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Orissa High Court

State Of Odisha vs M/S. Kalyani Cashew Industries .... ... on 29 November, 2022

Author: M. S. Raman

Bench: M. S. Raman

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               STREV No.9 of 2018

                 State of Odisha                              ....           Petitioner
                                                               Mr. Sunil Mishra, ASC
                                                  -versus-

                 M/s. Kalyani Cashew Industries               ....        Opposite Party
                                                                                 None

                             CORAM:
                             THE CHIEF JUSTICE
                             JUSTICE M. S. RAMAN

                                                 ORDER

29.11.2022 Order No.

02. Misc. Case No.19 of 2018

1. For the reasons stated therein, the application is allowed.

2. Filing of original/certified copy of the order under Annexures-5 & 6 are dispensed.

3. The Misc. Case is disposed of.

STREV No.9 of 2018

4. Issue notice to the Opposite Party by Registered post with A.D. returnable by the next date. Requisites be filed within a week hence. Tracking report be placed on record.

5. List on 11th April, 2023.

(Dr. S. Muralidhar) Chief Justice (M. S. Raman) Judge MRS/Laxmikant