Rajesh Kumar Agarwal & Ors vs Regional Director(E)
2022 Latest Caselaw 3263 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            W.P.(C) No.9502 of 2022

                       Rajesh Kumar Agarwal & Ors.                ....           Petitioner(s)
                                                                        Mr. M.Ku. Mishra,
                                                                  Sr. Adv. being assisted by
                                                                             Mr. T. Mishra,
                                                                                  Advocate

                                                       -versus-

                       Regional Director(E), Ministry of          ....      Opposite Party(s)
                       Corporate Affairs & Anr.
                                                                           Mr. P.K. Parhi,
                                                              ASG of India for Odisha with
                                                                          Mr. P.P. Behera,
                                                                    Central Govt. Counsel

                                  CORAM:
                                  JUSTICE BISWANATH RATH
                                                   ORDER

13.07.2022 Order No.

08. 1. Hearing is concluded. Judgement is reserved.

2. There is already filing of synopsis of judgment along with notes of submission by Mr. Mishra, learned Senior Advocate appearing on behalf of the Petitioners.

3. Further affidavit filed by Mr. P.P. Behera, learned Central Government Counsel in course of hearing, be kept on record. Mr. P.P. Behera, learned Central Government Counsel also undertakes to file written notes of submission along with citations by Monday (18th July, 2022).

(Biswanath Rath) Judge

Ayaskanta Jena