Pratyusha Rajeshwari Singh vs Aruna Kumar Sahoo And
2026 Latest Caselaw 67 Ori

Orissa High Court

Pratyusha Rajeshwari Singh vs Aruna Kumar Sahoo And on 6 January, 2026

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                     ELPET No.9 of 2024
Pratyusha Rajeshwari Singh       .....   Petitioner
                                             Represented by Adv. -
                                             Gopal Agarwal assisted
                                             by Ms. S. Srivastava,
                                             Mr. A. Tripathy and
                                             Mr. N. Dadhichi,
                                             Advocates

                            -versus-
Aruna Kumar Sahoo and             .....               Respondents
another
                                          Represented by Adv. - Mr.
                                          Bidyadhar Mishra(sr.adv.),
                                          M/s T.k.biswal, Mrs.
                                          R.r.panda, B.s.panigrahi

                                          Mr. P.K. Rath, Sr.
                                          Advocate

                                          (For Respondent No.2)

                     CORAM:
       MR. JUSTICE ANANDA CHANDRA BEHERA

                           ORDER

06.01.2026

(Arising out of Election Petition No.9 of 2024) Order No.

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

2. This I.A. has been filed by Hemanta Kumar Prusty under Order-1, Rule-10 of the C.P.C., 1908 praying for his impleadment as Opposite Party No.2 in I.A. No.113 of 2024 under Section 83(1) of the R.P. Act, 1951 filed by the Respondent No.1 in Election Petition No.9 of 2024.

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

5. Hearing is concluded and Order/Judgment is reserved.

( ANANDA CHANDRA BEHERA) Judge

(Arising out of Election Petition No.9 of 2024)

53. 1. This I.A. has been filed under Order-1, Rule-10 of the C.P.C., 1908 praying for his impleadment as Opposite Party No.2 in this I.A. No.125 of 2024 in I.A. No.114 of 2024 under Section 86 of the R.P. Act, 1951 filed by the Respondent No.1 in Election Petition No.9 of 2024.

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

4. Hearing is concluded and Order/Judgment is reserved.

( ANANDA CHANDRA BEHERA) Judge

(Arising out of Election Petition No.9 of 2024)

54. 1. This I.A. has been filed under Order-7, Rule-11 of the C.P.C., 1908 by the Respondent No.1 in Election Petition No.9 of 2024 praying for his impleadment as Opposite Party No.2 in I.A. No.117 of 2024 under Order-7, Rule-11 of the C.P.C., 1908 filed by the Respondent No.1 in Election Petition No.9 of 2024.

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

4. Hearing is concluded and Order/Judgment is reserved.

( ANANDA CHANDRA BEHERA) Judge Election Petition No.9 of 2024

55. 1. This election petition be listed for necessary orders on the basis of the orders passed in the I.A. Nos.124, 125 and 126 of 2025.

( ANANDA CHANDRA BEHERA) Judge

Jagabandhu

Designation: Personal Assistant