Orissa High Court
Jindal India Thermal Power Ltd vs Quartz Infra And Engineering Pvt on 16 December, 2021
Author: Arindam Sinha
Bench: Arindam Sinha
IN THE HIGH COURT OF ORISSA AT CUTTACK
ARBA No.4 Of 2021
(Through hybrid mode)
Jindal India Thermal Power Ltd. .... Appellant
Mr. S.P. Mishra, Senior Advocate
-versus-
Quartz Infra and Engineering Pvt. .... Respondent
Ltd.
Mr. A.K. Panigrahi,Advocate
CORAM: JUSTICE ARINDAM SINHA
ORDER
Order 16.12.2021
No.
3. 1. Mr. Mishra, learned senior advocate appears on behalf of
appellant and submits, extension of time be granted for his client to use rejoinder. Mr. Panigraphi, learned advocate appears on behalf of respondent and submits, counter was served long ago.
2. Extension of time to file rejoinder granted is peremptory. Rejoinder be filed by 6th January, 2022.
3. List on 10th January, 2022.
4. Interim order passed earlier shall continue till next date.
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