Indian Oil Corporation vs M/S. Adarsh Nobel Opposite Party
2025 Latest Caselaw 1364 Ori

Orissa High Court

Indian Oil Corporation vs M/S. Adarsh Nobel Opposite Party on 17 July, 2025

Author: S. K. Panigrahi

Bench: S. K. Panigrahi

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                    W.P.(C) No.30966 of 2024

      Indian Oil Corporation             .....             Petitioners
      Ltd. General Manager                        Mr. Sunil J. Mathews,
      (Project), Paradip Refinery                              Advocate
      & Anr.
                                    -versus-

      M/s. Adarsh Nobel                                Opposite Party
      Corporation Ltd.                                 Mr. S. S.Padhy,
                                                            Advocate

                           CORAM:
            THE HON'BLE DR. JUSTICE S. K. PANIGRAHI
                            ORDER

17.07.2025 Order No.

05. 1. This matter is taken up through hybrid

arrangement.

2. This matter was not in today's list. On being

mentioned, this matter is taken up through Special

Notice.

3. Heard learned counsel for the parties.

4. Hearing is concluded. Judgment/order is reserved.

I.A NO.16459 OF 2024

5. As an interim measure, it is directed that operation

of the award/order dated 10.07.2023 passed by the

Director of Industries, Cuttack in MSEFC Case No.56 of

2022 shall remain stayed till the pronouncement of the

Judgment.

6. Issue urgent certified copy in course of the day.

(Dr. S. K. Panigrahi) Judge

Gitanjali