Orissa High Court
M/S. Jindal Stainless Limited vs Odisha Electricity Regulatory ... on 18 April, 2022
Author: C.R. Dash
Bench: C.R. Dash, M.S. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.9148 of 2022
M/s. Jindal Stainless Limited ......... Petitioner
Mr. Aditya N. Das, Adv.
-Versus-
Odisha Electricity Regulatory Commission
(OERC), Bhubaneswar & others ........ Opp. Parties
CORAM:
JUSTICE C.R. DASH
JUSTICE M.S. SAHOO
ORDER
18.04.2022 Order No.
01. 1. This matter is taken up through Hybrid Arrangement (Virtual/ Physical Mode).
2. Heard Mr. Aditya N. Das, learned counsel for the petitioner and Mr. Ashok Parija, learned Senior Counsel along with Mr. Iswar Mohanty, learned counsel appearing for Opposite Parties 2 & 3.
3. When the review petition is pending and adjourned for hearing, we are not inclined to entertain this writ petition on the self- same ground.
4. The writ petition is disposed of with observation that the petitioner is at liberty to raise all the points within the scope and limitation of review before the reviewing authority. If such points are 2 raised and they are found to be within the scope and limitation of review, those points shall be dealt with in accordance with law.
5. The writ petition is accordingly disposed of.
............................... C.R. Dash, J.
............................... M.S. Sahoo, J.
Subha 3 4