Premalata Biswal vs State Of Orissa & Anr. .... Opposite ...
2025 Latest Caselaw 7229 Ori

Orissa High Court

Premalata Biswal vs State Of Orissa & Anr. .... Opposite ... on 26 August, 2025

Author: Sanjeeb K. Panigrahi

Bench: Sanjeeb K. Panigrahi

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                        W.P.(C) No.24197 of 2014

                                        Premalata Biswal                 ....              Petitioner(s)
                                                                                Mr. Anirudha Das, Adv.
                                                                  -versus-
                                        State of Orissa & Anr.           ....         Opposite Party (s)
                                                                              Mr. Rajdeep Pradhan, ASC

                                                 CORAM:
                                                 HON'BLE DR. JUSTICE SANJEEB K. PANIGRAHI

                                Order                            ORDER
                                No.                             26.08.2025

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

2. Learned counsel for the State is directed to obtain the

status report pertaining to the vehicle in question.

3. List this matter on 2nd September, 2025.

4. Interim order, if any, passed earlier shall continue till

pronouncement of the judgment/ order.

(Dr. Sanjeeb K. Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 28-Aug-2025 12:22:07