G. Subramanyam vs R. Himansu Prasad Rao
2026 Latest Caselaw 3135 Ori

Orissa High Court

G. Subramanyam vs R. Himansu Prasad Rao on 6 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 CRLLP No.128 of 2007
                                  G. Subramanyam         ....              Appellant(s)
                                                          Mr. Manoj Kumar Mishra, Adv.
                                                       -versus-
                                  R. Himansu Prasad Rao ....              Respondent(s)

@ Tuna & Ors.

Mr. Soubhagya Kumar Dash, Adv.

CORAM:

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

19. 06.04.2026

1. This matter is taken up through hybrid arrangement.

2. Heard.

3. At the outset, learned counsel for the Appellant and

learned counsel for the Respondents in one tone submit

that both the parties are agreed for amicable settlement

of the dispute through mediation.

4. In such view of the matter and since both the parties

belong to Ganjam district, this Court directs both the

Parties (Appellant and the Respondents) to approach

the concerned authority of the Arbitration and

Mediation Centre at District Court, Berhampur on 13th

April, 2026 at 10.30 A.M, who shall fix the date of

appearance of the Parties within a week thereafter. The

Designation: Personal Assistant

Location: High Court of Orissa Date: 06-Apr-2026 17:51:34

date to be fixed by the Co-ordinator, Arbitration and

Mediation Centre at District Court, Berhampur. The

mediation report shall be submitted before this Court

by 5th May, 2026.

5. List this matter on 5th May, 2026.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 06-Apr-2026 17:51:34