Anant Agrawal vs State Of Orissa And Others .... Opposite ...
2026 Latest Caselaw 2616 Ori

Orissa High Court

Anant Agrawal vs State Of Orissa And Others .... Opposite ... on 18 March, 2026

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CRLMC No. 2440 of 2008
             Anant Agrawal                        ....               Petitioner
                                   Mr. Durga Prasad Nanda, Senior Advocate
                                                 and Mr. Sumit Lal, Advocate
                                        -versus-
             State of Orissa and others           ....        Opposite Parties
                                                  Mr. Sarathi Jyoti Mohanty,
                                                 Additional Standing Counsel

                                CRLMC No.1441 of 2008

             D.S. Parekh and others               ....              Petitioners
                                  Mr. Durga Prasad Nanda, Senior Advocate
                                                 and Mr. Sumit Lal, Advocate
                                        -versus-
             State of Orissa and another          ....        Opposite Parties
                                                  Mr. Sarathi Jyoti Mohanty,
                                                 Additional Standing Counsel

                                CRLMC No.1878 of 2008

             Dr. Mark Reilly                      ....               Petitioner
                                  Mr. Durga Prasad Nanda, Senior Advocate
                                                 and Mr. Sumit Lal, Advocate
                                        -versus-
             State of Orissa and another          ....        Opposite Parties
                                                  Mr. Sarathi Jyoti Mohanty,
                                                 Additional Standing Counsel

            CORAM:
              THE HON'BLE MISS JUSTICE SAVITRI RATHO
                                        ORDER

18.03.2026 Order No.

65. (Through hybrid mode)

1. These matters are heard in part on 21.01.2026, 11.02.2026 and 12.02.2026.

2. Mr. D.P. Nanda, learned Senior Counsel for the Petitioners prays for an accommodation today as he has some personal difficulty.

3. Considering the said submission, list these cases on 23.03.2026 for further hearing. It shall be indicated in the list that the matters shall be taken up at 03:30 P.M.

4. Interim order passed earlier shall continue till 23.03.2026.

(Savitri Ratho) Judge RKS