Annpurna Martha vs State Of Odisha And Others ..... ...
2026 Latest Caselaw 3154 Ori

Orissa High Court

Annpurna Martha vs State Of Odisha And Others ..... ... on 6 April, 2026

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               CRLMP No. 74 of 2026

           Annpurna Martha                                .....                            Petitioners
                                                                 Mr. Virat Vineet Agarwal, Advocate
                                                                along with Mr. A. Acharya, Advocate
                                                        -versus-
           State of Odisha and others                      .....                     Opposite Parties
                                                                                     Mr. S. K. Rout,
                                                                        Additional Standing Counsel

                              CORAM:
                                    HON'BLE MISS JUSTICE SAVITRI RATHO
                                                  ORDER

06.04.2026 Order No. (Through hybrid Mode)

1. Mr. Acharya, learned counsel for the Petitioner submits that copy of the consolidated CRLMP has already been served in the office of the learned Advocate General.

2. Mr. S. K. Rout, learned Additional Standing Counsel submits that the he is not in possession of a copy of the consolidated petition, for which Mr. Acharya, learned counsel serves a copy on him in Court today.

3. Mr. Rout, learned Additional Standing Counsel prays for one week time to file counter affidavit in this case.

4. Counter affidavit, if any, shall be filed by 16.04.2026 serving copy on learned counsel for the petitioner.

5. List this matter on 21.04.2026.

(Savitri Ratho) Judge

Subhalaxmi

Signed by: SUBHALAXMI PRIYADARSHANI SAHOO Reason: Authentication Location: Orissa High Court, Cuttack Date: 06-Apr-2026 20:00:38