Dillip Kumar Behera And Others vs State Of Odisha (Vigilance) .... ...
2026 Latest Caselaw 2015 Ori

Orissa High Court

Dillip Kumar Behera And Others vs State Of Odisha (Vigilance) .... ... on 6 March, 2026

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLMC No. 3359 of 2012
            Dillip Kumar Behera and Others       ....              Petitioners
                                       Mr. Himansu Sekhar Mishra, Advocate
                                        -versus-
            State of Odisha (Vigilance)          ....         Opposite Party
                                                    Mr. Niranjan Moharana,
                                     Additional Standing Counsel (Vigilance)

                               CRLMC No. 1505 of 2016

             Dillip Kumar Behera and Others       ....             Petitioners
                                      Mr. Himansu Sekhar Mishra, Advocate
                                         -versus-
             State of Odisha (Vigilance) and      ....       Opposite Parties
             Another
                                                    Mr. Niranjan Moharana,
                                     Additional Standing Counsel (Vigilance)

                               CRLMC No. 1728 of 2023

              Jayakrishna Behera and Others        ....             Petitioners
                                       Mr. Himansu Sekhar Mishra, Advocate
                                          -versus-
              State of Odisha (Vigilance)          ....        Opposite Party
                                                     Mr. Niranjan Moharana,
                                      Additional Standing Counsel (Vigilance)

             CORAM:
               THE HON'BLE MISS JUSTICE SAVITRI RATHO
                                         ORDER

06.03.2026 Order No.

22. (Through hybrid mode)

1. By order dated 20.02.2026, Mr. Niranjan Moharana, learned Additional Standing Counsel (Vigilance) had been directed to obtain the case diary. It had also been directed that the matter

shall be listed along with CRLMP No.1505 of 2016 and the records of CRLMC No.1703 of 2023. All the matters are listed today, but Mr. Moharana, learned Additional Standing Counsel (Vigilance) submits that inadvertently, he could not call for the case diary and prays for a short adjournment for obtaining the same.

2. List this matter on 11.03.2026 on which date the case diary may be obtained.

3. Mr. H.S. Mishra, learned counsel for the Petitioner prays that further proceedings in the trial may be stayed.

4. Since trial has started and examination of witnesses are going on, I am not inclined to stay the further proceedings in the trial.

(Savitri Ratho) Judge puspa

Signed by: PUSPANJALI MOHAPATRA