Orissa High Court
Biswa Ranjan Ray vs Tata Power Central Odisha ..... ... on 24 June, 2024
Bench: Arindam Sinha, M.S. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.4627 of 2024
Biswa Ranjan Ray ..... Petitioner
Represented by Adv.-
Mr. S.S. Bhuyan, Advocate
-versus-
Tata Power Central Odisha ..... Opposite Parties
Distribution Ltd. (TPCODL),
BBSR and others
Represented by Adv.-
Mr. L.K. Maharana, Advocate
CORAM:
THE HON'BLE MR. JUSTICE ARINDAM SINHA
AND
THE HON'BLE MR. JUSTICE M.S. SAHOO
ORDER
24.06.2024 Order No. I.A.No.7694 of 2024
04. 1. Mr. Bhuyan, learned advocate appears on behalf of petitioner and draws attention to order dated 20th June, 2024. Mr. Maharana, learned advocate appears on behalf of the supplier company.
2. Text of order dated 20th June, 2024 is reproduced below.
"1. The disposed of writ petition has been listed on opposite party no.6 therein having had filed application (I.A. no.7694 of 2024). None appears in support of the application.Page 1 of 2
2. Mr. Mohapatra, learned advocate appears on behalf of petitioner (consumer) and Mr. Maharana, learned advocate for the supplier.
3. List on 24th June, 2024 as last chance for applicant to move the application, failing which it will be dismissed."
3. None appears on behalf of applicant.
4. The application is dismissed.
(Arindam Sinha) Judge (M.S. Sahoo) Judge Radha/Jyostna Signature Not Verified Digitally Signed Signed by: JYOSTNARANI MAJHEE Reason: Authentication Location: OHC Page 2 of 2 Date: 24-Jun-2024 18:22:00