M/S. Everest Homeo Laboratory vs State Of Orissa And Others
2021 Latest Caselaw 6718 Ori

                                  W.P.(C) No.19482 of 2014




                   CORAM:
                                                SHRI JUSTICE S.K. MISHRA
                                                         AND
                                                SHRI JUSTICE B.P. ROUTRAY

                                                W.P.(C) No.19482 of 2014

                   M/s. Everest Homeo Laboratory             ......      Petitioner
                                                           -Versus-
                   State of Orissa and Others                ......       Opposite Parties

                          For Petitioner        : Mr. Rajib Rath, Advocate
                          For Opp. Parties      : Mr. Tarun Pattnaik, A.S.C.
                         For Intervenors        : Mr. Sanjay Kumar Das, Advocate

                                                 ORDER

14. 29.06.2021 This matter is taken up by Video Conferencing mode.

Heard Mr. Rajib Rath, learned counsel for the petitioner, Mr. Tarun Pattnaik, learned Additional Standing Counsel for the State and Mr. Sanjay Kumar Das, learned counsel for the intervenors.

Hearing is concluded.

Judgment is reserved.

Learned counsel for the parties are at liberty to file their written notes of submission along with citations within seven days hence through Email ID of Court No.II (Old Building), i.e. e- [email protected]

............................... (S.K. Mishra) Judge

...................................

BKB                                                                (B.P. Routray)
                                                                         Judge