Prasana Kumar Jena @ vs Bharati Chakara @ Bharati
2026 Latest Caselaw 3098 Ori

Orissa High Court

Prasana Kumar Jena @ vs Bharati Chakara @ Bharati on 31 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                          CRLMC No.650 of 2026

                                    Prasana Kumar Jena @
                                    Prasanna Ku. Jena                   ....                Petitioner(s)

                                                                             Mr. Lalitendu Bhuyan, Adv.
                                                                 -versus-
                                    Bharati Chakara @ Bharati
                                    Jena & Anr.                         ....           Opposite Party(s)


                                               CORAM:
                                               HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI

                                                                 ORDER

Order No. 31.03.2026

04. I.A. No.859 of 2026

1. This matter is taken up through hybrid arrangement.

2. This is an application for modification and extension of the order

dated 24.03.2026.

3. It appears that on 24.03.2026, due to inadvertence, notice was

issued to Opposite Party No.2 instead of Opposite Party No.1 by

speed post with A.D.

4. Heard.

5. After hearing learned counsel for the respective parties and the

averments taken in the I.A., this Court is satisfied that the error

occurred due to inadvertence. Accordingly, paragraph no.5 of the

Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF order dated 24.03.2026 stands modified to the extent that, in place of ORISSA, CUTTACK Date: 31-Mar-2026 19:25:05

"Opposite Party No.2", it shall be read as "Opposite Party No.1".

6. It is further directed that necessary steps be taken for issuance of

notice to Opposite Party No.1 in accordance with law, if not already

complied with.

7. With this modification, the rest part of the order remains

unaltered.

8. Accordingly, I.A. stands disposed of.

9. Issue urgent certified copy as per Rules.

10. List this matter on 23rd April, 2026.

11. Interim order, if any, passed earlier shall continue till the next

date of listing of this matter.

( Dr. Sanjeeb K Panigrahi) Judge

Sipun