Indramani Bhaisal .... Election vs Jogesh Kumar Singh And
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Orissa High Court

Indramani Bhaisal .... Election vs Jogesh Kumar Singh And on 14 August, 2025

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                              ELPET No.27 of 2024

            Indramani Bhaisal                .... Election Petitioner

                              Mr. Santanu Kumar Sarangi,
                              Sr. Advocate
                              Along with Mr. R.N. Mohanty,
                              Advocate

                                  -versus-

            Jogesh Kumar Singh and     ....        Respondents
            others
                           Mr. Gopal Kumar Agarwal, Sr. Adv.
                           (For Respondent No.1)

                   CORAM: JUSTICE SANJAY KUMAR MISHRA


                                       ORDER

14.08.2025 ELPET No.27 of 2024 & I.A. No.1 of 2025 Order No.

27. This matter is taken up through hybrid mode.

2. Mr. R.N. Mohanty, learned Counsel for the Election Petitioner files Memorandum duly executed in favour of Mr. S.K. Sarangi, learned Senior Counsel to plead on behalf of the Election Petitioner. The Memorandum filed in the Court be kept on record.

3. Heard Mr. Agarwal, learned Senior Counsel for the Respondent No.1 in-part.

4. During the course of argument in I.A., Mr. G.K. Agarwal, learned Senior Counsel for the Respondent No.1 files original Summons along with Election Petitions received by the Respondent No.1 in form of a Memo after handing over a copy of the Memo to the learned Counsel for the Election Petitioner, who was permitted to peruse the Election Petitions with Summons. After perusal, the said the Election Petitions with Summons were returned by the learned Counsel for the Election Petitioner.

5. To substantiate his submission, Mr. Agarwal, learned Senior Counsel also files copies of the judgments of Supreme Court in Ravinder Singh Vs. Janmeja Singh and others, reported in (2000) 8 SCC 191, Jyoti Basu and others Vs. Debi Ghosal and others, reported in (1982) 1 SCC 691, Dr. Shipra (Smt) and others Vs. Shanti Lal Khoiwal and others, reported in (1996) 5 SCC 181, P.A. Mohammed Riyas Vs. M.K. Raghavan and others, reported in (2012) 5 SCC 511.

6. Due to paucity of time, hearing on I.A. could not be concluded today. Though this Court was intending to fix a shorter date, both the learned Counsel for the parties, showing their inconvenience, prayed to fix the next date of hearing to 11th September, 2025.

7. Accordingly, the matter be listed on 11th September, 2025, to be taken up at 2.00 P.M for further hearing on I.A. No.1 of 2025.

8. Original Summons along with Election Petitions filed in shape of a Memo so also Judgments filed in the Court be kept on record.

                                                             (S. K. Mishra)
Kanhu                                                            Judge

Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 15-Aug-2025 14:27:59