Citation : 2025 Latest Caselaw 9236 Ori
Judgement Date : 22 October, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.3854 of 2025
Bairi Reddy @ B.Bairi Reddy ..... Petitioner
Represented By Adv. -
Prasanna Kumar Mishra
-versus-
State Of Odisha & Anr. ..... Opp. Parties
Represented By Adv. -
U.C. Jena, A.S.C.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
22.10.2025 Order No.
01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
2. Heard learned counsel for the Petitioner.
3. Issue notice on the question of admission to the Opposite Parties.
4. Since Mr. Jena, learned Additional Standing Counsel for State-Opposite Party accepts notice on behalf of Opposite Party No.1, let an extra copy of the brief be served on him within three working days.
5. Issue notice to the Opposite Party No.2 by Speed Post with A.D. fixing a short returnable date. Requisites be filed within three working days.
6. List this matter in the week commencing 08.12.2025.
7. Heard.
8. Notice as above.
9. Accept one set of process fee.
10. As an interim measure, it is directed that further proceeding in G.R. Case No.293 of 2023 shall continue, however, no final judgment shall be delivered without the leave of this Court.
Issue urgent certified copy of this order as per Rules.
( A.K. Mohapatra ) Judge Anil
Designation: Junior Stenographer
Location: High Court of Orissa Date: 22-Oct-2025 17:52:22
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