Orissa High Court
Biswa Ranjan Ray vs Tata Power Central Odisha .... Opposite ... on 8 January, 2025
Bench: Arindam Sinha, M.S. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
I.A. No.15660 of 2024
(arising out of W.P.(C) No.4627 of 2024)
Biswa Ranjan Ray .... Petitioner
Represented By Adv. -
Mr. S.S. Mohapatra, Advocate
-versus-
Tata Power Central Odisha .... Opposite Parties
Distribution Ltd. (TPCODL),
Bhubaneswar and others
Represented By Adv. -
Mr. L.K. Moharana, Advocate
Mr. S. Mohapatra, Advocate
None (for O.P. no.6)
CORAM:
THE HON'BLE MR. JUSTICE ARINDAM SINHA
AND
THE HON'BLE MR. JUSTICE M.S. SAHOO
ORDER
08.01.2025 Order No.
05. 1. Mr. S.S. Mohapatra, learned advocate appears on behalf of writ petitioner. Mr. S. Mohapatra, learned advocate appears on behalf of the supply company. None appears on behalf of applicant, who was opposite party no.6 in the writ petition.
Page 1 of 22. Applicant had filed for review/recall of order dated 14th May, 2024, by which the writ petition was disposed of. Said application was dismissed for default on 24th June, 2024.
Applicant again filed application for recall of the default dismissal order. As aforesaid applicant goes unrepresented.
3. List under heading 'For Dismissal' on 15th January, 2025.
(Arindam Sinha) Judge (M.S. Sahoo) Judge Jyoti Signature Not Verified Digitally Signed Signed by: JYOTIPRAVA BHOL Designation: Jr. Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA Date: 09-Jan-2025 10:30:51 Page 2 of 2