Niharika Biswal vs Parthasarathi Samal .... Opposite ...
2025 Latest Caselaw 9134 Ori

Orissa High Court

Niharika Biswal vs Parthasarathi Samal .... Opposite ... on 16 October, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          W.P.(C) No.20194 of 2025

             Niharika Biswal                     ....             Petitioner

                                    Mr. Debakanta Mohanty, Advocate

                                      -versus-
             Parthasarathi Samal                 ....     Opposite Party

                                                 Mr. S.K. Das, Advocate


                           W.P.(C) No.1258 of 2025

             Niharika Biswal                     ....             Petitioner

                                    Mr. Debakanta Mohanty, Advocate

                                      -versus-
             Parthasarathi Samal                 ....     Opposite Party

                                                 Mr. S.K. Das, Advocate



                 CORAM: JUSTICE SANJAY KUMAR MISHRA

                                     ORDER

16.10.2025 Order No.

05. These matters are taken up through hybrid mode.

2. Heard Mr. Mohanty, learned Counsel for the Petitioner so also Mr. Das, learned Counsel for the Opposite Party.

3. Learned Counsel for the Petitioner files written notes of submission with citation after handing over copy thereof

to the learned Counsel for the Opposite Party, which is taken on record.

4. Learned Counsel for the Opposite Party submits, no additional written notes of submission is required.

5. Accordingly, hearing is concluded in both the cases.

6. Judgments are reserved.

7. In view of the interim arrangement made vide order dated 24.09.2025, further liberty is granted to the Petitioner to move for an adjournment in C.P. No.290 of 2023, if so required in the meantime.

Prasasnbt (S. K. MISHRA) JUDGE

Location: High Court of Orissa, Cuttack. Date: 17-Oct-2025 13:31:22