V.R Drug Agencies vs State Of Odisha .... Opposite Parties
2025 Latest Caselaw 8432 Ori

Orissa High Court

V.R Drug Agencies vs State Of Odisha .... Opposite Parties on 18 September, 2025

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P(C) No.23598 of 2025

       V.R Drug Agencies, being          ....              Petitioner
       represented through its
       Proprietor Smt. Varsha
       Rani Kyal, w/o Sri Manoj
       Kyal

                                             Ms. S. Patnaik, Advocate


                                 -versus-

       1. State of Odisha                ....      Opposite Parties
       2. Deputy Drugs
       Controller
       (Administration)
       3. Sri Balaji Agencies
       4. Drugs Inspector,
       Cuttack-I Range

                                                 Mr. C.R. Swain, AGA

                       CORAM: JUSTICE V. NARASINGH
                                     ORDER

18.09.2025 Order No.

01. 1. Heard learned counsel for the Petitioner and learned counsel for the State.

2. Since learned counsel for the State accepts notice on behalf of the Opposite Party Nos.1,2 & 4, no further notice need be issued to them.

3. Issue notice to Opposite Party No.3 by speed post. Requisites shall be filed by 23.09.2025.

4. Learned counsel for the State seeks an adjournment to file counter affidavit by 08.10.2025 after serving a copy thereof on the learned counsel for the Petitioner, since it is submitted that this is the case is not covered by a judgment of this Court dated 23.05.2025 in W.P.(C) No.2345 of 2023.

5. List this matter on 14.10.2025.

(V. NARASINGH) Judge Soumya

Signed by: SOUMYA RANJAN SAMAL

Location: High Court of Orissa Date: 19-Sep-2025 17:25:00