M/S. Radharani Food vs State Of Odisha & Others
2022 Latest Caselaw 2863 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P.(C) No.19523 of 2016
                  M/s. Radharani Food                ....          Petitioner
                  Industries
                                     Mr. U.K. Samal, Advocate.

                                          -versus-

                  State of Odisha & others           ....      Opp. Parties
                                     Mr. A.K. Nanda,
                                     Additional Government Advocate.

                                     Mr. A.K. Mishra, Advocate for
                                     opposite party nos.2 & 3.

                                     Mr. J.R. Deo, Advocate for opposite
                                     party no.4
                                     CORAM:
                            JUSTICE BISWAJIT MOHANTY
                                      ORDER

Order No. 24.06.2022

14. 1. Heard Mr. U.K. Samal, learned counsel for the petitioner, Mr. A.K. Nanda, learned Additional Government Advocate, Mr. A. Mishra, learned counsel for opposite party nos.2 & 3 and Mr. J.R. Deo, learned counsel for opposite party no.4.

2. Mr. Samal during course of hearing, makes it clear that the petitioner does not have any claim against the opposite party no.4.

3. Further hearing is concluded and the Judgment is reserved.

(Biswajit Mohanty) Judge

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