M/S. Shree Jagannath Foods vs State Of Odisha And Others
2021 Latest Caselaw 11769 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.P. (C) No.33201 of 2021


                M/s. Shree Jagannath Foods           ....             Petitioner
                                  M/s. R. K. Pradhan and associate, Advocates
                                           -versus-
                State of Odisha and others           ....      Opposite Parties
                                                          Mr. S. N. Das, ASC

                           CORAM:
                           THE CHIEF JUSTICE
                           JUSTICE A. K. MOHAPATRA
                                            ORDER

15.11.2021

Order No.

01. 1. Both learned counsel for the parties have been heard.

2. In light of the directions issued by this Court in its judgment reported in M/s. Maa Bhairabi Industries LLP. v. State of Odisha 2021 (II) OLR--568, the Opposite Party No.2 i.e. the Director of Industries, Odisha is directed to re-examine the entire matter and take a fresh decision on the Petitioner's request, not later than 1st February, 2022. The said decision be made available to the Petitioner not later than 8th February, 2022.

3. The writ petition is disposed of in the above terms.

(Dr. S. Muralidhar) Chief Justice

(A. K. Mohapatra ) Judge M. Panda