Hemanta Dalai vs State Of Odisha & Anr. .... Opposite ...
2026 Latest Caselaw 867 Ori

Orissa High Court

Hemanta Dalai vs State Of Odisha & Anr. .... Opposite ... on 2 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                  CRLMC No.53 of 2026

                                  Hemanta Dalai             ....               Petitioner(s)
                                                               Mr. Abhishek Pradhan, Adv.
                                                                               On behalf of
                                                      Mr. Bhabani Shankiar Dasparida, Adv.
                                                         -versus-
                                  State of Odisha & Anr.   ....           Opposite Party(s)
                                                                Smt. Sarita Moharana, ASC

                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                      Order                                 ORDER
                      No.                                  02.02.2026

02. 1. This matter is taken up through hybrid arrangement.

2. Heard.

3. Mr. Abhishekh Pradhan, learned counsel who appears

on behalf of Mr. Bhabani Shankar Dasparida, learned

counsel for the Petitioner, prays for adjournment of this

matter.

4. Considering the above request, this Court adjourns this

matter to 12th February, 2026 with a condition that

Mr. Abhishekh Pradhan, learned counsel will argue in this

matter on the next date being assisted by Mr. Bhabani

Shankar Dasparida, learned counsel.

Digitally Signed (Dr. Sanjeeb K Panigrahi)

Designation: Personal Assistant Reason: Authentication Judge Ayaskanta Location: High Court of Orissa Date: 02-Feb-2026 18:41:08