Mr. V. Sridharan vs Union Of India And Another .... Opposite ...
2025 Latest Caselaw 11098 Ori

Orissa High Court

Mr. V. Sridharan vs Union Of India And Another .... Opposite ... on 11 December, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                        W.P.(C) No.32424 of 2025
                                                                  and
                                                        W.P.(C) No.32512 of 2025
                                OCL Iron and Steels Ltd. Kolkata            ....
                                (In W.P.(C) No.32424 of 2025)
                                                                                            Petitioners
                                Manish Khemmka
                                (In W.P.(C) No.32512 of 2025)

                                                   Mr. V. Sridharan, Senior Advocate assisted by
                                                          Mr. Saswat Kumar Acharya, Advocate,
                                                                Mr. Abhisek Agarwal, Advocate
                                                           And Mr. Abhijeet Agarwal, Advocate
                                                           -versus-
                                Union of India and another            ....       Opposite Parties
                                                   Mr. S.K. Roy Choudhury, Senior Standing Counsel

                                                         CORAM:
                                                HON'BLE THE CHIEF JUSTICE
                                                           AND
                                          HON'BLE MR JUSTICE MURAHARI SRI RAMAN

                                                                ORDER

Order No. 11.12.2025

03. 1. Heard learned counsel for the parties.

2. The written notes of submissions filed by the respective

parties are taken on record.

3. Hearing concludes. Judgment is reserved.

(Harish Tandon) Chief Justice

(M.S. Raman)

Sisira

Jena/secy KUMAR BEHERA Reason: Authentication Location: High Court of Orissa, Cuttack Date: 12-Dec-2025 11:49:26