Pravakar Mallick @ vs State Of Odisha & Anr. .... Opposite ...
2026 Latest Caselaw 3068 Ori

Orissa High Court

Pravakar Mallick @ vs State Of Odisha & Anr. .... Opposite ... on 31 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLMC No.319 of 2026
        Pravakar Mallick @             ....                     Petitioner(s)
        Prabhakar Mallik & Ors.                        Ms. P. Dasmohapatra,
                                                                  Advocate
                                         -Versus-
        State of Odisha & Anr.         ....                  Opposite Party (s)
                                                          Mr. Tej Kumar, ASC
                                                Mr. Samvit Mohanty, Advocate
                                                               for O.P No.2
                                   CORAM:
                  THE HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI
                                   ORDER

31.03.2026 Order No.

04.

1. This matter is taken up through hybrid arrangement.

2. Learned counsel for both the parties are directed to approach the

High Court of Orissa Mediation Centre for amicable settlement of their

dispute on 08.04.2026. The mediator shall try to resolve the dispute at

the earliest possible. As and when the dispute is resolved or

unresolved, the parties to bring the matter to this Court.

3. List this matter on 06.05.2026.

4. Heard.

5. As an interim measure, it is directed that further proceeding

against the Petitioner in connection with G.R Case No.424 of 2023

pending before the learned J.M.F.C., Tirtol shall remain stayed till the

next date of listing of this matter.

(Dr. Sanjeeb K Panigrahi) Judge

Gitanjali