Orissa High Court
Aska Cooperative Sugar vs State Of Odisha And on 16 April, 2025
Bench: S.K. Sahoo, Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.16195 of 2024
Aska Cooperative Sugar ..... Petitioner
Industries Ltd., Ganjam
Mr. Nihal Rath,
Advocate
-versus-
State of Odisha and
others ..... Opp. Parties
Mr. Jateswar Nayak,
Addl. Govt. Advocate
Miss Deepali Mohapatra
Advocate (for opposite party
nos.3 to 34)
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
ORDER
Order No. 16.04.2025
04. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
Mr. Nihal Rath, learned counsel files Vakalatanama on behalf of the petitioner with no objection from the previously engaged counsel, which is taken on record.
The name of Mr. Rath, learned counsel for the petitioner be reflected in the cause list henceforth in place of the earlier engaged counsel.
Mr. Rath, submits that he has received the copy of the interim application vide I.A. No.1329 of 2025 from the learned counsel appearing for opposite party nos.3 to 34 and he wants to obtain instruction on the same.
Page 1 of 2List this matter along with W.P.(C) No.30354 of 2024 in the week commencing from 23.06.2025.
( S.K. Sahoo) Judge (Chittaranjan Dash) Judge Pravakar Signature Not Verified Digitally Signed Signed by: PRAVAKAR NAYAK Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 17-Apr-2025 13:13:46 Page 2 of 2