Citation : 2025 Latest Caselaw 10101 Ori
Judgement Date : 17 November, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
WA No.127 of 2022
State of Odisha and Another .... Appellants
Mr. Sibanarayana Biswal, ASC
-versus-
Rashmi Rekha Dash .... Respondent
Mr. Bhabani Sankar Tripathy, Senior Advocate
with Mr. Atul Tripathy, Advocate
AND
WA Nos. 127 of 2022, 735 of 2021, 770 of 2021, 178 of 2022,
181 of 2022, 183 of 2022, 190 of 2022, 193 of 2022, 194 of
2022, 199 of 2022, 201 of 2022, 202 of 2022, 203 of 2022, 205
of 2022, 208 of 2022, 214 of 2022, 215 of 2022, 216 of 2022,
221 of 2022, 224 of 2022, 228 of 2022, 229 of 2022, 230 of
2022, 231 of 2022, 232 of 2022, 233 of 2022, 236 of 2022, 238
of 2022, 239 of 2022, 240 of 2022, 242 of 2022, 245 of 2022,
250 of 2022, 255 of 2022, 258 of 2022, 261 of 2022, 264 of
2022, 265 of 2022, 266 of 2022, 268 of 2022, 269 of 2022, 275
of 2022, 278 of 2022, 285 of 2022, 288 of 2022, 290 of 2022,
295 of 2022, 296 of 2022, 299 of 2022, 304 of 2022, 306 of
2022, 308 of 2022, 309 of 2022, 325 of 2022, 326 of 2022, 327
of 2022, 329 of 2022, 330 of 2022, 335 of 2022, 336 of 2022,
337 of 2022, 348 of 2022, 352 of 2022, 354 of 2022, 355 of
2022, 363 of 2022, 364 of 2022, 365 of 2022, 366 of 2022, 367
of 2022, 372 of 2022, 374 of 2022, 380 of 2022, 391 of 2022,
392 of 2022, 400 of 2022, 401 of 2022, 406 of 2022, 412 of
2022, 413 of 2022, 467 of 2022, 527 of 2022, 530 of 2022, 533
of 2022, 534 of 2022, 536 of 2022, 537 of 2022, 538 of 2022,
542 of 2022, 543 of 2022, 617 of 2022, 619 of 2022, 620 of
2022, 624 of 2022, 628 of 2022, 629 of 2022, 630 of 2022, 644
of 2022, 646 of 2022, 678 of 2022, 679 of 2022, 698 of 2022,
699 of 2022, 842 of 2022, 871 of 2022, 882 of 2022, 932 of
2022, 1092 of 2022, 1138 of 2022, 1141 of 2022, 1143 of 2022,
1144 of 2022, 1150 of 2022, 1151 of 2022, 1152 of 2022, 1192
of 2022, 1203 of 2022, 1207 of 2022, 1218 of 2022, 1235 of
2022, 1245 of 2022, 1501 of 2022, 1558 of 2022, 1782 of 2022,
1783 of 2022, 1785 of 2022, 1787 of 2022, 1788 of 2022, 1789
of 2022, 1790 of 2022, 1791 of 2022, 1792 of 2022, 1794 of
2022, 1795 of 2022, 136 of 2023, 309 of 2023, 312 of 2023, 313
Page 1 of 2
of 2023, 314 of 2023, 315 of 2023, 317 of 2023, 318 of 2023,
319 of 2023, 320 of 2023, 322 of 2023, 323 of 2023, 324 of
2023, 325 of 2023, 326 of 2023, 330 of 2023, 348 of 2023, 353
of 2023, 355 of 2023, 391 of 2023, 394 of 2023, 448 of 2023,
575 of 2023 & 2798 of 2023
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CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SAVITRI RATHO
ORDER
17.11.2025 Order No.
15. 1. This matter is taken up through hybrid mode.
2. Heard Mr. S.N. Biswal, learned Additional Standing Counsel for the Appellants and Mr. Bhabani Shankar Tripathy, learned Senior Advocate for the answering Respondent.
3. In the Batch of Writ Appeals, the judgment of learned Single Judge has been assailed.
4. In course of hearing, Mr. Tripathy, learned Senior Advocate appearing for the Respondent submits that for better appreciation of fact and law, a comprehensive note of submission along with case laws shall be filed serving copy thereof on the learned State Counsel.
5. Hence, the matters stand adjourned to be listed on 16 th December, 2025.
6. Interim orders passed earlier in all the matters shall continue till next date.
(K.R.Mohapatra) Judge
Signed by: PUSPANJALI MOHAPATRA (Savitri Ratho) Designation: Personal Assistant Reason: Authentication Judge Location: Orissa High Court Date: 18-Nov-2025 12:40:21 puspa
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