Orissa High Court
Utkal Jyoti Educational vs Joint Director (Fcra) on 5 December, 2025
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.34294 of 2025
Utkal Jyoti Educational .... Petitioner
Society, Jharsuguda
Mr. Sidhartha Ray,
Senior Advocate
-versus-
Joint Director (FCRA), .... Opp. Party
Ministry of Home Affairs,
Foreigners Division,
MDCNS, India
Mr. P.K.Parhi, D.S.G.I.
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE S.S. MISHRA
ORDER
Order No. 05.12.2025 01. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
Mr. Sidhartha Ray, learned Senior Advocate files a memorandum on behalf of the petitioner, which is taken on record.
Mr. P.K. Parhi, learned Deputy Solicitor General of India appearing for the opposite party submits that he has not received the copy of the writ petition.
Let a copy of the writ petition be served on the learned counsel for the opposite party by tomorrow (06.12.2025).
Page 1 of 2List this matter on 08.12.2025 indicating the name of Mr. Sidhartha Ray, learned Senior Advocate appearing for the petitioner in the cause list as well as at the top of the brief.
( S.K. Sahoo) Judge ( S.S. Mishra) Judge RKM Signature Not Verified Digitally Signed Signed by: RABINDRA KUMAR MISHRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 08-Dec-2025 11:34:38 Page 2 of 2