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[Cites 5, Cited by 0]

Orissa High Court

Rama Chandra Jena vs Laxmidhar Mishra .... Opp. Party on 3 February, 2026

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLMC No. 4414 of 2011
                 Rama Chandra Jena                         ....      Petitioner
                                            Ms. Sumitra Mohanty, Advocate
                                         -versus-
                 Laxmidhar Mishra                        ....      Opp. Party
                                                  Mr. G.N. Parida, Advocate
                                        on behalf of Mr. S. Nanda, Advocate
             CORAM:
                  HON'BLE MISS JUSTICE SAVITRI RATHO
                           ORDER
Order No.                 03.02.2026
                               (Through hybrid Mode)

  06.       1.       This CRLMC has been filed challenging the order dated

01.11.2011 as well as the proceeding in I.C.C. Case No. 134 of 2011 in the Court of the learned S.D.J.M., Angul.

2. On 01.11.2011 is an order where cognizance of offences has been taken by a reasoned order of the offences under Sections 420, 466, 468, 166, 219 of IPC and notice has been issued to the Petitioner for his appearance.

3. Perusal of the case record reveals that notice in this application had been issued on 06.12.2011 and further proceedings in I.C.C. Case No. 134 of 2011 pending before the learned S.D.J.M., Angul had been stayed. The CRLMC was dismissed for default on 08.04.2022 and has thereafter been restored by order dated 09.05.2024. It appears that it was restored in absence of learned counsel for the Opposite Parties and after hearing the learned Additional Government Advocate on the first date.

Page 1 of 2

4. Ms. Sumitra Mohanty, learned counsel appearing on behalf of the Petitioner submits that the Petitioner has informed that that the sole Opposite Party has died about two years back.

5. Mr. G.N. Parida, learned counsel appearing on behalf of Mr. S. Nanda, learned counsel for the Opposite Party submits that after dismissal of the case for default, they have no contact with the Opposite Party and a short adjournment may be granted to enable them to obtain instructions and if necessary file a fresh Vakalatnama as most of the associates of Mr. S.P. Mishra, learned Senior Counsel for the Opposite Party are no longer attached to his office.

6. List this case on 17.02.2026.

7. In the meanwhile, a report may be called from the learned S.D.J.M., Angul regarding the present status of C.T. Case No. 2987 of 2011 as well as I.C.C. Case No. 134 of 2011.

(Savitri Ratho) Judge Sukanta Signature Not Verified Digitally Signed Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication Page 2 of 2 Location: Orissa High Court, Cuttack Date: 03-Feb-2026 20:39:09