Orissa High Court
M/S. Gupta Power vs Prahallad Sundar Ray And ..... Opp. ... on 13 February, 2024
Bench: B.R. Sarangi, M.S. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.16647 of 2016
M/s. Gupta Power ..... Petitioners
Infrastructure Ltd. and another
Mr. P.K. Dash, Advocate
Vs.
Prahallad Sundar Ray and ..... Opp. Parties
another
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S. SAHOO
ORDER
13.02.2024 Order No. This matter is taken up through hybrid mode.
06.
2. Learned counsel for the petitioners undertakes to file requisites for issuance of notice to opposite party no.2 in correct address within a period of one week, failing which the writ petition shall stand dismissed without further reference to the Bench.
3. Interim order shall continue till the next date.
(DR. B.R. SARANGI)
JUDGE
Signature Not Verified
RJ/Alok (M.S. SAHOO)
JUDGE
Digitally Signed
Signed by: RADHARANI JENA Reason: Authentication Location: ohc Date: 16-Feb-2024 10:51:53 Page 1 of 1