R. Haricharan vs State Of Odisha & Anr. .... Opposite ...
2026 Latest Caselaw 2483 Ori

Orissa High Court

R. Haricharan vs State Of Odisha & Anr. .... Opposite ... on 16 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                     CRLMC No.75 of 2026

                                     R. Haricharan              ....                Petitioner(s)
                                                                     Mr. Lalitendu Mishra, Adv.

                                                            -versus-
                                     State of Odisha & Anr.   ....            Opposite Party(s)
                                                                       Miss Gayatri Patra, ASC
                                                                     Mr. Surya Mohapatra, Adv.



                                           CORAM:
                                           HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                             Order                              ORDER
                             No.                               16.03.2026

04. 1. This matter is taken up through hybrid arrangement.

2. Heard.

3. At the outset, learned counsel for the Petitioner and

learned counsel for the Opposite Party No.2 in one tone

submit that both the parties are agreed for amicable

settlement of the dispute through mediation.

4. In such view of the matter, learned counsel for both the

Parties are directed to approach the Coordinator,

Arbitration and Mediation Centre, High Court of Orissa,

Cuttack on 6th April, 2026, who shall fix the date of

appearance of the Parties within a week thereafter. The

Parties shall try to settle their dispute amicably before the

Designation: Personal Assistant

Location: High Court of Orissa Date: 16-Mar-2026 18:02:34

ordinator, Arbitration and Mediation Centre, High Court

of Orissa, Cuttack. The mediation report shall be

submitted before this Court by 6th May, 2026.

5. It is also made clear that if necessary, Ms. Sargam

Tripathy against her the F.I.R has been lodged, may be

contacted through Virtual Mode by the learned Mediator

as per the rule meant for the said purpose.

6. List this matter on 6th May, 2026.

7. Interim order, if any, passed earlier shall continue till

the next date of listing of this matter.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 16-Mar-2026 18:02:34