Dillip Kumar Behera And Others vs State Of Odisha (Vigilance) .... ...
2026 Latest Caselaw 3455 Ori

Orissa High Court

Dillip Kumar Behera And Others vs State Of Odisha (Vigilance) .... ... on 15 April, 2026

     IN THE HIGH COURT OF ORISSA AT CUTTACK

                   CRLMC No. 3359 of 2012

Dillip Kumar Behera and Others           ....          Petitioners

                          Mr. Himansu Sekhar Mishra, Advocate
                              -versus-
State of Odisha (Vigilance)              ....      Opposite Party

                                        Mr. Niranjan Moharana,
                         Additional Standing Counsel (Vigilance)

                   CRLMP No. 1505 of 2016

 Dillip Kumar Behera and Others            ....        Petitioners

                          Mr. Himansu Sekhar Mishra, Advocate

                              -versus-
 State of Odisha (Vigilance) and           ....   Opposite Parties
 Another
                                        Mr. Niranjan Moharana,
                         Additional Standing Counsel (Vigilance)

                   CRLMC No. 1728 of 2023

  Jayakrishna Behera and Others            ....         Petitioners

                              Mr. Himansu Sekhar Mishra, Advocate

                                -versus-
  State of Odisha (Vigilance)              ....     Opposite Party

                                         Mr. Niranjan Moharana,
                          Additional Standing Counsel (Vigilance)




                                                         Page 1 of 2
                               CORAM:
                                THE HON'BLE MISS JUSTICE SAVITRI RATHO
                                                            ORDER

15.04.2026 Order No.

24. (Through hybrid mode)

1. Mr. Himansu Sekhar Mishra, learned counsel for the Petitioners submits that the cases may be taken up on some other day since there is not enough time today for completing his arguments. He also submits that the cases may be taken up before lunch recess since he does not feel comfortable to remain present in Court after lunch recess.

2. List these cases on 2nd May, 2026. It shall be mentioned in the cause list, the matters shall be taken up at 11.30 A.M.

(Savitri Ratho) Judge

Sukanta

Signed by: SUKANTA KUMAR BEHERA

Reason: Authentication Location: Orissa High Court, Cuttack Date: 15-Apr-2026 19:47:51