Udit Narayan Pradhan vs State Of Odisha & Anr. .... Opposite ...
2026 Latest Caselaw 2486 Ori

Orissa High Court

Udit Narayan Pradhan 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.565 of 2026

                                     Udit Narayan Pradhan        ....               Petitioner(s)
                                                                 Mr. Bhagabat Prasad Rath, Adv.

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

                                           CORAM:
                                           HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                             Order                              ORDER
                             No.                               16.03.2026

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

2. Heard.

3. At the outset, though 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, they have not yet filed any joint

affidavit for the said purpose.

4. In such view of the matter, both the parties are directed

to file a joint affidavit and intimate the local Police

regarding settlement of the dispute on compromise basis.

5. List this matter on 24th March, 2026.

(Dr. Sanjeeb K Panigrahi)

Judge

by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 16-Mar-2026 18:02:34