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Sabita Panigrahi vs ) State Of Odisha ..... Opposite Parties
2025 Latest Caselaw 11039 Ori

Citation : 2025 Latest Caselaw 11039 Ori
Judgement Date : 4 December, 2025

[Cites 0, Cited by 0]

Orissa High Court

Sabita Panigrahi vs ) State Of Odisha ..... Opposite Parties on 4 December, 2025

Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              CRLMC No.2509 of 2025

                        Sabita Panigrahi                                  .....                 Petitioner
                                                                                  Represented By Adv. -
                                                                                  Mr. Dipti Ranjan Bhokta

                                                              -versus-
                        1) State of Odisha                               .....          Opposite Parties
                        2) Sujata Patnaik                                         Represented By Adv. -

                                                                                  Ms. B.K. Sahu, AGA

                                                                                  Mr. Jayakrishna
                                                                                  Mohapatra, Advocate for
                                                                                  O.P. No.2

                                              CORAM:
                         THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                                              ORDER

04.12.2025 Order No. CRLMC No.2509 of 2025 & I.A. No.1706 of 2025

03. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. List this case along with CRLMC No.2486 of 2025 in the week commencing 12th January, 2026 for further hearing.

3. As an interim measure, it is directed that learned trial court shall proceed with the matter, however, he/she shall not deliver the judgment without leave of this Court.

( A.K. Mohapatra)

DebasisAECH

 
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