AI Structured Summary
Not yet generated for this judgment
Judgment
M.S. Raman, J
The present petition has been filed under Section 482 of the Code of Criminal Procedure with a prayer to quash the Special GR Case No. 72 of 2010 pending in the Court of learned 1st Addl. Sessions Judge, Cuttack on the ground that mutual compromise under Section 152 of the Electricity Act has been effected between the parties.
This Court vide order dated 16th November, 2015 issued notice to the Opposite Party No.2 and directed stay of further proceeding of the aforesaid GR case. On the last occasion i.e. 29th August, 2022 when the matter was called, none appeared for the Petitioner.
Today, when the matter is called, Mr. Pandey, proxy counsel on behalf of Mr. Debasis Tripathy, counsel for the Petitioner filed a memo of withdrawal stating therein that during pendency of the case the matter has become infructuous. The said memo is taken on record.
In view of the memo filed, the petition is disposed of as withdrawn.
Interim order passed earlier stands vacated.
...................................................