Suryananda Singh vs Ramesh Chandra Barik .... Opp. Party
2026 Latest Caselaw 3092 Ori

Orissa High Court

Suryananda Singh vs Ramesh Chandra Barik .... Opp. Party on 31 March, 2026

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                 W.P.(C) No.9188 of 2019

                                               Suryananda Singh                      ....               Petitioner
                                                                                Mr. Biswajit Nayak, Advocate
                                                                          -versus-
                                               Ramesh Chandra Barik                  ....              Opp. Party
                                                                                                          None

                                                                 CORAM:
                                               THE HON'BLE MR. JUSTICE CHITTARANJAN DASH

                                                                           ORDER

       Order No.                                                          31.03.2026

              01.                         1.      Heard learned counsel for the Petitioner, who submits that

he has received no instructions from his client. None appears from the side of the Opp. Party.

2. The matter is of the year 2019. Having regard to the nature of the prayer sought for, there is a likelihood that the cause of action might not survive. It is for this reason that the Petitioner has imparted no instructions. Hence, the Writ Application is dismissed as infructuous. However, the Petitioner may enjoy the liberty of reviving the Petition if cause of action survives in his favour.

(Chittaranjan Dash) Judge

Priyanka

Designation: Junior Stenographer

Location: HIGH COURT OF ORISSA, CUTTACK Date: 31-Mar-2026 17:52:44