Sankar Prasad Das vs State Of Odisha ..... Opposite Party
2026 Latest Caselaw 1176 Ori

Orissa High Court

Sankar Prasad Das vs State Of Odisha ..... Opposite Party on 9 February, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLMC No.3415 of 2025

            Sankar Prasad Das                  .....                 Petitioner
                                                       Represented by Adv. -

                                                       Mr. Subhrajit Sahoo

                                           -versus-
            State of Odisha                    .....            Opposite Party
                                                       Represented by Adv. -

                                                       Mr. D.K. Sahu, AGA

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                           ORDER

09.02.2026 Order No. I.A. No.297 of 2025

02. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. This interlocutory application has been filed by the Petitioner seeking extension of time to appear before the court below vide order dated 02.09.2025 passed in the aforesaid CRLMC application.

3. Heard the learned counsel for the Petitioner.

4. Considering the submission made by the learned counsel for the Petitioner and the averments made in this application, as a last chance, the time to appear of the Petitioner before the court below is extended to another four weeks from today subject to deposit of a sum of Rs.500/- (Rupees five hundred) in the Advocates'

Welfare Fund of the Orissa High Court Bar Association within fifteen days hence and furnishing money receipt thereof as proof of deposit.

5. It is made clear that, if the cost is not deposited within the stipulated time, time extended for the Petitioner to appear shall stand revoked automatically.

6. It is further made clear that no further extension of time to appear before the court below shall be granted to the Petitioner.

7. The I.A. is disposed of accordingly.

Issue urgent certified copy of this order as per rules.

( A.K. Mohapatra) Judge Debasis