Saroj Kumar Meher vs Kanak Vardhan Singh Deo
2026 Latest Caselaw 572 Ori

Orissa High Court

Saroj Kumar Meher vs Kanak Vardhan Singh Deo on 21 January, 2026

      IN THE HIGH COURT OF ORISSA AT CUTTACK
                  ELPET No.20 of 2024
Saroj Kumar Meher            .....        Petitioner
                                              Represented by Adv. -
                                              Ms. Suryanshi
                                              Srivastava, Advocate
                        -versus-
Kanak Vardhan Singh Deo        .....                    Respondent
                                              Represented by Adv. -
                                              Mr. A.P.Bose, Advocate
                        CORAM:
      MR. JUSTICE ANANDA CHANDRA BEHERA
                         ORDER

21.01.2026 I.A. No.02 of 2026 (Arising out of ELPET No.20 of 2024) Order No.

48. 1. This matter is taken up through hybrid mode.

2. This I.A. was filed by the election petitioner praying for calling for the documents indicated in the schedule of that petition from the District Election Officer-cum-Collector, Bolangir.

3. The respondent has already filed objection.

4. Heard from the learned counsels of both the sides.

5. Hearing is concluded and judgment is reserved.

( ANANDA CHANDRA BEHERA) Judge

(Arising out of ELPET No.20 of 2024)

49. 1. This I.A. was filed by the respondent praying for calling for some documents from the District Election

Officer-cum-Collector, Bolangir as per the list indicated therein.

2. Learned counsel for the election petitioner filed objection after serving copy thereof on the learned counsel for the respondent.

3. This I.A. be listed for hearing.

( ANANDA CHANDRA BEHERA) Judge

49. 1. Learned counsel for the election petitioner and the learned counsel for the respondent are present.

2. Learned counsel for the respondent submitted copy of the documents through a memo after serving copy thereof on the learned counsel for the election petitioner.

3. As per the submission of the learned counsel for the respondent, the documents filed today on behalf of the respondent be kept in a sealed cover on the supervision of the Court Master of this Court and after its sealing, the sealed packet containing the documents of the respondent be kept before the Registrar(Judicial) to be called for at the time of its requirements for hearing of the election petition.

4. Further orders shall be passed on the basis of the orders passed in I.A. Nos.02 and 03 of 2026.

Designation: Personal Assistant ( ANANDA CHANDRA BEHERA) Reason: Authentication Location: OHC, CUTTACK Judge Date: 21-Jan-2026 14:08:47 Jagabandhu