Tarinin Ranjan Mishra vs State Of Odisha And Others .... Opposite ...
2026 Latest Caselaw 643 Ori

Orissa High Court

Tarinin Ranjan Mishra vs State Of Odisha And Others .... Opposite ... on 22 January, 2026

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P.(C) No.15957 of 2021

            Tarinin Ranjan Mishra                       ....              Petitioner
                                                      Mr. G.K. Mohanty, Advocate


                                           -Versus-
            State of Odisha and others                  ....      Opposite Parties
                                               Mr. S.K. Jee, AGA (OP No.1),
                                              Mr. D. Mohapatra, Sr. Advocate
                    along with Mr.M. Mohapatra, Advocate (OP Nos.2 & 3) and
                                   Mr. J.K. Khuntia, Advocate (OP Nos.4 to 6)


             CORAM:
                             JUSTICE DIXIT KRISHNA SHRIPAD
                                           ORDER

Order No.                                 22.01.2026
   16.
                                     I.A. No.1655 of 2026

Learned counsel appearing for Petitioner draws attention of the Court to the final judgment dated 27.11.2025, whereby the said petition was disposed off with certain directions. He further submits that a sum of Rs.10,00,000/- (Rupees Ten Lakh) only payable to OP Nos.4 to 6 has already been deposited in the Registry of this Court on 08.01.2026, and that he has no objection for the said amount being released in favour of the said OPs. Registry to process the same immediately without brooking any delay.

2. Learned counsel appearing for the said OPs very fairly submits that his clients would receive this amount from Registry and that they would not lay any challenge to the order in question. This is appreciable.

3. Learned counsel for the Petitioner further submits that the amount of Rs.1,25,00,000/- (Rupees One Crore Twenty-Five Lakh) only payable by his client vide direction no.(ii) in the judgment shall be remitted to the bank account of OP Nos.2/3 on or before 31.01.2026. He further tells the Court that in the event, his client does not remit the said amount, as undertaken now, his client shall not be entitled to draw any benefit under the judgment, whereby the Writ Petition is disposed off.

4. Learned Senior Counsel appearing for the OP Nos.2 & 3 submits that the direction no.(iv) enshrined in the final judgment will be complied with after the remittance of this amount is made by the Petitioner. I agree. However, in the meanwhile, all paper works shall be kept ready and done in that connection.

I.A. is disposed off.

Web copy of the order to be acted upon by all concerned.

( Dixit Krishna Shripad ) Judge

Anisha