Ranjit Kumar Mohanty vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 8382 Ori

Orissa High Court

Ranjit Kumar Mohanty vs State Of Odisha And Others .... Opp. ... on 17 September, 2025

Bench: K.R. Mohapatra, Savitri Ratho

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Senior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 18-Sep-2025 13:14:46


                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                               W.P.(C) No. 5876 OF 2014
                                               Ranjit Kumar Mohanty                ....               Petitioner
                                                                            Mr. Gautam Misra, Senior Advocate
                                                                 being assisted by Mr. Anupam Dash, Advocate
                                                                            -versus-
                                               State of Odisha and others                 .... Opp. Parties
                                                                                    Mr. Sabita Ranjan Pattnaik,
                                                                              Additional Government Advocate

                                                      CORAM:
                                                      JUSTICE K.R. MOHAPATRA
                                                      JUSTICE SAVITRI RATHO
                                                                       ORDER

                     Order No.                                        17.09.2025

                          10.             1.        This matter is taken up through hybrid mode.

2. Heard Mr. Misra, learned Senior Advocate for the Petitioner and Mr. Pattnaik, learned Additional Government Advocate at length.

3. Upon hearing learned counsel for the parties at length, when the Court was about to dictate the final judgment, Mr. Pattnaik, learned Additional Government Advocate, at that stage prayed for an adjournment to refer to certain case laws in support of his case.

4. Hon'ble Supreme Court while remitting the matter in SLP(C) No.26551 of 2023 and batch of SLP(C), observed that the parties undertook to fully cooperate in the proceeding before the High Court. But, it appears that on 1st September, 2025 and 15th September, 2025, the matter was adjourned on the prayer of learned State Counsel. Today also, the matter was heard at length and the Bench was about the pass the final judgment.

Designation: Senior Stenographer

Location: High Court of Orissa, Cuttack Date: 18-Sep-2025 13:14:46

5. Since Mr. Pattnaik, learned Additional Government Advocate prays for an adjournment, the matter stands adjourned to be listed on 22nd September, 2025 under the heading "Old Matters".

6. It is made clear that no further prayer for adjournment at the instance of the parties shall be entertained on the next date.

                                                                            (K.R. Mohapatra)
                                                                                 Judge


                                                                             (Savitri Ratho)
            ms                                                                    Judge