Susanta Kumar Patra And vs State Of Odisha And Others ..... ...
2026 Latest Caselaw 2178 Ori

Orissa High Court

Susanta Kumar Patra And vs State Of Odisha And Others ..... ... on 10 March, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     CMP No.433 of 2026
                 Susanta Kumar Patra and       .....     Petitioners
                 another
                                                                  Represented by Adv. -
                                                                  Ananta Narayan Pattanayak

                                                                  Mr. M. Kanungo, Sr. Adv.

                                               -versus-
                 State Of Odisha and others               .....          Opposite Parties
                                                                     Smt. S. Nayak, ASC

                                                                     Mr. Bishnu Prasad
                                                                     Pradhan, Adv. for OP-3

                                     CORAM:
                       THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                   MOHAPATRA

                                               ORDER

10.03.2026 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. Heard Mr. M. Kanungo, learned Senior Counsel for the Petitioner as well as learned counsel for the State and Mr. B.P. Pradhan, learned counsel for the Opposite Party No.3.

3. Since Mr. B.P. Pradhan, learned counsel accepts notice on behalf of Opposite Party No. 3, extra copy of the application be served on him within a week.

4. Since the learned Additional Standing Counsel accepts notice on behalf of Opposite Party Nos.1 & 2, two extra copies of the application be served on her within a week.

5. Considering the appearance expressed by the learned Senior Counsel for the Petitioner and the urgency involved, list this matter on 24.03.2026 for final hearing. Parties are directed to come prepared for disposal of the CMP application.

6. As an interim measure, it is directed that order dated 28.02.2026 shall not be given effect to till the next date.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Location: High Court of Orissa, Cuttack Page 2 of 2.