Unknown vs State Of Orissa ... Opposite Party
2026 Latest Caselaw 919 Ori

Orissa High Court

Unknown vs State Of Orissa ... Opposite Party on 3 February, 2026

Author: G. Satapathy

Bench: G. Satapathy

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             Badal @ Akash Mukhi
                             (In BLAPL No.13868 of 2025)
                             Kartika Baitha
                             (In BLAPL No.281 of 2026) ...                        Petitioners
                                                         Mr. R. Pradhan, proxy counsel on
                                                   behalf of Mr. T.P. Mohapatra, Advocate
                                                             (in BLAPL No.13868 of 2025)
                                                               Mr. J. Mohapatra, Advocate
                                                                (in BLAPL No.281 of 2026)
                                                         -versus-
                             State of Orissa                        ...      Opposite Party
                                                                  Mr. P. Satpathy, Addl. PP
                                                     CORAM:
                                              JUSTICE G. SATAPATHY
                                                     ORDER(ORAL)

    Order No.                                         03.02.2026
       01.                          1.      This    matter   is   taken    up   through   Hybrid

Arrangement (Virtual/Physical Mode).

2. Mr. Ramakanta Pradhan, learned proxy counsel appearing on behalf of Mr. Tara Prasad Mohapatra, learned counsel for the petitioner in BLAPL No.13868 of 2025 seeks for an adjournment to produce the copy of depositions of the witnesses so far examined, however, on hearing the learned counsel for the parties in BLAPL Nos.13868 of 2025 and 281 of 2026, this Court feels the necessity to go through the up-to-date Case Diary in this matter and, accordingly, requests the learned State Counsel to produce the up-to-date Case Diary by next date. Accordingly, list both these matters in the week commencing from 09.03.2026.

Reason: Authentication                                                  (G. Satapathy)
Location: High Court of Orissa
Date: 03-Feb-2026 17:25:38                                                   Judge
                       Subhasmita