Suchitra Nayak vs Union Of India
2026 Latest Caselaw 2135 Ori

Orissa High Court

Suchitra Nayak vs Union Of India on 9 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      F.A.O. No.389 of 2017

                                     Suchitra Nayak                ....              Appellant(s)

                                                                    Mr. Dhananjay Mund, Adv.
                                                              -versus-
                                     Union of India                ....          Respondent(s)

                                                                 Mr. Bhabani Shankar Rayaguru,
                                                                              Sr. Panel Counsel

                                               CORAM:
                                               HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                                                ORDER

09.03.2026 Order No. I.A. No.62 of 2026

1. This matter is taken up through hybrid arrangement.

2. This is an application for review/modification of the

judgment & order dated 24.12.2025 passed in F.A.O. No.389

of 2017.

3. Learned counsel for the Appellant seeks permission of

this Court to withdraw the I.A. with liberty to file a review

application.

4. Mr. B.S. Rayaguru, learned Senior Panel Counsel

appearing on behalf of the Opposite Party, raised objection

to the same.

5. Be that as it may, permission for withdrawal of the I.A. is Signature Not Verified Digitally Signed Signed by: SIPUN BEHERA granted.

Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-Mar-2026 17:23:35

6. In view of the above, the I.A. stands disposed of as

withdrawn with the aforesaid liberty, as prayed for.

(Dr. Sanjeeb K Panigrahi) Judge

Sipun