Subhash Chandra Nayak Vs Krutibas Nayak
.... said application was rejected vie order dated 13th March, 2024 (Annexure-2). Assailing the same, this CMP has been filed. 5. It is further submitted by the Petitioner that the matter has already travelled to this Court on two previous occasions. Inspite of the same, the Plaintiff is not co ...
Orissa High Court
Snehalata Kanungo @ Pattnaik Vs Naresh Chandra Kanungo And Others
.... fendant No.1 was 89 years old at the time of filing of the suit. He, therefore, submits that learned trial Court should consider the same and make an endeavour for early disposal of the suit. 4. On perusal of the order sheet, it appears that notice on all the Defendants is not sufficient. I ...
Orissa High Court
Runu Pradhan And Another Vs Shikshya Vikash Samiti, Khordha
.... f a suit is available under Section 10 CPC, but the Petitioners are not precluded from filing petition under Section 151 CPC for stay of the suit. Parties as well as property involved in both the suits are one and the same. Although ingredients of Section 10 CPC is not satisfied in the instant c ...
Orissa High Court
Rushi Garada Vs State Of Odisha
.... ned counsel further submitted that the petitioner is ready and willing to cooperate with the learned trial Court for early disposal of the case and therefore, the bail application of the petitioner may be favourably considered. Learned counsel for the State opposed the prayer for bail. ...
Orissa High Court
Chhabi @ Chhabila Sahu And Another Vs State Of Odisha
.... everely assaulted by all the accused persons near Derajang Dam. Because of such assault, the deceased sustained grievous injuries to which he ultimately succumbed. 6. Mr. A.K.Pandey, learned counsel for the Petitioner No.2 produces the copies of the deposition of the witnesses of whom, P.W. ...
Orissa High Court
D.I.G. (P), C.R.P.F. And Another Vs Narayan Chandra Mohapatra
.... the inspecting officer & other approaching him is not only a serious lapse on his part but also endangered his life by leaving his Morcha. Had there been some insurgents they would have killed him instantly which fortunately was not the case. Also in other condition he out of fear would hav ...
Orissa High Court
Bibhudutta Swain Vs Priyadarsini Ray
.... s client is aggrieved by judgment dated 25 th August, 2023 of the Family Court, dismissing his petition for dissolution of the marriage. The appeal was presennted on reported delay of 178 days. Application has been made for coondonation. 2. Issue notice along with this order on the appplic ...
Orissa High Court
Sidhu @ Sunil Kumar Pradhan Vs State Of Odisha
.... ed, there is no further custodial interrogation required and there is no required for early conclusion of the trial. In such view of the matter, learned counsel for the Petitioner submitted that the Petitioner be released on bail on any terms and condition which the Petitioner undertakes to abid ...
Orissa High Court
Sibaram Jani Vs State Of Odisha
.... he NDPS Act. 4. Learned counsel for the Petitioner does not want to press this bail application at this juncture and prays that the trial court be directed to expedite the trial and the same be concluded within a stipulated period of time. 5. Considering the aforesaid submissions, whi ...
Orissa High Court
Panchanan Sahu Vs State Of Odisha
.... under the Right to Informant Act, therefore, the same cannot be discarded altogether. Moreover, it was found from the case record that nobody was arrested from the spot. Therefore the presence of the Petitioner at the spot can only be established during trial. Learned counsel for the Petitioner ...
Orissa High Court
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