Sanchari Mundari ` vs State Of Odisha & Ors .... Opposite ...
2025 Latest Caselaw 11376 Ori

Orissa High Court

Sanchari Mundari ` vs State Of Odisha & Ors .... Opposite ... on 16 December, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                              W.P.(C). No. 16145 of 2025

                      Sanchari Mundari                  `....                  Petitioner
                                                                        Represented by
                                                               Mr. M.K.Chand, Advocate
                                                         -Versus -
                      State of Odisha & Ors               ....            Opposite Parties
                                                                         Represented by
                                                                        Mr. S.N.Pattnaik,
                                                                              AGA


                                       CORAM:
                                         JUSTICE SASHIKANTA MISHRA

ORDER_ Order No. 16.12.2025

10. 1. This matter is taken up through hybrid mode.

2. This matter was heard and kept reserved for judgment. While preparing judgment, it came to light that notice of the writ application has not yet been issued or served on the private Opposite Party No.4. Hence, the matter was listed today under the heading 'To Be Mentioned'.

3. Heard learned counsel for the parties.

4. Issue notice to the Opposite Party No.4 by Speed Post fixing a short returnable date. Requisites be filed by tomorrow as undertaken.

5. List this matter on 13.01.2026.

(Sashikanta Mishra)

Deepak

Date: 16-Dec-2025 19:14:45 1|Page