Citation : 2026 Latest Caselaw 3636 Ori
Judgement Date : 20 April, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
ELPET No.12 of 2024
Giriraj Singh Majhi ..... Petitioner(s)
Mr. Gopal Agarwal, Sr. Advocate
assisted by Ms. S. Srivastava, Advocate
-versus-
Laxman Bag ..... Respondent(s)
Mr. Sambit Mohanty, Advocate
CORAM:
THE HON'BLE MR. JUSTICE ANANDA CHANDRA BEHERA
ORDER
Order No. 20.04.2026
04. 1. This matter is taken up through Hybrid Arrangement
(Virtual /Physical Mode).
2. Learned counsel for the election petitioner and the learned counsel for the respondent are present.
3. The sealed cover containing some documents were received by the Court Master of this Court relating to this election case as per Letter No.239 dated 25.04.2026 of the District Election Officer-cum-Collector, Bolangir and the sealed cover was placed by the Court Master during hearing of the election case and that sealed cover has not been opened. The Court Master is directed to send the said sealed cover for its safe custody and the same to be called for at the time of requirement.
4. Learned counsels of both the sides submitted that, inspecting the physical inspection collected through sealed cover other documents relating to the election case before the Registrar(Judicial).
5. The above prayer of the learned counsels of both the sides is accepted and the learned counsels of both the sides are allowed/permitted to make physical inspection of the sealed cover relating to this election case before the Registrar(Judicial).
6. It is made clear here that, they will make physical inspect ion on dated 24.04.2026.
7. This election petition be listed on 11.05.2026 for further orders.
( ANANDA CHANDRA BEHERA) Judge Jagabandhu
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