Orissa High Court
M/S.Shree Ganesh Construction vs State Of Odisha And Others .... Opp. ... on 23 July, 2021
Author: B.P. Routray
Bench: B.P. Routray
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.19660 of 2021
M/s.Shree Ganesh Construction .... Petitioner
Mr.Gyaneswar Satpathy, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. D.K. Mohanty, AGA
CORAM:
THE CHIEF JUSTICE
JUSTICE B.P. ROUTRAY
ORDER
Order No. 23.07.2021
02. 1. This matter is taken up through video conferencing mode.
2. The petition is completely bereft of all the necessary particulars to enable the Court to pass any effective orders.
3. Learned counsel for the Petitioner seeks leave to withdraw the writ petition with liberty to first make a proper representation with the authority setting out all the necessary facts and follow-up on that representation and thereafter seek appropriate remedies in accordance with law.
4. The writ petition is disposed of as withdrawn with the liberty as prayed for.
5. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at Page 1 of 2 par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.
(Dr. S. Muralidhar) Chief Justice (B.P. Routray) Judge KC Bisoi Page 2 of 2