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Rakshyapal Kalo vs Shalini Pandit
2025 Latest Caselaw 11037 Ori

Citation : 2025 Latest Caselaw 11037 Ori
Judgement Date : 4 December, 2025

[Cites 0, Cited by 0]

Orissa High Court

Rakshyapal Kalo vs Shalini Pandit on 4 December, 2025

Author: Mruganka Sekhar Sahoo
Bench: Mruganka Sekhar Sahoo
                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CONTC No.4611 of 2025

            Rakshyapal Kalo                         ....               Petitioner

                                                       Represented By Adv. -
                                                      Mr. S. Sourav, Advocate
                                         -versus-

            Shalini Pandit, IAS & Others            ....            Opp. Parties
                                                     Represented By Adv. -
                                                 Mr. Debaraj Mohanty, AGA
                                                            (for O.Ps.1 to 3)


                            CORAM:
                            JUSTICE MANASH RANJAN PATHAK
                            JUSTICE MRUGANKA SEKHAR SAHOO

                                           ORDER

04.12.2025 (Hybrid Mode) Order No.

01. 1. The petitioner alleges non-compliance of judgment and order dated 17.02.2025 passed in W.A. No.3094 of 2024 by a Bench in which one of us M.S. Sahoo, J. was a Member. Accordingly, as per the Standing Order No.2 of 2025 dated 22.07.2025 of this Court, the matter has been assigned to this Bench.

2. It is submitted by the learned counsel for the Petitioner that the Respondent State in the Writ Appeal had filed SLP (C) Nos.30967 of 2025 & 44843 of 2025 before the Hon'ble Supreme Court, the SLPs have already been dismissed.

3. On our query, it is submitted that the SLP challenging the judgment in the Writ Appeal No.3094 of 2024 (Rakshyapal Kalo v. State of Odisha & Others) is still pending as Diary No.53377 of 2025.

4. Copies of the orders passed in the SLPs are also served on the learned Additional Government Advocate to enable him to obtain instruction.

5. It is submitted by the learned counsel for the Petitioner that identical matters have been posted to 17th December, 2025.

Accordingly, the matter be listed on 17th December, 2025.

(Manash Ranjan Pathak) Judge

(Mruganka Sekhar Sahoo) Judge

Amit

Location: HIGH COURT OF ORISSA, CUTTACK

 
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