Satish Dalai vs State Of Odisha & Anr. .... Opposite ...
2026 Latest Caselaw 3438 Ori

Orissa High Court

Satish Dalai vs State Of Odisha & Anr. .... Opposite ... on 15 April, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   CRLMC No.642 of 2026
                                  Satish Dalai                   ....          Petitioner(s)
                                                                 Mr. Sidhant Dwibedi, Adv.
                                                         -versus-
                                  State of Odisha & Anr.   ....           Opposite Party(s)
                                                                Mr. Debashish Nayak, AGA
                                                                        Ms. S. Panda, Adv.


                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
               Order No.                                     ORDER
                  03.                                       15.04.2026
                                  1.

This matter is taken up through hybrid arrangement.

2. Heard.

3. Learned counsel for both the parties in one tone submit

that both the parties are ready for amicable settlement

of the dispute. Hence, they may be granted some time

to file a joint affidavit to that effect.

4. List this matter on 29th April, 2026.

5. Interim order, if any, passed earlier shall continue till

the next date of listing of this matter.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 15-Apr-2026 18:07:22