Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Orissa High Court

Essel Mining & Industries vs State Of Odisha & Ors. .... Opposite ... on 17 September, 2025

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                           W.P.(C) No.21054 of 2025

                                           Essel Mining & Industries        ....               Petitioner(s)
                                           Ltd., Kolkata
                                                                                  Smt. Pami Rath, Sr. Adv.
                                                                                      along with associates
                                                                        Mr. Ipsit Aurobindo Acharya, Adv.
                                                                      -versus-
                                           State of Odisha & Ors.           ....         Opposite Party (s)
                                                                                 Mr. Rajdeep Pradhan, ASC

                                                  CORAM:
                                                  HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI

                                                                      ORDER
                                     Order                           17.09.2025
                                     No.

03. 1. This matter is taken up through hybrid arrangement.

2. In filing this Writ Petition, the Petitioner-Company has challenged the impugned demand notices dated 16.05.2024 and dated 28.04.2025 vide Annexures-11 & 14 respectively issued by the D.F.O, Keonjhar.

3. Heard.

4. Challenging the above noted impugned demand notices learned Senior Advocate Smt. Rath submits that without issuing notice to show cause or any reason the D.F.O, Keonjhar has issued the above noted impugned demand notices to the Petitioner which is per se not maintainable. Signature Not Verified 5. In such view of the matter, let notice be issued to the Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 17-Sep-2025 18:00:06 Opposite Parties.

Page 1 of 2

6. Learned counsel for the State waives of notice on behalf of the Opposite Party Nos.1 to 5. Let five spare copies of the brief be served on the learned counsel for the State within three working days hence.

7. Let the learned counsel for Petitioner serve an extra copy of the brief on the learned DSGI who usually appears on behalf of the Opposite Party No.6 within three working days hence.

8. List this matter on 13th October, 2025. I.A. No.11418 of 2025

9. Issue notice as above.

10. As an interim measure, it is directed that operation of the impugned demand notices dated 16.05.2024 and dated 28.04.2025 vide Annexures-11 & 14 respectively issued by the D.F.O, Keonjhar shall remain stayed till the next date of listing of this matter.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 17-Sep-2025 18:00:06 Page 2 of 2