Arnadata Foods Private Limited vs Ombudsman-I
2025 Latest Caselaw 3032 Ori

Orissa High Court

Arnadata Foods Private Limited vs Ombudsman-I on 28 January, 2025

Bench: B. P. Routray, Murahari Sri Raman

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                              W.P.(C) No.22089 of 2024
                                          Arnadata Foods Private Limited,         ....          Petitioner
                                          Jagannathpur, Dist.-Khordha
                                                                         Mr. F.R. Mohapatra, Advocate
                                                                   -versus-
                                          Ombudsman-I, OERC, GRIDCO              .... Opposite Parties
                                          Colony, Bhubaneswar and others
                                                   Mr. L.K. Maharana, Advocate for Opposite Party No.2
                                                    CORAM:
                                                    JUSTICE B. P. ROUTRAY
                                                    JUSTICE MURAHARI SRI RAMAN

                                                                  ORDER

28.01.2025 Order No.

03. 1. Heard Mr. F.R. Mohapatra, learned counsel for the Petitioner and Mr. L.K. Maharana, learned counsel for the Opposite Party No.2.

2. Hearing is concluded and judgment reserved.

3. Parties are at liberty to file their written submission, if any, within a period of three days from today.

(B.P. Routray) Judge

(M.S. Raman) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK

Location: High Court of Orissa, Cuttack Date: 28-Jan-2025 18:40:38