Soumitra Nayak vs Debi Prasad Mohanty .... Opposite Party
2026 Latest Caselaw 522 Ori

Citation : 2026 Latest Caselaw 522 Ori
Judgement Date : 20 January, 2026

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Orissa High Court

Soumitra Nayak vs Debi Prasad Mohanty .... Opposite Party on 20 January, 2026

Author: V. Narasingh

Bench: V. Narasingh

              IN THE HIGH COURT OF ORISSA AT UTTACK
                   CRL. REV. No.1134 of 2025
             Soumitra Nayak            ....            Petitioner
                                         Mr. R. Hota, Advocate
                                 -versus-

             Debi Prasad Mohanty       ....       Opposite Party

                     CORAM: JUSTICE V. NARASINGH
                                ORDER

Order                         20.01.2026
No.
  02.    1.      Heard.
         2.      Admit.

3. Issue notice to the Opposite Party by Speed Post. Requisites shall be filed by 27.01.2026.

4. List this matter on 10.03.2026.

(V. Narasingh) Judge

03. I.A No.1590 of 2025

1. This is an application for stay realization of the compensation amount of Rs.33 lakhs awarded by the learned S.D.J.M., Bhubaneswar in ICC Case No.1902 of 2016.

2. Issue notice as above.

3. Accept one set of process fee.

4. Taking into account the submissions made and the recitals in the I.A that during

pendency of the proceeding in the appellate court, the Petitioner has deposited Rs.6,60,000/-, it is directed that the payment of compensation amount of Rs.33 lakhs awarded by the learned S.D.J.M., Bhubaneswar vide judgment dated 15.02.2023 in ICC Case No.1902 of 2016 shall remain stayed till the next date.

(V. Narasingh) Judge PKS

Signed by: PRADEEP KUMAR SWAIN

Location: Orissa High Court, Cuttack Date: 20-Jan-2026 20:07:11