Orissa High Court
Trinath Shakti Group (Shg) vs State Of Odisha And Others ..... ... on 7 January, 2026
Author: Sashikanta Mishra
Bench: Sashikanta Mishra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.30243 of 2025
Trinath Shakti Group (SHG), ..... Petitioners
Bhadrak
Represented by
Mr. S.K.Mishra,
Sr.Advocate
Mr. B. Routray,
Senior Advocate,
Mr. P.K.Rath, Senior
Advocate,
Mr. A. Biswal,
Advocate
-versus-
State of Odisha and others ..... Opp.Parties
Represented by
Mr. S.N.Patnaik,
A.G.A.
CORAM:
THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA
ORDER
Order No. 07.1.2026.
9. 1. This matter is taken up through hybrid mode.
2. By order dated 5.1.2026, this Court while adjourning this matter directed that 15 minutes time shall be allotted for Page 1 of 1 // 2 // hearing of the parties and this be mentioned specifically in the cause list under the heading "To Be Mentioned". The same has not been mentioned, which amounts to violation of judicial order.
3. Registry to explain as to why the order of this Court has not been complied with.
4. List this matter tomorrow (8.1.2026) for aforesaid purpose.
5. Hearing of this matter is taken up.
6. Hearing concluded. Judgment is reserved.
7. Parties may file their note of submissions and memo of citations, if any, within a week.
(Sashikanta Mishra) AKB Judge Signature Not Verified Digitally Signed Signed by: ASHOK KUMAR BEHERA Designation: A.D.R.-cum-Addl. Principal Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 08-Jan-2026 11:10:03 Page 2 of 2