Mahendra Swain vs State Of Odisha &Anr. .... Opposite ...
2025 Latest Caselaw 1830 Ori

Orissa High Court

Mahendra Swain vs State Of Odisha &Anr. .... Opposite ... on 29 July, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                                                 Signature Not Verified
                                                                 Digitally Signed
                                                                 Signed by: BHABAGRAHI JHANKAR
                                                                 Reason: Authentication
                                                                 Location: ORISSA HIGH COURT, CUTTACK
                                                                 Date: 29-Jul-2025 18:41:25




                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                        ARBA Nos.1 of 2016 and 3 of 2016

                               (In ARBA No.1 of 2016)
              Mahendra Swain                ....            Petitioner (s)
                                                 Ms. Pami Rath, Sr. Adv.
                                                            Along with
                                                   Mr. S. Mohanty, Adv.
                                       -versus-
              State of Odisha &Anr.         ....       Opposite Party (s)
                                        Mr. Prabhu Prasana Behera, ASC

                                    (In ARBA No.3 of 2016)
              State of Odisha &Anr.           ....           Petitioner (s)
                                          Mr. Prabhu Prasana Behera, ASC
                                         -versus-
              Mahendra Swain                  ....      Opposite Party (s)
                                                  Ms. Pami Rath, Sr. Adv.
                                                              Along with
                                                    Mr. S. Mohanty, Adv.

                      CORAM:
                        DR.JUSTICE S.K. PANIGRAHI
Order No.                                 ORDER
 12.                                     29.07.2025
        1.

Both the matters are taken up through hybrid arrangement.

2. Learned counsel for the parties are present.

3. It appears that both the ARBAs have been disposed of vide

common judgment dated 18.07.2025. However, after uploading

of the said judgment, it came to the notice of this Court that

certain facts and law points have not been highlighted which

are required to be added in the judgment. In such premises, the

Location: ORISSA HIGH COURT, CUTTACK

judgment is required some addition. However, such addition is

formal in nature.

4. In such view of the matter, the judgment already uploaded be

deleted from the website of the Court and the modified/

rectified judgment be uploaded. The parties are requested to

utilize the copy of the judgment to be uploaded and not to

utilize the copy of the judgment uploaded earlier.

(Dr. S.K. Panigrahi) Judge B. Jhankar