WP(C)/19134/2018
2021 Latest Caselaw 3707 Ori

W.P.(C) No. 19134 of 2018

W.P.(C) No.19134 of 2018, W.P.(C) No.21287 of 2018, W.P.(C) No.16324 of 2018, W.P.(C) No.21104 of 2018 and W.P.(C) No.346 of 2019.

07. 16.03.2021 1. Heard Mr. Prasanta Kishore Roy, learned counsel for the Petitioner in all the writ petitions along with Mr. Abhijit Kumar Chhattopadhaya and Mr. Aditya Ranjan, learned counsel for the Petitioner (in W.P.(C) No.16324 of 2018), Mr. P.K. Rath, learned counsel and Mr. Bijay Kumar Dash, learned counsel for the Opposite Party (Odisha State Warehousing Corporation) and Mr. Debasish Nayak, learned counsel for the Opposite Party (Food Corporation of India).

2. Arguments are concluded. Judgment is reserved.

( Dr. S. Muralidhar ) Chief Justice

(B.P. Routray) Judge

S.K.Jena/PA