Orissa High Court
M/S Serajuddin & Co vs Union Of India .... Opposite Party(S) on 15 May, 2026
Author: Sanjeeb K Panigrahi
Bench: Sanjeeb K Panigrahi
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No. 894 of 2024
M/s Serajuddin & Co. .... Petitioner(s)
and Others
Mr. Sarada Prasanna Sarangi, Adv.
Mr. Ashok Parija, Sr. Adv,
along with Associates
-versus-
Union of India .... Opposite Party(s)
Mr. P.K. Parhi, D.S.G.I
Ms. Pratima Nayak, CGC
Mr. Sudipto Panda, CGC
Mr. Jyananda Panda, CGC
Mr. Rakesh Behera, CGC
Mr. Abhishek Mohanty, CGC
CORAM:
HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI
ORDER
15.05.2026 CRLMC Nos. 894, 893,1018, 1151, 1301 & 1307 of 2024 Order No. 07.
1. This matter is taken up through hybrid arrangement.
2. Learned Counsel for the Union of India seeks two weeks time to file counter affidavit.
3. List this matter on 6th July, 2026 along with connected matters.
Signature Not Verified Digitally Signed Page 1 of 2 Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 15-May-2026 18:24:244. Interim order, if any, passed earlier shall continue till the next date of listing of this matter in all the connected matters.
(Dr. Sanjeeb K Panigrahi) Judge Gitanjali Signature Not Verified Digitally Signed Page 2 of 2 Signed by: GITANJALI NAYAK Reason: Authentication Location: OHC Date: 15-May-2026 18:24:24