M/S. Durgesh Motors Pvt. Ltd vs Union Of India And Others .... Opposite ...
2026 Latest Caselaw 4040 Ori

Orissa High Court

M/S. Durgesh Motors Pvt. Ltd vs Union Of India And Others .... Opposite ... on 30 April, 2026

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CRLMP No. 524 of 2026
        M/s. Durgesh Motors Pvt. Ltd.           ....                  Petitioner
                                           Mr. Milan Kanungo, Senior Advocate
                                         along with Mr. Asish Mishra, Advocate
                                         -versus-
        Union of India and Others               ....               Opposite Parties
                                                               Mr. S.K. Rout, ASC
                                                          Mr. Sudipto Panda, CGC

            CORAM:
              THE HON'BLE MISS JUSTICE SAVITRI RATHO
                                          ORDER

30.04.2026 Order No.

04. (Through hybrid mode)

I.A. No. 118 of 2026

1. This I.A. has been filed for amendment of the CRLMP

application.

2. Heard Mr. Milan Kanungo, learned Senior Advocate

appearing on behalf of the Petitioner, Mr. Sudipto Panda, learned

Central Government Counsel and Mr. S.K. Rout, learned

Additional Standing Counsel.

3. The prayer for amendment is allowed.

4. The CRLMP is permitted to be amended as per the

schedule in the I.A.

5. I.A. is accordingly disposed of.

6. The consolidated CRLMP containing the amendments as

mentioned in the schedule of the amendment shall be filed by

02.05.2026 as undertaken. Copy of the consolidated CRLMP shall

be served on the learned State Counsel on or before 02.05.2026.

7. List this matter on 05.05.2026 for Fresh Admission.

(Savitri Ratho) Judge puspa

Signed by: PUSPANJALI MOHAPATRA