Manmath @ Manmath vs Sukanti Mohanty .... Opposite Party
2026 Latest Caselaw 637 Ori

Orissa High Court

Manmath @ Manmath vs Sukanti Mohanty .... Opposite Party on 22 January, 2026

Author: V. Narasingh

Bench: V. Narasingh

              IN THE HIGH COURT OF ORISSA AT UTTACK
                    CRL. REV. No.464 of 2025
             Manmath @ Manmath
             Nath Mohanty &
             others                    ....           Petitioners
                                        Mr. A. Dash, Advocate

                                -versus-

             Sukanti Mohanty           ....      Opposite Party



                     CORAM: JUSTICE V. NARASINGH
                               ORDER

Order                        22.01.2026
No.
  01.    1.      Heard.
         2.      Admit.

3. Issue notice to the Opposite Party by Speed Post. Requisites shall be filed by 29.01.2026 peremptorily.

4. List this matter on 26.02.2026 under the same heading.

(V. NARASINGH) Judge

02. I.A No.659 of 20256

1. Issue notice as above.

2. Accept one set of process fee.

3. It is submitted by the learned counsel for the Petitioners that Petitioner No.1 is the pensioner and disregarding the stand of the

Petitioners, interim compensation has been awarded. Hence, he seeks stay operation of the impugned judgment dated 24.02.2022 passed by the learned S.D.J.M., Udala in CMC No.52 of 2018.

4. Considering the equity inter se it is directed that there shall be stay operation of the impugned judgment dated 24.02.2022 passed by the learned S.D.J.M., Udala in CMC No.52 of 2018 till the next date subject to the Petitioner No.1 depositing a sum of Rs.1 lakh before the learned trial court by 22.2.2026. In the event such amount is deposited, it shall be open for the Opposite Party to seek withdrawal of the same by executing indemnity bond.

(V. NARASINGH) Judge PKS

Signed by: PRADEEP KUMAR SWAIN

Location: Orissa High Court, Cuttack Date: 22-Jan-2026 18:35:43