Prasanna Nanda @ Prasanna vs Asha Kumari .... Opp. Party (S)
2026 Latest Caselaw 3010 Ori

Orissa High Court

Prasanna Nanda @ Prasanna vs Asha Kumari .... Opp. Party (S) on 30 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                                                         Signature Not Verified
                                                                         Digitally Signed
                                                                         Signed by: BHABAGRAHI JHANKAR
                                                                         Reason: Authentication
                                                                         Location: ORISSA HIGH COURT, CUTTACK
                                                                         Date: 30-Mar-2026 17:38:09




                           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CRLMC No.581 of 2026

                  Prasanna Nanda @ Prasanna            ....               Petitioner (s)
                  Kumar Nanda & Ors.
                                                Mr. Ananta Narayan Pattanayak, Adv.
                                                -versus-

                  Asha Kumari                        ....                Opp. Party (s)
                                                            Mr. Amit Prasad Bose, Adv.

                          CORAM:
                           DR. JUSTICE SANJEEB K PANIGRAHI
Order No.                               ORDER
   03.                                 30.03.2026
          1.

This matter is taken up in Chamber at 4.15 P.M. for amicable

settlement of the dispute between the Petitioners and the Opposite

Party.

2. Pursuant to the order dated 16.03.2026 passed in CRLMC No.581

of 2026, the Petitioners and the Opposite Party are present in

person.

3. Heard the Petitioners and the Opposite Party in person.

4. List this matter on 24th April, 2026 in Court for consideration of the

matter on merit.

5. Personal appearance of the Petitioners and the Opposite Party is

dispensed with.

( Dr. Sanjeeb K Panigrahi) Judge B.Jhankar