Sudhanshu Shekhar Pati vs Securities And Exchange .... Opposite ...
2026 Latest Caselaw 666 Ori

Citation : 2026 Latest Caselaw 666 Ori
Judgement Date : 27 January, 2026

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Orissa High Court

Sudhanshu Shekhar Pati vs Securities And Exchange .... Opposite ... on 27 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                                                       Signature Not Verified
                                                                       Digitally Signed
                                                                       Signed by: BHABAGRAHI JHANKAR
                                                                       Reason: Authentication
                                                                       Location: ORISSA HIGH COURT, CUTTACK
                                                                       Date: 27-Jan-2026 16:28:20




                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No.22355 of 2025
            Sudhanshu Shekhar Pati             ....              Petitioner (s)
                                             Mr. Janakalyana Mohanty, Adv.
                                          -versus-
             Securities and Exchange           ....        Opposite Party (s)
            Board of India, Mumbai &
            Ors.
                                          Mr. Tapesh Roy, Adv. for O.P No.1
                                          Mr. Rajjeet Roy, Adv. for O.P No.2
                                           Mr. Rajiv Sagar, Adv. for O.P No.4
                         CORAM:
                         DR.JUSTICE SANJEEB K PANIGRAHI
Order No.                                 ORDER
  08.                                    27.01.2026
        1.

This matter is taken up through hybrid arrangement.

2. Though this matter was not listed today, for rectification/

correction of some typographical error, the same is taken up

through Special Notice.

3. It appears from the judgment dated 22.01.2026 passed in

W.P.(C) No.22355 of 2025 that in the aforesaid judgment the

date of hearing of the case has wrongly been mentioned as

"03.12.2026" instead of "03.12.2025". Hence, the date of hearing

wrongly reflected in the aforesaid judgment be read as

"03.12.2025" hereinafter.

4. All other parts of the aforesaid judgment remain unaltered.

(Dr. Sanjeeb K Panigrahi) Judge B. Jhankar