Orissa High Court
M/S. Shree Durga Rice Mill vs State Of Orissa .... Opposite Party on 19 April, 2021
Author: B. P. Routray
Bench: B. P. Routray
IN THE HIGH COURT OF ORISSA AT CUTTACK
STREV No.65 of 2006
M/s. Shree Durga Rice Mill .... Petitioner
Ms. Kajal Sahoo, Advocate
-versus-
State of Orissa .... Opposite Party
Mr. Sunil Mishra, Additional Standing Counsel
CORAM:
THE CHIEF JUSTICE
JUSTICE B. P. ROUTRAY
ORDER
Order No. 19.04.2021
05. 1. This matter is taken up by video conferencing mode.
2. Though the matter is not listed today, on being mentioned by learned counsel for the Petitioner, it is taken up by a separate notice.
3. In view of the order passed today in STREV No.80 of 2006 (M/s. Shree Durga Rice Mill v. State of Orissa), the present revision petition is dismissed.
4. The interim order passed in the present petition stands vacated.
5. 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, Page 1 of 2 // 2 // 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. Guin Page 2 of 2