Madhusmita Gochhi vs Joint Director
2026 Latest Caselaw 3440 Ori

Orissa High Court

Madhusmita Gochhi vs Joint Director on 15 April, 2026

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLA No. 948 of 2025


Madhusmita Gochhi                .....                            Appellant
                                                  Mr. S.R. Mulia, Advocate
                                -versus-
Joint Director, Enforcement
Directorate, BBSR Sub-Zonal
Office, Nayapalli, BBSR          .....                          Respondent
                                                  Mr. Rajat Kumar Panda,
                                                   Retainer Counsel (ED)


                          CRLA No. 949 of 2025

Siba Prasad Gochhi                .....                          Appellant
                                                 Mr. S.R. Mulia, Advocate
                                -versus-
Joint Director, Enforcement        .....                        Respondent
Directorate, BBSR Sub-Zonal
Office, Nayapalli, BBSR
                                                  Mr. Rajat Kumar Panda,
                                                   Retainer Counsel (ED)

                          CRLA No. 950 of 2025
Rasmita Nath                      .....                           Appellant
                                                 Mr. M. K. Baral, Advocate
                                -versus-
Joint Director, Enforcement
Directorate, BBSR Sub-Zonal
Office, Nayapalli, BBSR           .....                         Respondent
                                                  Mr. Rajat Kumar Panda,
                                                   Retainer Counsel (ED)




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                                    CORAM:
                                         HON'BLE MISS JUSTICE SAVITRI RATHO

                                                              ORDER

15.04.2026 Order No. (Through hybrid mode)

1. Perused the date chart in CRLA No. 950 of 2026.

2. Mr. Baral, learned counsel appearing on behalf of Appellant is directed to prepare a properly constituted date chart containing the details of the case, Annexures and the provisions of law. It should be filed before the next date.

3. List these matters on 23.04.2026 to which date CRLA No. 75 of 2026 and CRLA No. 77 of 2026 have been adjourned.

4. Interim order passed earlier shall continue till the next date.

(Savitri Ratho) Judge

Subhalaxmi

Signed by: SUBHALAXMI PRIYADARSHANI

Location: Orissa HIgh Court, Cuttack Date: 15-Apr-2026 19:57:09