Lina Mishra vs Republic Of India

Savitri Ratho, J

Perused the order dated 15.12.2025 where office has been directed to supply the copy of the paper book to the learned counsel in course of the day.

Office note indicates that the paper book has been supplied to both the learned counsel for the CBI as well as the learned counsel for the appellant but the names have not been indicated in the note. Hence, Registry shall also supply the information as to whom the paper book has been supplied and on which date.

Ms. Anima Dei, appearing on behalf of Mr. D.P. Das, learned counsel for the Appellant submits that they have received the paper book. Mr. Sarthak Nayak, learned Special Retainer Counsel for CBI-Respondent further submits that since the case was not supposed to be taken up for hearing today, he had not verified in his office that the paper book has been supplied but subsequently verified from the Registry that it has been supplied to one Mr. Majhi. He submits that he has filed appearance memo on behalf of the Respondent today.

The copy of the Paper Book be supplied to learned counsel for the Respondent on production of a pen-drive by him before the next date as he has filed appearance memo today.

Vide order dated 15.12.2025 the IIC, Jeypore Town P.S., Koraput has been directed to submit a report with regard to the wellbeing of Smt. Lina Mishra, wife of Late Lokanath Mishra by the next date and the matter has been directed to be listed on 19.01.2026, which is today. Smt. Lina Mishra had been substituted in place of the original Appellant-Lokanath Mishra, who had expired during pendency of this Appeal.

Mr. R.B. Dash, learned Additional Standing Counsel submits that as this case is conducted by the CBI, the record is not available with them and prays for a short adjournment in order to obtain instruction as directed by order dated 15.12.2025. This submission should have been made on 15.12.2025.

Considering the submission, copies of the first page of the appeal memo as well as copy of the Misc. Case No.230 of 2003 and the impugned judgment in TR Case No.21/31 of 1999-90 are supplied to Mr. R.B. Dash, learned Additional Standing Counsel to enable him to obtain necessary instruction from the IIC, Jeypore Town P.S., Koraput as directed vide order dated 15.12.2025.

List this case on 29.01.2026 reflecting the name of Mr. Sarthak Nayak, learned Special Retainer Counsel for CBI (Respondent) on the top of the brief as well as in the cause list.

Free copy of this order be supplied to Mr. R.B. Dash, learned Additional Standing Counsel.