Mahesh Chandra Das vs State Of Odisha And Others ... Opposite ...
2025 Latest Caselaw 9251 Ori

Orissa High Court

Mahesh Chandra Das vs State Of Odisha And Others ... Opposite ... on 22 October, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           WP(C) No.12139 of 2020

                 Mahesh Chandra Das              ...           Petitioner

                                   Mr. Bijay Kumar Behera, Advocate

                                      -versus-
                 State of Odisha and others      ... Opposite Parties

                                                      Mr. J. K. Bal, AGA
                                                          (For O.P. No.1)

                  CORAM: JUSTICE SANJAY KUMAR MISHRA

                                     ORDER

22.10.2025 Order No.

05. This matter is taken up through hybrid mode.

2. Mr. Behera, learned Counsel for the Petitioner submits, though on 17.09.2025 time was sought for to file the Rejoinder, upon examination of the Counter, it was felt that no Rejoinder is necessary. The matter can be heard and disposed of based on pleadings and documents available on record.

3. Mr. Behera, files notes of submission with citations in the Court, after handing over copies thereof to the learned Counsel for the State, which be kept on record.

4. Mr. Bal, learned Counsel for the State-Opposite Party No.1 prays for an adjournment to examine the Judgment relied on by the learned Counsel for the Petitioner and get ready in the matter.

5. Learned Counsel for the State-Opposite Party No.1 submits that the copy of the writ petition has been misplaced. Accordingly, he seeks for a direction to the Petitioner to serve an extra copy of the writ petition on him.

6. Learned Counsel for the Petitioner undertakes to serve an extra copy of the writ petition on State by tomorrow (23.10.2025).

7. Time is granted to the State-Opposite Party No.1 so also other Opposite Parties to file their respective date chart and notes of submission with citations before the next date of listing.

8. The matter be listed in the week commencing from 1st December, 2025, as prayed for.

(S.K. MISHRA) JUDGE Mona

Location: High Court of Orissa