Manoranjan Parida vs Kalia @ Adikanda
2026 Latest Caselaw 2600 Ori

Orissa High Court

Manoranjan Parida vs Kalia @ Adikanda on 18 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                            CRLLP No.111 of 2004

                                           Manoranjan Parida               ....              Petitioner(s)

                                                                                                      None

                                                                      -versus-
                                           Kalia @ Adikanda
                                           Pradhan & Ors.                  ....         Opposite Party(s)


                                                  CORAM:
                                                  HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                                                       ORDER

Order No. 18.03.2026

1. This matter is taken up through hybrid arrangement

2. As per the order dated 20.02.2026 passed by the Deputy

Registrar (J), Lawazima, the Petitioner was directed to

remove the defect (s) pointed out by the Stamp Reporter

within a period of three weeks, failing which the matter was

to be placed before the Court for appropriate orders.

3. Today, when the matter is called out, nobody appears on

behalf of the Petitioner.

Designation: Senior Stenographer

interested in pursuing the matter. Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 18-Mar-2026 16:31:59

5. The matter pertains to the year 2004. Considering such

prolonged delay, coupled with the conduct of the Petitioner,

this Court is not inclined to interfere in the matter.

6. Accordingly, the CRLLP stands dismissed for non-

prosecution.

7. However, it shall be open to the Petitioner to file an

appropriate application for restoration of the CRLLP, if

sufficient cause is shown for non-appearance and non-

compliance with the order dated 20.02.2026, and if any fresh

cause of action arises, in accordance with law.

(Dr. Sanjeeb K Panigrahi) Judge

Sipun