Madan Mohan Samantaray vs State (Vigilance) .... Opp. Parties
2026 Latest Caselaw 1626 Ori

Orissa High Court

Madan Mohan Samantaray vs State (Vigilance) .... Opp. Parties on 20 February, 2026

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CRLMC No. 1605 of 2023
                 Madan Mohan Samantaray                    ....       Petitioner
                                                 Ms. T. Mohapatra, Advocate
                                           -versus-
                 State (Vigilance)                       ....    Opp. Parties

                                                    Mr. Niranjan Moharana,
                                                 Additional Standing Counsel
                                                               (for Vigilance)

             CORAM:
                   HON'BLE MISS JUSTICE SAVITRI RATHO
                            ORDER

Order No.                  20.02.2026
                                (Through hybrid Mode)

  27.       1.       Mr. Niranjan Moharana, learned Additional Standing

Counsel for Vigilance files the appearance memo in Court today. The same is taken on record.

2. Ms. T. Mohapatra, learned counsel is present on behalf of the Petitioner and prays for one month time stating that as she has undergone multiple surgeries, she needs four weeks time to recover.

3. This is a case of the year 2005, for which when prayer for long adjournment was made on 16.01.2026, the matter was adjourned to 29.01.2026 and again on 29.01.2026, considering the submission of Mr. S.K. Jajodia, learned counsel who had appeared on behalf of Ms. T. Mohapatra, learned counsel, this Court observed as follows:-

"4. As the Vig. G.R. Case No.29 is of the year 2005, I am not inclined to adjourn the case beyond a

period of two weeks. The Petitioner is at liberty to engage any counsel of his choice, if Ms. T. Mohapatra, learned counsel cannot appear on the next date for any reason."

4. But it appears that the Petitioner has not engaged any other counsel, for which Ms. Mohapatra, learned counsel in spite of her medical condition has appeared in Court.

5. Considering her submission adjournment is granted as a last chance.

6. List this case after five weeks i.e. on 30.03.2026.

(Savitri Ratho) Judge Sukanta

Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer

Location: Orissa High Court, Cuttack Date: 20-Feb-2026 18:44:48