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Mamata Patra vs ) Sanjukta Behera
2026 Latest Caselaw 2136 Ori

Citation : 2026 Latest Caselaw 2136 Ori
Judgement Date : 9 March, 2026

[Cites 0, Cited by 0]

Orissa High Court

Mamata Patra vs ) Sanjukta Behera on 9 March, 2026

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           RSA No.181 of 2024
                          Mamata Patra                 .....      Appellant
                                                                            Represented by Adv. -
                                                                            Samir Kumar Mishra,
                                                                            Sr.adv.
                                                          -versus-
                          1) Sanjukta Behera                     .....               Respondents
                          2) Rabindra Behera                               Represented by Adv. -
                          3) Chhabindra Behera                             M/s Ankita Mukherji, K.
                          4) Mallick Sa Yafulla                            Banergee, A. Mishra, S.
                          5) Nabaghana Mohanty                             Acharya, S.d. Ray,
                          6) Manorama Mohanty                              M.wright,r.d.k. Dash, A.
                          7) Chittaranjan Mohanty                          Acharya
                          8) Manoranjan Mohanty
                          9) Tapaswin Mohanty
                          10) Sakuntala Mohanty
                          11) Pritimayee Mohanty
                          12) Soyam Prava Mohanty
                          13) Nagen Mohanty
                          14) Ratnakar Behera
                          15) Dibakar Behera
                          16) Sakhi Dei
                                                  CORAM:
                                    MR. JUSTICE ANANDA CHANDRA BEHERA

                                                          ORDER

09.03.2026 Order No.

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

2. Learned counsels of both the sides are present.

3. On the prayer of the learned counsel for the appellant, this 2nd appeal be listed on 20.04.2026.

4. Interim order which was continuing till today, the same shall continue till the next date.

Digitally Signed ( ANANDA CHANDRA BEHERA)

Designation: Personal Assistant Reason: Authentication Judge Location: OHC, CUTTACK Jagabandhu Date: 09-Mar-2026 17:16:25

 
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