State Of Odisha vs Dipu Munda .... Opposite Party(S)
2026 Latest Caselaw 2171 Ori

Orissa High Court

State Of Odisha vs Dipu Munda .... Opposite Party(S) on 10 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                              CRLLP No.2 of 2026

                                           State of Odisha                    ....           Petitioner(s)

                                                                               Ms. Sarita Moharana, ASC
                                                                          -versus-
                                           Dipu Munda                         ....      Opposite Party(s)

                                                                             Mr. Partha Sarathi Das, Adv.

                                                  CORAM:
                                                  HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                                                       ORDER

Order No. 10.03.2026

1. This matter is taken up through hybrid arrangement.

2. Learned counsel for the Petitioner-State is directed to

serve a copy of the CRLLP petition along with all the

annexures on the learned counsel for the Opposite Party.

3. List this matter on 15th April, 2026.

Designation: Senior Stenographer

Location: HIGH COURT OF ORISSA, CUTTACK

records to the learned counsel for the Petitioner so also Date: 10-Mar-2026 17:19:28

learned counsel for the Opposite Party in accordance with

Orissa High Court Rules.

(Dr. Sanjeeb K Panigrahi) Judge

Sipun