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Krushna Chandra Rath vs State Of Odisha & Another .... Opposite ...
2025 Latest Caselaw 10793 Ori

Citation : 2025 Latest Caselaw 10793 Ori
Judgement Date : 8 December, 2025

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Orissa High Court

Krushna Chandra Rath vs State Of Odisha & Another .... Opposite ... on 8 December, 2025

Author: Mruganka Sekhar Sahoo
Bench: Mruganka Sekhar Sahoo
              IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No. 26510 of 2025

            Krushna Chandra Rath                       ....             Petitioner
                                                           Represented by Adv.-
                                                     Mr. Arnav Behera, Advocate

                                          -Versus-
            State of Odisha & Another                  ....      Opposite Parties
                                                           Represented by Adv._
                                                     Mr.Prem Ku. Mohanty, ASC.


                               CORAM:
             HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                 AND
            HON'BLE MR. JUSTICE MRUGANKA SEKHAR SAHOO
                                 ORDER
Order No.                       08.12.2025
                              (Hybrid mode)
  06.        1.      The learned counsel for the petitioner refers to the order

dated 2nd December, 2025 and the earlier orders. He reiterates his submissions that the order passed by the Hon'ble Supreme Court is contumaciously violated.

2. We have asked the learned Additional Standing Counsel that what is the response of the opposite parties to the detailed order dated 2nd December, 2025 passed by this Court, he submits that further time may be given.

3. On perusal of the order-sheets, it is apparent that we have granted sufficient time, time and again. However, being persuaded by the learned Additional Standing Counsel, we grant further time; the matter shall be listed under the same heading on 11th December, 2025 to produce the necessary compliance in terms of

the judgment and order passed by the Hon'ble Supreme Court dated 21st May, 2025 as has been elaborately discussed in earlier order(s).

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge

Narayan/Ranjeeta

 
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