Orissa High Court
Dr. Surya Narayan Mishra vs Icar-Agricultural Technology ..... ... on 9 July, 2025
Author: Biraja Prasanna Satapathy
Bench: Biraja Prasanna Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No. 30716 of 2024
Dr. Surya Narayan Mishra ..... Petitioner
Mr. D.P. Nanda, Sr. Advocate
along with
Mr. A. Acharya, Advocate
-versus-
ICAR-Agricultural Technology ..... Opposite Parties
Application Research Institute, Mr. P. Swarup, Advocate
West Bengal & Ors. (Opp. Party Nos. 1 to 3)
Mr. A. Pal, Advocate
(Opp. Party No. 4)
CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
ORDER
09.07.2025 Order No. 01
1. This matter is taken up through hybrid mode.
2. Heard.
3. Issue notice on the question of admission.
4. Since Mr. Praveen Swarup, learned counsel appearing for the ICAR contended that he can appear on behalf of Opp. Party Nos. 1 to 3, no notice need be issued to the said Opp. Parties.
5. Let a copy of the writ petition be served on Mr. A. Mohanty, learned counsel who has earlier appeared in this case by 11 th July, 2025.
6. Since Mr. A. Pal, learned counsel has already entered appearance on behalf of Opp. Party No. 4, no notice need be issued to the said Page 1 of 2. Opp. Party and let a copy of the writ petition be served on him by 11th July, 2025.
7. One (1) extra copy of the writ petition be served on the learned State Counsel who accepted notice on behalf of Opp. Party No. 5 by 11th July, 2025.
8. List this matter in the week commencing 22nd September, 2025. Counter affidavit, if any, be filed in the meantime.
(BIRAJA PRASANNA SATAPATHY) Judge 02. I.A. No. 16170 of 2024
1. Heard.
2. In view of the interim order passed in W.P.(C) No. 30399 of 2024, no further interim order is required to be passed in the present I.A..
3. I.A. accordingly stands disposed of.
(BIRAJA PRASANNA SATAPATHY) Judge Sneha Signature Not Verified Digitally Signed Signed by: SNEHANJALI PARIDA Reason: Authentication Location: High Court of Orissa, Cuttack Date: 10-Jul-2025 19:07:09 Page 2 of 2.