Dhirendra Kumar Das vs Unknown
2023 Latest Caselaw 9037 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CONTC No.3990 of 2023

        Dhirendra Kumar Das                        ....          Applicant

                                          Mr. B.N. Satapathy, Advocate

                                    -versus-

        Suresh Kumar Vashishth, IAS                ....           Alleged
                                                             Contemner


                                Mr. A.K. Nanda, Addl. Govt. Advocate


                  CORAM: JUSTICE ARINDAM SINHA
                                    ORDER

Order                              10.08.2023
No.
  02.   1.      Mr. Satapathy, learned advocate appears on behalf of applicant

and presses for hearing and cognizance taken on contempt committed

by violation of directions made in judgment dated 9th May, 2023,

disposing of his client's writ petition.

2. Mr. Nanda, learned advocate, Additional Government

Advocate appears on behalf of alleged contemner and prays for

adjournment. He submits, writ appeal was filed on 27th May, 2023.

Several memos were thereafter filed for listing the appeal, to no avail.

On query from Court Mr. Satapathy submits, he does not have either

information or notice regarding particulars of the appeal or the papers

// 2 //

therein.

3. Applicant is before Court pressing for hearing. State does have

statutory right of appeal. Submission on its behalf is that it was unable

to move it till this time. There is opposition to the prayer for

adjournment. In the circumstances, this Bench is in embarrassment.

4. List on 31st August, 2023. If in the meantime alleged

contemner is not able to produce order of interference, the contempt

application is likely to be dealt with on adjourned date.

(Arindam Sinha) Judge

Jyoti/RKS

Signature Not Verified Digitally Signed Signed by: JYOTIPRAVA BHOL Reason: Authentication Location: HIGH COURT OF ORISSA Date: 10-Aug-2023 18:13:44