Shree Lingaraj Feeds Ltd vs State Of Odisha And Others
2023 Latest Caselaw 640 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                       W.P.(C) No.19015 of 2009

W.P.(C) No.19015 of 2009
Shree Lingaraj Feeds Ltd.            .....                               Petitioner
                                                  Mr.M.K.Mishra, Senior Advocate

                                     Vs.
State of Odisha and others           .....                             Opposite Parties
                                                                  Mr. D.Nayak, AGA
                                                                          (for O.P.1)
                                                          Mr. B.Mohapatra, Advocate
                                                                          (for O.P.2)
                                                           Mr. A.Panigrahi, Advocate
                                                                   (for O.Ps 3 and 4)

W.P.(C) No.9763 of 2022

Shree Lingaraj Feeds Ltd.            .....                                   Petitioner
                                                               Mr.T.Mishra, Advocate
                                      Vs.
                                                                     Opposite Parties
State of Odisha and others           .....                           Mr. D.Nayak, AGA
                                                                          (for O.P.1)
                                                         Mr. Abhishek Dash, Advocate
                                                                          (for O.P.2)
                                                           Mr. A.Panigrahi, Advocate
                                                                   (for O.Ps 3 and 4)

            CORAM:
                       JUSTICE S.TALAPATRA
                      JUSTICE SAVITRI RATHO
                                             ORDER

19.01.2023

Order No. 1. These matters are taken up through hybrid mode.

32.

2. Heard Mr.M.K.Mishra, learned Senior Advocate appearing for

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the petitioner, Mr. D.Nayak, learned Additional Government Advocate

for the opposite party No.1, Mr. B.Mohapatra, learned counsel for

opposite party No.2 and Mr. A.Panigrahi, learned counsel for opposite

party Nos.3 and 4 in W.P. (C) No.19015 of 2009. We have also heard

Mr.T.Mishra, learned counsel appearing for the petitioner, Mr.

D.Nayak, learned Additional Government Advocate for the opposite

party No.1, Mr.Abhishek Dash, learned counsel for the opposite party

No.2 and Mr.A.Panigrahi, learned counsel for the opposite parties

No.3 and 4 in W.P.(C) No.9763 of 2022.

3. Hearing is complete and Judgment is reserved.

4. Written notes of argument and citations, if any, be filed by

20.01.2023.

(S.Talapatra) Judge

(Savitri Ratho) Judge Bichi

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