M/S. Aa Ess Trade Link Pvt. Ltd vs Union Of India & Ors. .... Opp. Party (S)
2025 Latest Caselaw 5874 Ori

Orissa High Court

M/S. Aa Ess Trade Link Pvt. Ltd vs Union Of India & Ors. .... Opp. Party (S) on 30 May, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                                                  Signature Not Verified
                                                                  Digitally Signed
                                                                  Signed by: BHABAGRAHI JHANKAR
                                                                  Reason: Authentication
                                                                  Location: ORISSA HIGH COURT, CUTTACK
                                                                  Date: 31-May-2025 13:48:02



                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No.17441 of 2017

            M/s. AA ESS Trade Link Pvt. Ltd. ....                   Petitioner (s)
                                                        Mr. Dipak Kumar Dey, Adv.

                                         -versus-
            Union of India & Ors.             ....                 Opp. Party (s)
                                                              Mr. P.K. Parhi, DSGI
                                                                        Along with
                                                            Mr. S.S. Kashyap, CGC.

                         CORAM:
                          DR. JUSTICE S.K. PANIGRAHI

 Order                                   ORDER
  No.                                   30.05.2025

17. 1. This matter is taken up through hybrid arrangement.

2. Learned counsel for the parties are present. Judgment prepared

in separate sheets is delivered and pronounced in open Court in

the presence of learned counsel for the parties and the order is

passed accordingly as follows:

3. This Court therefore comes to the irresistible conclusion that

the Petitioner is not entitled to the relief claimed. The Writ

Petition is dismissed. There shall, however, be no orders as to

costs.

4. Ordered accordingly.

5. Interim order, if any, passed earlier stands vacated.

( Dr. S.K. Panigrahi) Vacation Judge B.Jhankar