Prassana Nanda @ Prasanna vs State Of Odisha & Anr. .... Opp. Party (S)
2026 Latest Caselaw 3011 Ori

Orissa High Court

Prassana Nanda @ Prasanna vs State Of Odisha & Anr. .... 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.594 of 2026

                  Prassana Nanda @ Prasanna            ....               Petitioner (s)
                  Kumar Nanda & Ors.
                                                 Mr. Ananta Narayan Pattanayak, Adv.
                                                -versus-
                  State of Odisha & Anr.             ....                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 No.2.

2. Pursuant to the order dated 16.03.2026 passed in CRLMC No.594

of 2026, the Petitioners and the Opposite Party No.2 are present in

person.

3. Heard the Petitioners and the Opposite Party No.2 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

No.2 is dispensed with.

( Dr. Sanjeeb K Panigrahi) Judge B.Jhankar