Orissa High Court
M/S.Jindal India Thermal Power vs M/S.Quartz Infra & Engineering .... ... on 16 May, 2023
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV No.226 of 2023
M/s.Jindal India Thermal Power .... Petitioners
Limited & Others
Mr.S.P. Mishra, Senior Counsel
Mr.P.K.Rath, Advocate
-versus-
M/s.Quartz Infra & Engineering .... Opp. Parties
Private Limited & Others Mr.Vegesna Subha
Raju, O.P. in person
CORAM:
MR. JUSTICE D.DASH
ORDER
16.05.2023 Order No.
04. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. Vokalatnama filed on behalf of the Petitioner in Court today is taken on record.
2. Having heard Mr.S.P.Mishra, learned Senior Counsel along with Mr.P.K.Rath, learned counsel for the Petitioners and Mr.Vegesna Subha Raju, Managing Director of the Opposite Party No.1 (Company) which is the Complainant in the Court below, in person; the Revision stands admitted.
3. All such relevant materials on record having been filed with the Petition and the Opposite Party No.1 (Complainant) since has filed the detail Counter Affidavit; along with documents; the learned counsels for the Petitioners and the Opposite Party No.1 (Complainant) in person advanced their submission on merit as to the legality and propriety of the order dated 05.04.2023 whereunder the prayer of the Petitioners for their discharge has been refused and their Applications under section 245 of the Cr.P.C. have been dismissed.
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3. The hearing being concluded; judgment is reserved.
Both the parties are at liberty to file their respective written notes of submission within ten days hence.
(D. Dash), Judge.
Basu Signature Not Verified Digitally Signed Signed by: BASUDEV NAYAK Reason: Authentication Location: OHC Date: 17-May-2023 13:02:46 Page 2 of 2