Soubhagyalaxmi Harichandan vs State Of Odisha And Ors. ..... Opposite ...
2026 Latest Caselaw 1639 Ori

Orissa High Court

Soubhagyalaxmi Harichandan vs State Of Odisha And Ors. ..... Opposite ... on 20 February, 2026

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            CMAPL No.21 of 2026
                          Soubhagyalaxmi Harichandan      .....    Petitioner
                                                                                  Represented by Adv. -
                                                                                  Manas Ranjan Dhal

                                                               -versus-
                          State Of Odisha and Ors.                    .....           Opposite Parties
                                                                                Represented by Adv. -

                                              CORAM:
                                MR. JUSTICE ANANDA CHANDRA BEHERA
                                               ORDER

20.02.2026 Order No.

01. I.A. No.45 of 2026

1. This matter is taken up through hybrid mode.

2. This I.A. has been filed by the petitioner under Section 5 of the Indian Limitation Act, 1963 praying for condonation of delay of 2616 days' in filing the CMAPL No.21 of 2026.

3. Learned counsel for the petitioner is directed to file requisites for issuance of notices to O.P. Nos.4 & 5 through Speed Post with A.D. fixing short returnable date in the course of the day and to serve the copy of the CMAPL No.21 of 2026 on the learned ASC for the State.

4. List this matter on 06.04.2026.

Signature                                                         (ANANDA CHANDRA BEHERA)
Not Verified
Digitally Signed                                                           Judge
Signed by: UTKALIKA       Utkalika
NAYAK

Reason: Authentication Location: High Court of Orissa, Cuttack Page 1 of 1. Date: 20-Feb-2026 13:10:13