Orissa High Court
M/S Mangalam Timber Products vs State Of Odisha ..... Opposite Parties on 13 October, 2023
Bench: B.R. Sarangi, R.K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
STREV No. 40 of 2020
M/s Mangalam Timber Products ..... Petitioner
Ltd.
Mr. C.R. Das, Adv.
Vs.
State of Odisha ..... Opposite Parties
Mr. Sunil Mishra, Standing Counsel,
[Revenue]
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE R.K. PATTANAIK
ORDER
13.10.2023 I.A. No. 59 of 2023 Order No. This matter is taken up by hybrid mode.
05.2. This application has been filed seeking amendment of the STREV.
3. Mr. C.R. Das, learned counsel appearing for the petitioner contended that by way of amendment the petitioner wants to bring certain facts on record, to which Mr. Sunil Mishra, learned Standing Counsel appearing for the Revenue has raised no objection.
4. Considering the grounds taken in the application and after hearing learned counsel for the parties, prayer for amendment is allowed. Consolidated STREV be filed within three days.
5. I.A. stands disposed of.
Ashok (DR. B.R. SARANGI) ACTING CHIEF JUSTICE Signature Not Verified Digitally Signed Signed by: ASHOK KUMAR JAGADEB MOHAPATRA Designation: Personal Assistant (R.K. PATTANAIK) Reason: Authentication JUDGE Location: HIGH COURT OF ORISSA Date: 13-Oct-2023 17:01:24 Page 1 of 1