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State Of Odisha vs Gopinath Sarka & Ors. .... Opposite ...
2026 Latest Caselaw 2188 Ori

Citation : 2026 Latest Caselaw 2188 Ori
Judgement Date : 10 March, 2026

[Cites 0, Cited by 0]

Orissa High Court

State Of Odisha vs Gopinath Sarka & Ors. .... Opposite ... on 10 March, 2026

Author: Sanjeeb K Panigrahi
Bench: Sanjeeb K Panigrahi
                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                             CRLLP No.24 of 2023

                                           State of Odisha                  ....            Petitioner(s)

                                                           Mr. Sangram Das, Standing Counsel (Vig.)
                                                                    -versus-
                                           Gopinath Sarka & Ors.        ....      Opposite Party(s)

                                                                             Mr. S.K. Sarangi, Sr. Adv.
                                                                   along with Dr. Niranjan Swain, Adv.
                                                                                        (for O. P. No.1)
                                                       Mr. Chiranjeev Bidyabhusan, Adv. (for O.P. No.3)
                                                            Mr. Pulakesh Mohanty, Adv. (for O.P. No.2)

                                                  CORAM:
                                                  HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                                                    ORDER

10.03.2026 CRLLP No.24 of 2023, CRLA No.591 of 2022, CRLA No.592 of 2022, CRLA No.595 of 2022, CRLA No.614 Order No. of 2022 & CRLLP No.25 of 2023

1. These matters are taken up through hybrid arrangement.

2. The Registry is directed to verify whether the present Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 10-Mar-2026 17:19:28

matters pertain to this Bench or before Coordinate Bench,

and, if so, to place the matters before the appropriate Bench

for orders in accordance with law.

(Dr. Sanjeeb K Panigrahi) Judge

Sipun

 
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