Orissa High Court
M/S. Jindal India Thermal Power vs M/S. Quartz Infra & Engineering .... ... on 9 August, 2023
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV NO.405 OF 2023
M/s. Jindal India Thermal Power .... Petitioners
Limited & Others
Mr. R.K. Mohanty, Sr. Advocate,
Mr. P.K. Rath, Sr.Advocate.
-versus-
M/s. Quartz Infra & Engineering .... Opposite Party
Private Limited.
Mr.Vegesna Subha Raju,
M.D. Opp. Party (Company).
CORAM:
MR. JUSTICE D.DASH
ORDER
Order No. 09.08.2023
02. 1. This matter is taken up through hybrid arrangement
(virtual/physical) mode.
2. Having heard Mr. R.K. Mohanty & Mr. P.K. Rath, learned Senior Counsels for the Petitioners and Mr.Vegesna Subha Raju, Managing Director of the Opposite Party No.1-Company which is the Complainant in the Court below, in person; this Revision stands admitted.
3. All such relevant materials on record, having been filed with the Petition and the Opposite Party No.1, since has filed detail counter affidavit along with the documents; on consent of the learned Senior Counsels for the Petitioners and the Managing Director of the Opposite Party No.1, who is present in person, the Revision is taken up for hearing on merit.
Learned Senior Counsels for the Petitioners and Sri V.S. Raju, the Managing Director of the Opposite Party No.1-Company advanced their respective submission on merit as to legality and propriety of the order dated 20.07.2023; whereunder the prayer of Page 1 of 2 // 2 // the Petitioners for discharge has been rejected and their application under section-245 of the Cr.P.C. has been dismissed.
4. The hearing being concluded.
Judgment is reserved.
Both the parties are at liberty to file their respective written notes of submission within ten (10) days hence.
(D. Dash), Judge.
ORDER
Order No. 09.08.2023
I.A. NO.559 OF 2023
03. 1. Heard.
2. Since the judgment has been reserved after hearing of the Revision on merit, it is directed that further proceeding of ICC Case No.57 of 2018 pending in the Court of S.D.J.M., Talcher shall remain stayed till delivery of this judgment.
Issue urgent certified copy as per rules.
(D. Dash), Judge.
Narayan Signature Not Verified Digitally Signed Signed by: NARAYAN HO Designation: Peresonal Assistant Reason: Authentication Location: OHC Date: 11-Aug-2023 19:20:02 Page 2 of 2