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Orissa High Court
Rm Ore And Metal Trading Llp vs Orissa Mining Corporation on 24 March, 2026
Author: Murahari Sri Raman
Bench: Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.6408 of 2026
RM Ore and Metal Trading LLP,
Bhubaneswar .... Petitioner
Ms. Trisha Shreyashi, Advocate
-versus-
Orissa Mining Corporation,
Bhubaneswar and another .... Opposite Parties
Mr. Pravat Kumar Muduli, Advocate
CORAM:
THE HON'BLE THE CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
ORDER
Order No. 24.03.2026
02. 1. It is revealed from the facts adumbrated by the writ petitioner
that being limited liability partnership firm engaged in mining
and mineral treading activities, it participated in the 196th e-
auction conducted on 17.10.2025 by Odisha Mining
Corporation Ltd. for sale of Iron Ore Fines from various
Mines including Kurumitra/Khandadhar Mines under Koira
Region, wherein it emerged as successful bidder and was
issued contract confirmation on 19.10.2025 for lifting of 5000
metric tonne Iron Ore Fines for a specified period up to
27.11.2025.
2. It is submitted by Ms. Trisha Shreyashi, learned Advocate that
dispatch operations were suspended for 18 days due to law
and order issues and such operation was also halted for further
two days on account of visit of the Managing Director. The
operations were closed for two days owing to maintenance of
conveyor belt. These disruptions attributable to the opposite
parties deterred the petitioner from complying with the
entrusted work within the stipulated period.
2.1. Since the circumstances were beyond the control of the
petitioner though it showed its willingness to lift the
remaining quantities, no attention is paid by the authorities
concerned. It is stated that the petitioner has made several
approaches and filed representations before the Managing
Director, Orissa Mining Corporation Ltd., Bhubaneswar
(opposite party No.1) on 02.12.2025, 06.01.2026 and
04.02.2026 seeking extension of three working days to lift the
remaining material.
3. Mr. Pravat Kumar Muduli, learned Advocate for the opposite
parties opposing the stand taken by the learned counsel for the
petitioner argued that though the aforesaid representations
dated 02.12.2025, 06.01.2026 and 04.02.2026 vide
Annexure-3 series are pending before the opposite party No.1,
no relief as sought for by the petitioner can be granted as in
terms of Clause-14 of the e-auction notice dated 17.10.2025
vide Annexure-1, no extension can possibly be granted
inasmuch as the delivery period is scheduled to be 40 days
from the date of contract.
4. Heard Ms. Trisha Shreyashi, learned counsel appearing for
the petitioner and Mr. Pravat Kumar Muduli, learned
Advocate for the opposite parties.
5. The prayer of the petitioner in the writ petition runs as
follows:
"In view of the facts and circumstances stated above, it is
most humbly prayed that this Hon'ble Court may graciously
be pleased to:
Issue a writ in the nature of Mandamus directing the Opp.
Parties to forthwith consider and dispose of the Petitioner's
representations dated 01.12.2025, 06.01.2026 and
04.02.2026, under Annexure-3 Series in accordance with law
within a stipulated time frame;
And/Or
Issue a writ directing the Opp. Parties to grant reasonable
extension of time, after considering the said representations
under Annexure 3 Series so as to enable the Petitioner to lift
the balance quantity of 1275.830 MT of Iron Ore Fines under
Contract No. 0150033493;
And/Or
And may pass any appropriate order as deemed just and
proper.
And for this act of kindness, the petitioner shall, as in duty
bound shall ever pray."
6. Considering the difficulties faced by the petitioner while
executing the terms contract as highlighted in the writ petition
as also in the representations stated to have been pending, it is
felt expedient that the grievance of the petitioner is required to
be addressed to by the authority concerned. Therefore, it is apt
to direct the opposite parties to consider and dispose of the
representations dated 01.12.2025, 06.01.2026 and 04.02.2026
pending before the Managing Director, Odisha Mining
Corporation Ltd., Bhubaneswar (opposite party No.1) vide
Annexure-3 series, within a period of two weeks from the date
of production of the copy of this order by affording
reasonable opportunity of hearing to the petitioner and the
decision taken thereon shall be communicated to the
petitioner immediately. Needless to observe that this Court
has not expressed any opinion on the merits of the case.
7. With the aforesaid observations and direction, the writ
petition along with the pending Interlocutory Application (s),
if any, shall stand disposed of.
(Harish Tandon)
Chief Justice
(M.S. Raman)
Judge
Bichi
Signed by: BICHITRANANDA SAHOO
Location: Orissa High Court, Cuttack
Date: 25-Mar-2026 17:25:16
