Prashuram Dhada .... Election vs Madhab Dhada
2026 Latest Caselaw 358 Ori

Orissa High Court

Prashuram Dhada .... Election vs Madhab Dhada on 15 January, 2026

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                            ELPET No. 4 of 2024
            Prashuram Dhada              ....          Election Petitioner
                                                      Represented by
                                              Mr. S.K. Das, Advocate
                                   -Versus -

            Madhab Dhada                             ....               Respondent

Represented by Mr. B.Mishra, Sr. Advocate with Mr. T.K. Biswal, Advocate

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_ 15.01.2026 Order No.

1. This matter is taken up through hybrid mode.

33.

2. Learned counsel for the respondent files a memo stating therein that the respondent has moved the Supreme Court by filing SLP against the judgment dated 19.12.2025 passed by this Court in I.A. No. 129 of 2025. The memo only indicates the diary number of the case supposedly filed.

3. Mr. Das, learned counsel for the Election Petitioner opposes the move by submitting that mere filing of an SLP cannot operate as stay.

4. Nevertheless, having regard to the fact that the Supreme Court has already been moved, this Court is inclined to grant three weeks' time in the respondent to obtain appropriate orders.

5. List this matter on 09.02.2026.

(Sashikanta Mishra) Judge

Order No.

34. 1. This is an application for amendment of the Election Petition to rectify the typographical errors contained therein.

2. Typographical errors have been pointed out in the Election Petition. In para-8(B) at page-15 in 5th line, the date "13.05.2016"

be corrected as "13.05.2024" and in para-8(C) at page-18 in the last line, after the words "fundamental rights of the", the word "electors" be incorporated.

3. The amendments being formal in nature and the respondent having no serious objection, is therefore, allowed.

4. Corrected Election Petition be filed before the next date.

5. The I.A. is disposed of.

(Sashikanta Mishra) Judge

BC Tudu

Signed by: BHIGAL CHANDRA TUDU

Location: Orissa High Court, Cuttack Date: 16-Jan-2026 17:50:03