Orissa High Court
M/S. Bla Projects Pvt. Ltd vs Mahanadi Coalfields Limited on 1 March, 2024
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Senior Stenographer IN THE HIGH COURT OF ORISSA AT CUTTACK
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 04-Mar-2024 19:13:34 W.P.(C) No. 19876 OF 2022
M/s. BLA Projects Pvt. Ltd., Kolkata .... Petitioner
Mr. Avijit Patnaik, Advocate
-versus-
Mahanadi Coalfields Limited, .... Opp. Parties
Sambalpur and others
Mr. Debaraj Mohanty, Advocate
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 01.03.2024
3. 1. This matter is taken up through hybrid mode.
2. This writ petition has been filed to set aside the order No.679 dated 15th July, 2022 (Annexure-1) passed by the Staff Officer (Mining), Basundhara-Opposite Party No.6, whereby the Petitioner-Company has been imposed with a penalty of Rs.14,22,832.92/-.
3. Mr. Patnaik, learned counsel submits that the Petitioner does not want to press this matter. He also filed a memo dated 26th February, 2024 (Flag-10) for withdrawal of the writ petition.
4. Mr. Mohanty, learned counsel for the Opposite Parties does not have any objection to the same.
5. In view of the memo filed, the writ petition stands dismissed as withdrawn.
(K.R. Mohapatra)
ms Judge
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