Orissa High Court
Shyam Sundar Jindal vs M/S Quartz Infra And ..... Opp.Party on 19 September, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.2698 of 2024
Shyam Sundar Jindal ..... Petitioner
Represented By Adv. -
Mr. S.P.Mishra (senior
Adv.)Asit Kumar Dash
-versus-
M/s Quartz Infra And ..... Opp.Party
Engineering Pvt. Ltd.,
Hyderabad
Represented By Adv. -
Mr. Subir Palit (sr.
Adv.), Mr. Ashok
Kumar Panigrahi
CRLMC No.2600 of 2024
M/S Jindal India Thermal ..... Petitioner
Power Ltd., New Delhi
Represented By Adv. -
Mr. Prafulla Kumar
Rath (senior Adv.)asit
Kumar Dash
-versus-
M/s Quartz Infra And ..... Opp.Party
Engineering Pvt. Ltd.,
Hyderabad
Represented By Adv. -
Mr. Subir Palit (sr.
Adv.), Mr. Ashok
Kumar Panigrahi
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
19.09.2025 Page 1 of 2. Order No.
16. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
2. Heard Mr.S.P.Mishra, learned senior counsel for the Petitioner as well as Mr.S.Palit, learned senior counsel for the Opposite Party. Both the above noted applications were taken up for hearing together.
3. While hearing learned senior counsels for both sides, this Court was informed that the Petitioner has filed an application for discharge before the learned trial court. In the meantime he has also approached this Court by filing the present applications under section 482 Cr.P.C. for quashing the entire criminal proceeding qua the Petitioner in both applications.
4. Since the Petitioner has already approached the trial court by filing an application for discharge, this Court is of the prima facie view that it would be fair and proper that the discharge applications be heard and dispose of by the trial court first. Accordingly, learned senior counsels for both parties are requested to take instruction from their respective clients in the aforesaid regard and inform this Court by the next date.
5. As agreed, list this matter on 09.10.2025 indicating in the cause list that the matter shall be heard at 4 P.M.
6. Interim order passed earlier shall continue till the next date.
( A.K. Mohapatra ) Judge RKS Signature Not Verified Page 2 of 2. Digitally Signed Signed by: RAMESH KUMAR SINGH Reason: Authentication Location: High Court of Orissa Date: 20-Sep-2025 16:58:41