Barabati Investment & Trading Co vs Opposite Parties
2026 Latest Caselaw 2602 Ori

Citation : 2026 Latest Caselaw 2602 Ori
Judgement Date : 18 March, 2026

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Orissa High Court

Barabati Investment & Trading Co vs Opposite Parties on 18 March, 2026

Author: B. P. Routray

Bench: B. P. Routray

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     COPET No.42 of 2014
                                 Barabati Investment & Trading Co.        ....         Petitioners
                                 Private Limited, Bomikhal, Rasulgarh,
                                 Bhubaneswar and others
                                                                  Mr. S.S. Das, Senior Advocate
                                                            -versus-
                                                                          .... Opposite Parties
                                                                          Mr. U.R. Jena, A.G.A.
                                            CORAM:
                                            JUSTICE B. P. ROUTRAY
                                                           ORDER

18.03.2026 Order No.

07. 1. Issue notice. Mr. U.R. Jena, learned Additional Government Advocate accepts notice for the Opposite Parties.

2. Issue notice to the Regional Director, Ministry of Corporate Affairs, Kolkata by speed post, fixing a short returnable date. Requisites shall be filed within a period of three working days. Office is directed to get the postal tracking report.

3. The Petitioners are also permitted to serve a copy of the brief on Mr. P.K. Parhi, learned DSGI. The name of Mr. P.K. Parhi may be indicated in the cause list.

4. List this matter on 6th May 2026.

( B.P. Routray) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK

Location: High Court of Orissa, Cuttack Date: 18-Mar-2026 16:10:08