Orissa High Court
Dr. Uttamkumar Samanta vs Kiit University & Others on 11 February, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No. 66 of 2017
Dr. Uttamkumar Samanta .... Appellant
Represented by Adv.-
Dr. Uttamkumar Samanta (In person)
along with
Mr. Nityabrata Behuria, Advocate.
-Versus-
KIIT University & Others .... Respondents
Represented by Adv.-
Mr. Pratyasish Mohanty, Advocate
(for Respondents 1, 2, 3, 4 & 8)
Mr. J.K. Mishra & Mr. P.C. Behera, Advocates
(for Respondent No.5)
Mr. Debaraj Mohanty, AGA
(for Respondent No.6)
Mr. P.K. Parhi, DSGI, along with
Mr. Jagyan Balk Mohanty, Advocate
(for Respondent No.7)
CORAM:
HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
AND
HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
ORDER
Order No. 11.02.2026
(Hybrid Mode)
15. 1. The appellant appears in person along with his counsel Mr. Nityabrata Behuria. On instruction, Mr. Behuria, learned counsel seeks to withdraw I.A. No. 154 of 2026. Mr. Behuria has also Page 1 of 2 sought for leave of this Court to bring on record the additional documents and list of dates (Date Chart).
2. Leave as sought for is granted. I.A. No.154 of 2026 stands dismissed as withdrawn.
3. Advance copy of the additional documents as well as Date- Charts be served upon the learned counsel for the Respondent.
4. List this matter on 25th March, 2026 for hearing and final disposal.
(Manash Ranjan Pathak) Judge (Sibo Sankar Mishra) Judge S.K. Parida Signature Not Verified Digitally Signed Signed by: SAMIR KUMAR PARIDA Designation: ADR-cum-Addl. Principal Secretary Reason: Authentic Copy Location: ORISSA HIGH COURT, CUTTACK Date: 12-Feb-2026 16:21:15 Page 2 of 2