Union Of India vs M/S Kiocl Ltd
2025 Latest Caselaw 7980 Ori

Orissa High Court

Union Of India vs M/S Kiocl Ltd on 8 September, 2025

Author: Sanjeeb K. Panigrahi

Bench: Sanjeeb K. Panigrahi

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                           FAO No. 371 of 2019

                                   Union of India                               ........   Appellant(s)
                                                                      Mr. B.S. Rayaguru, Sr. Panel Counsel
                                                           -Versus-

                                   M/S KIOCL Ltd.                       .......... Respondent(s)
                                                                             Mr. S.S. Mohanty, Adv.

                                               CORAM:
                                               DR. JUSTICE SANJEEB K. PANIGRAHI

                                                           ORDER

08.09.2025

FAO Nos.371 & 372 of 2019 Order No.

24. 1. These matters are taken up through hybrid arrangement.

2. Heard learned counsel for the parties.

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

4. Interim order, if any, passed earlier shall continue till

pronouncement of the judgment.

( Dr. Sanjeeb K. Panigrahi) Judge

Murmu

Designation: Personal Assistant