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Orissa High Court

M/S Utkal Roller Flour Mills vs M.D. Oscsc & Ors. ..... Opposite Parties on 16 October, 2023

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P.(C) No.8967 of 2008

M/s Utkal Roller Flour Mills          .....                                      Petitioner
Ovt. Ltd.
                                                                                    None
                                      Vs.
M.D. OSCSC & Ors.                     .....                                Opposite Parties
                                                                 Mr.D.P. Das, Advocate

                     CORAM: JUSTICE SANJAY KUMAR MISHRA
                                              ORDER

16.10.2023 Order No. This matter is taken up through hybrid mode.

05.

2. Learned Counsel for the Petitioner is absent on call.

3. Earlier when the matter was listed on 12.10.2023, learned Proxy Counsel, on behalf of the learned Counsel for the Petitioner rendered no instruction. Paragraphs 3 & 4 of the said order are extracted below:-

"3. Mr. Hota, learned proxy Counsel on behalf of Mr. H.S. Mishra, learned Counsel for the Petitioner so also Mr. Das, learned Counsel for the Opposite Party No.1-Corporation are present.

4. Mr. Hota submits, as per instruction received from the Counsel of the Petitioner, he has been instructed to render no instruction. As Mr. Hota has no power in this case, he undertakes to file a Memo to the said effect on the next date duly executed by the learned counsel for the Petitioner having power in this case."

4. However, today when the matter is called, learned Counsel for the Petitioner is found absent.

5. Accordingly, the Writ Petition is dismissed for non- prosecution.

(S.K.MISHRA) JUDGE Banita Signature Not Verified Digitally Signed Signed by: BANITA PRIYADARSHINI PALEI Designation: JR. STENOGRAPHER Reason: AUTHENTICATION Location: HIGH COURT OF ORISSA, CUTTACK Date: 17-Oct-2023 17:15:15 Page 2 of 2