The Food Corporation Of India vs M/S. Sambalpur Roller Flour Mills
2022 Latest Caselaw 3360 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      W.A. No.356 of 2012

               The Food Corporation of India,                 ....         Appellants
               Bhubaneswar and another
                                                             Mr. D. Nayak, Advocate
                                         -versus-
               M/s. Sambalpur Roller Flour Mills              ....        Respondent
               (Pvt.) Ltd.

                           CORAM:
                           THE CHIEF JUSTICE
                           JUSTICE R.K. PATTANAIK
                                             ORDER

20.07.2022 Order No.

03. Misc. Case No.803 of 2014

1. For the reasons stated, the Misc. Case is allowed. Accordingly, the delay in filing the writ appeal is condoned.

W.A. No.356 of 2012

2. In view of the common judgment of this Court dated 30th September 2014 in W.A. No.183 of 2012 (Food Corporation of India v. M/s. Jai Maa Kali Stores), which was directed against the same impugned common order dated 3rd March 2012 passed by the learned Single Judge which has been assailed in the present appeal, the present writ appeal is also allowed in the same terms and the impugned order of the learned Single Judge in the corresponding OJC No.7065 of 1997 is hereby set aside.

3. Issue urgent certified copy as per rules.

(Dr. S. Muralidhar) Chief Justice

(R.K. Pattanaik) Judge S.K. Guin