M/S. C.K. Tobacco vs State Of Odisha And Another
2022 Latest Caselaw 4805 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.P.(C) No. 11979 of 2003



                   M/s. C.K. Tobacco                           ....           Petitioner
                                                                Mr. R.P.Kar, Advocate
                                                  -versus-
                   State of Odisha and Another           ....     Opposite Parties
                                     Mr. Debakanta Mohanty, Addl. Govt. Advocate

                   CORAM:
                   THE CHIEF JUSTICE
                   JUSTICE BISWANATH RATH

                                                 ORDER

Order No. 16.09.2022 I.A. No.2527 of 2020

06. Since the Civil Appeals filed against the judgment dated 10th April, 2019 of this Court are stated to be pending before the Supreme Court, the present application is adjourned sine die with liberty to the parties to mention it for listing after disposal of the civil appeals by the Supreme Court.

(Dr. S. Muralidhar) Chief Justice

(Biswanath Rath) Judge S.K. Jena/Secy.