M/S Paltronics Allied vs Union Of India & Ors. Opposite Parties
2025 Latest Caselaw 5146 Ori

Orissa High Court

M/S Paltronics Allied vs Union Of India & Ors. Opposite Parties on 19 March, 2025

Author: S. K. Panigrahi

Bench: S. K. Panigrahi

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                    W.P.(C) No.31692 of 2024

      M/S Paltronics Allied             .....               Petitioners
      Industries Pvt. Ltd & Anr.                     Mr. Tanmay Mishra,
                                                              Advocate
                                   -versus-

      Union of India & Ors.                           Opposite Parties
                                                      Mr. B.S. Rayaguru,
                                                      Sr. Panel Counsel,

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

19.03.2025 Order No.

07. 1. This matter is taken up through hybrid

arrangement.

2. Since some of the important points in the matter

felt to be escaped from the attention of the Court while

dictating the order, hence, this matter is listed today

under the heading "To Be Mentioned".

3. Learned counsel for the Opposite Party Nos.3 & 4

submits that they have filed Counter Affidavit.

4. Learned counsel for the Union of India submits

that Counter Affidavit is not required to be filed.

However, they have filed written notes of submission.

5. Heard learned counsel for the parties further.

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

(Dr. S. K. Panigrahi) Judge

Gitanjali