Rajiba Lochan Mohanty vs ) State Of Odisha ..... Opposite Parties
2026 Latest Caselaw 3097 Ori

Orissa High Court

Rajiba Lochan Mohanty vs ) State Of Odisha ..... Opposite Parties on 31 March, 2026

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                  WP(C) No.5272 of 2026
Rajiba Lochan Mohanty          .....     Petitioner
                                                        Represented by Adv. -
                                                        Anurag Pati

                                   -versus-
1) State Of Odisha                        .....             Opposite Parties
2) Regional Passport Officer,                      Represented by Adv. -
Regional Passport Office,                          p.k.parhi (dsgi), d.
Bhubaneswar                                        harichandan (cgc), c. k.
3) Union Of India, Through Its                     mohanty (cgc)
Secretary, Ministry Of External
Affairs, New Delhi                                 Mr.G.Mohanty, SC


                       CORAM:
         MR. JUSTICE ANANDA CHANDRA BEHERA

                                   ORDER

31.03.2026 Order No.

04. I.A. No.3198 of 2026

1. This matter is taken up through hybrid mode.

2. As per the submission of the learned counsel for the Petitioner, this I.A. is disposed of finally as not pressed.

( ANANDA CHANDRA BEHERA) Judge

1. The learned counsel for the Petitioner, the learned C.G.C. Mr.C.K.Mohanty, the learned C.G.C.

Mr.D.Harichandan for the Union of India and the learned SC for the State are present.

3. The learned C.G.C. for the Union of India submitted for an adjournment in order to file the counter.

4. List this matter after two weeks.

( ANANDA CHANDRA BEHERA) Judge Binayak

Location: High Court of Orissa, Cuttack