Citation : 2026 Latest Caselaw 3446 Ori
Judgement Date : 15 April, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CMP No.1623 of 2023
Anil Kumar Das .... Petitioner
Mr. G.C.Rout,
Advocate
-versus-
Bidulata Das and ors. .... Opposite Parties
Mr. B. Bhuyan, Sr. Adv.
with Mr. S.S.Mohanty,
Advocate
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER
Order No. 15.4.2026.
I.A. No.160 of 2026
18. 1. This matter is taken up through virtual mode.
2. Heard Mr. G.C.Rout, learned counsel for the Petitioner and Mr. B. Bhuyan, learned Senior counsel with Mr. S. S. Mohanty for the Opposite Parties.
3. After hearing learned counsel for the parties, this Court is of the view that the observations made in Paragraph-4 of the order dated 16.12.2025 may influence the mind of the learned Judge before whom the civil suit is pending.
// 2 //
4. Since these observations were made on a cursory glance ofthe records produced by the Tahsildar and may influence the trial Court, it would be better if the said observations are deleted from the record. The I.A. is allowed. Paragraph-4 of the order dated 16.12.2025 is hereby deleted.
(Sashikanta Mishra)
AKB Judge
Location: Orissa High Court, Cuttack
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