M/S. Utkal Auto vs State Of Orissa
2023 Latest Caselaw 11016 Ori

                               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                             W.P (C) No. 338 of 2013

                M/s. Utkal Auto, Cuttack               .....                               Petitioner
                                                                    Mr. G. Mukherji, Sr. Advocate
                                                                along with Mr. S.D. Ray,, Advocate

                                                       Vs.
                State of Orissa, Labour &              .....                       Opposite Parties
                Employment Department,                                     Mr. B. Baral, Advocate
                Bhubaneswar & Anr.                                                        (O.P.1)

                                CORAM:
                                   DR. JUSTICE B.R. SARANGI
                                   MR. JUSTICE MURAHARI SRI RAMAN
                                                              ORDER

08.09.2023

Order No. This matter is taken up through hybrid mode.

2. Heard Mr. G. Mukherji, learned Senior Counsel along with Mr. S.D. Ray, learned counsel appearing for the petitioner and Mr. B. Baral, learned counsel appearing for opposite party no.1.

3. Hearing is concluded and judgment is reserved.

(DR. B.R. SARANGI) JUDGE

Signature Alok Not Verified Digitally Signed (M.S. RAMAN) Signed by: ALOK RANJAN SETHY Designation: Secretary JUDGE Reason: Authentication Location: Orissa High Court Date: 08-Sep-2023 14:50:50