Saroj Kumar Meher vs Kanak Vardhan Singh Deo
2026 Latest Caselaw 3638 Ori

Orissa High Court

Saroj Kumar Meher vs Kanak Vardhan Singh Deo on 20 April, 2026

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            ELPET No.20 of 2024
                          Saroj Kumar Meher            .....        Petitioner
                                                                             Represented by Adv. -
                                                                             Mr. Samvit Mohanty,
                                                                             Suryanshi Srivastava
                                                  -versus-
                          Kanak Vardhan Singh Deo         .....                        Respondent
                                                                              Represented by Adv. -
                                                                              M/s
                                                                              A.P.Bose,S.K.Mohanty,
                                                                              S.K.Routaray,
                                                                              D.J.Sahoo,S.Swain,
                                                                              D.Sahoo,D.K.Sethy,
                                                                              J.K.Padhi,
                                                                              S.Mohanty,D.Das
                                                  CORAM:
                                    MR. JUSTICE ANANDA CHANDRA BEHERA

                                                            ORDER

20.04.2026 Order No.

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

2. Learned counsels of both the sides are present.

3. This election petition was listed today awaiting intimation from the Hon'ble Supreme Court, as the matter is sub-judice before the Hon'ble Supreme Court of India in Special Leave to Appeal(C) No(s).4090 of 2026 and there is an interim order of stay.

4. Therefore, this election petition be listed on 14.05.2026 for the same purpose as it was today awaiting intimation from the Hon'ble Supreme Court of India.

Signed by: JAGABANDHU BEHERA Judge Designation: Personal Assistant Reason: Authentication Location: OHC, CUTTACK Jagabandhu Date: 20-Apr-2026 17:06:35