ble Supreme Court of India is likely to be decided within two weeks time.
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5. In such view of the matter, let the matter lie over till the next date.
6. List this matter on 30th August, 2023.
(Dr. S.K. Panigrahi) Judge L.B./Sumitra Signature Not Verified Digitally Signed Signed by: SUMITRA NAYAK Designation: Jr. Stenographer Page 2 of 2 Reason: Authentication Location: Orissa HIgh Court, Cuttack Date: 03-Aug-2023 16:41:06