Kanakalata Rath vs State Of Odisha & Others ..... Opposite ...
2026 Latest Caselaw 3629 Ori

Orissa High Court

Kanakalata Rath vs State Of Odisha & Others ..... Opposite ... on 20 April, 2026

    IN THE HIGH COURT OF ORISSA AT CUTTACK
                CMAPL No.318 of 2025
Kanakalata Rath            .....        Petitioner
                                             Represented By Adv. -
                                             M/S. Umesh Chandra
                                             Mohapatra,
                                             P.C.Mohapatra, Pramoda
                                             Kumar Dash,
                                             P.P.Mohapatra

                             -Versus-
State Of Odisha & Others            .....          Opposite Parties
                                              Represented By Adv. -
                                              Mr. Gyanalok Mohanty,
                                              SC

                     CORAM:
       MR. JUSTICE ANANDA CHANDRA BEHERA

                             ORDER

20.04.2026 I.A. No.485 of 2025 Order No.

02. 1. This matter is taken up through hybrid mode.

2. Learned counsels of both the sides are present.

3. This Interlocutory Application was filed by the Petitioner praying for condonation of delay of 144 days in filing CMAPL No.318 of 2025.

4. Heard from the learned counsels of both the sides, this I.A. is allowed, subject to deposit of cost of Rs.1,000/- by the Petitioner before the High Court Bar Association Welfare Fund.

5. Hence, this I.A. is kept pending for further order on the basis of acknowledgement receipt filed by the Petitioner.

6. This I.A. be listed one week after.

(ANANDA CHANDRA BEHERA) Judge

03. 1. This CMAPL be listed one week after.

(ANANDA CHANDRA BEHERA) Judge

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