- (1.) Leave granted.
(2.) These appeals are directed against a common Judgment and Order dated 10-2-98 (reported in AIR 1998 Orissa 101) passed by the Learned Chief Justice of Orissa High Court, Cuttack in Miscellaneous Appeal Nos. 599/97, 600/97 and MJC No. 229/97. All these appeals are being disposed of by this Judgment. The brief facts leading to the present controversy may be summarised as under :-
(3.) The GRID Corporation of Orissa Ltd., (for short 'the GRIDCO') is the appellant in all these appeals whereas M/s Indian Charge Chrome Ltd., (for short 'ICCL') is the respondent. GRIDCO was the appellant in Miscellaneous Appeals Nos. 599/97-600/97 whereas ICCL was the petitioner in MJC No. 229/97 before the Orissa High Court.;