Sagar Pradhan vs The State Of Orissa &
2026 Latest Caselaw 3133 Ori

Orissa High Court

Sagar Pradhan vs The State Of Orissa & on 6 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   CRLA No.934 of 2023
                                  Sagar Pradhan               ....                 Appellant(s)
                                                               Mr. Rajib Lochan Pattnaik, Adv.
                                                            -versus-
                                  The State of Orissa &       ....               Respondent(s)

Anr.

Mr. Sonak Mishra, ASC

CORAM:

HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI Order No. ORDER

09. 06.04.2026

1. This matter is taken up through hybrid arrangement.

2. Heard.

3. As it appears, despite valid service of notice on the

Opposite Party No.2, nobody appears on her behalf till

today.

4. In the interest of justice, a chance is provided to the

Opposite Party No.2 to appear in this matter on the next

date either through an Advocate or in person.

5. List this matter on 23rd April, 2026 for final hearing.

6. Both the parties are directed to file their respective

written notes of submissions along with citations, if

any, in their support ahead of final hearing.

(Dr. Sanjeeb K Panigrahi)

Judge Ayaskanta Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 06-Apr-2026 17:51:34