Orissa High Court
M/S. Maithan Ispat Ltd vs State Of Odisha And Others .... Opp. ... on 6 April, 2024
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Senior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 06-Apr-2024 14:51:09 IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 26269 OF 2011
M/s. Maithan Ispat Ltd., Bhubaneswar .... Petitioners
and another
Mr. P.P. Mohanty, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. N.C. Panigrahi, Senior Advocate
being assisted by Mr. D. Dhal, Advocate
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 06.04.2024
8. 1. This matter is taken up through hybrid mode.
2. The Petitioners in this writ petition pray for a direction to the Opposite Parties to accept the recommendation of Director of Industries-Opposite Party No.6 for complete exemption of electricity duty in respect of 30 captive power plant of Petitioner No.1-Company.
3. Mr. Mohanty, learned counsel for the Petitioners by filing a memo submits that he has no instruction in the matter. Memo so filed is taken on record.
4. Mr. Panigrahi, learned Senior Advocate appearing for the Energy Department submits that an outstanding of more than Rs.9,47,000,00/- was pending against the Petitioner No.1 till June, 2011.
5. In view of the memo filed, the writ petition is dismissed for non-prosecution.
(K.R. Mohapatra)
ms Judge
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