Orissa High Court
M/S. Gupta Power vs Prahallad Sundar Ray & .... Opposite ... on 19 December, 2022
Author: Arindam Sinha
Bench: Arindam Sinha
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.16647 of 2016
(Through hybrid mode)
M/s. Gupta Power .... Petitioners
Infrastructure Limited &
another
None
-versus-
Prahallad Sundar Ray & .... Opposite Parties
another
None
CORAM:
JUSTICE ARINDAM SINHA
JUSTICE SANJAY KUMAR MISHRA
ORDER
Order No. 19.12.2022
04. 1. None appears.
2. Perusal of order sheet shows there was direction for issuance of notice and interim measure granted by coordinate Bench on 20th December, 2016. Postal article address to opposite party no.1 has been returned with report 'Intimation served. Not claimed. Hence return to sender'. That is good service against said opposite party. Acknowledgement due card from opposite party no.2 has not been received.
3. As far as we are concerned, listing is notice to parties. It is made clear, in event petitioners continue to go unrepresented on // 2 // adjourned date or thereafter, the writ petition is likely to be dismissed.
4. List on 2nd January, 2023.
(Arindam Sinha)
Judge
(S.K. Mishra)
P.Pradhan Judge
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