Union Of India vs M/S. Rashmi Metaliks Ltd
2026 Latest Caselaw 175 Ori

Citation : 2026 Latest Caselaw 175 Ori
Judgement Date : 8 January, 2026

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Orissa High Court

Union Of India vs M/S. Rashmi Metaliks Ltd on 8 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  W.P.(C) No. 30590 of 2025

                             Union of India, General
                             Manager, East Coast Railway,
                             Bhubaneswar                                    ........     Petitioner(s)
                                                                           Mr. N. Venkatraman, ASGI
                                                                     Mr. Prasanna Kumar Parhi, DSGI
                                                                            Mr. B. Maharana, Sr. P.C.
                                                                             Mr. S.S. Kashyap Sr. P.C.

                                                          -Versus-
                             M/s. Rashmi Metaliks Ltd.,                   ....... Respondent(s)
                                                                               Mr. Kiran Dutta, Adv.
                                                                      Mr. Alok Ranjan Mohanty, Adv.
                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI
                                                    ORDER

08.01.2026 Order No.

05.

1. This matter is taken up through hybrid arrangement.

2. Heard learned counsel for the parties.

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

( Dr. Sanjeeb K Panigrahi) Judge

Murmu