Orissa High Court
Luxmi Tea Co Private Ltd vs State Of Odisha & Others .... Opp. ... on 22 January, 2026
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) NO.19447 OF 2025
Luxmi Tea Co Private Ltd., Kolkata .... Petitioner
Mr. Milan Kanungo, Senior Advocate
Being assisted by Dipankar Acharya, Advocate
-versus-
State of Odisha & others .... Opp. Parties
Mr. Siba Narayan Biswal,
Additional Standing Counsel
Mr. Tushar Kumar Mishra, Advocate
(For Intervener)
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SANJAY KUMAR MISHRA
ORDER
Order No. 22.01.2026 03. 1. This matter is taken up through hybrid mode.
2. Appearance Memo of Mr. Milan Kanungo, learned Senior Advocate filed in the Court today, is taken on record.
3. Mr. Biswal, learned Additional Standing Counsel for the State prays for further adjournment to file counter affidavit.
4. Mr. Kanungo, learned Senior Advocate for the Petitioner submits that he shall file objection to I.A. No.16639 of 2025.
5. Let the counter affidavit and the objection to the I.A. be filed within a period of two weeks, serving copies thereof on the adversaries.
Page 1 of 26. Put up this matter on 5th March, 2026, along with the connected matters.
7. Interim order dated 22.07.2025 passed in I.A. No.11714 of 2025 shall continue till the next date.
(K.R. Mohapatra) Judge (S.K. Mishra) Judge Mona Signature Not Verified Digitally Signed Signed by: MONALISA SWAIN Reason: Authentication Location: High Court of Orissa Date: 22-Jan-2026 19:49:23 Page 2 of 2