Rushimani Nial vs State Of Odisha And Others ..... ...
2026 Latest Caselaw 3093 Ori

Citation : 2026 Latest Caselaw 3093 Ori
Judgement Date : 31 March, 2026

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Orissa High Court

Rushimani Nial vs State Of Odisha And Others ..... ... on 31 March, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              W.P.(C) No.2733 of 2026

                        Rushimani Nial                                .....                     Petitioner
                                                                               Represented by Adv. -
                                                                               Mr. Nihal Rath
                                                               -versus-

                        State of Odisha and others                    .....               Opposite Party

                                                                               Smt. Sasmita Nayak, ASC



                                              CORAM:
                         THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA
                                               ORDER

31.03.2026 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. It is stated by the learned counsel for the State that she has already received parawise comments and is in process of filing counter affidavit.

3. Considering such submission, four weeks' time is granted to the learned counsel for the State to file counter affidavit after serving a copy thereof on the learned counsel for the Petitioner.

4. List this matter in the week commencing 22nd June, 2026.

5. Interim order passed earlier shall continue till the next date.

(Aditya Kumar Mohapatra) Judge

Debasis