Soumya Ranjan Bijay vs State Of Odisha & Anr. .... Opposite ...
2026 Latest Caselaw 3014 Ori

Citation : 2026 Latest Caselaw 3014 Ori
Judgement Date : 30 March, 2026

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Orissa High Court

Soumya Ranjan Bijay vs State Of Odisha & Anr. .... Opposite ... on 30 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                  CRLMC No.882 of 2026
                                  Soumya Ranjan Bijay         ....                 Petitioner(s)
                                  Kumar Patra & Anr.
                                                         Mr. Shibani Shankar Pradhan, Adv.
                                                         -versus-
                                  State of Odisha & Anr.   ....           Opposite Party(s)
                                                                Smt. Sarita Moharana, ASC
                                                                Mr. Gangadhar Samal, Adv.

                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI
             Order No.                                     ORDER
                02.                                       30.03.2026
                                  1.

This matter is taken up through hybrid arrangement.

2. Heard.

3. Pursuant to the earlier order of this Court, the

Petitioners and the Opposite Party No.2 appear before

this Court in person.

4. The Opposite Party No.2 also accepts the draft worth

Rs.11,50,000/- (Rupees Eleven lakh fifty thousand only)

submitted by the Petitioners in Court today.

5. List this matter tomorrow (31st March, 2026).

6. Learned counsel for both the parties are directed to file

their respective written notes of submissions along with

citations, if any, in their support ahead of final hearing.