Orissa High Court
Alom Extrusions Ltd vs State Of Odisha And Others .... Opposite ... on 22 July, 2021
Author: B.P. Routray
Bench: B.P. Routray
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 14662 of 2011
Alom Extrusions Ltd. .... Petitioner
None
-versus-
State of Odisha and Others .... Opposite Parties
Mr. S.N. Das
Additional Standing Counsel
CORAM:
THE CHIEF JUSTICE
JUSTICE B.P. ROUTRAY
ORDER
Order No. 22.07.2021
03. 1. This matter is taken up by video conferencing mode.
2. None appears for the Petitioner.
3. The writ petition is dismissed for non-prosecution.
4. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.
(Dr. S. Muralidhar) Chief Justice (B.P. Routray) Judge S.K. Jena/P.A.