Sarat Chandra Senapati vs Bishnupada Sethi & Others
2023 Latest Caselaw 6252 Ori

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               CONTC No.1541 of 2018


                Sarat Chandra Senapati                    .....                              Petitioner
                                                                         Mr. Tanmay Mishra, Advocate
                                                          Vs.
                Bishnupada Sethi & others                 .....                          Opposite Parties
                                                                                         State Counsel

                                 CORAM:
                                     DR. JUSTICE B.R. SARANGI
                                     MR. JUSTICE M.S.RAMAN

                                                                 ORDER

16.05.2023

Order No. This matter is taken up through hybrid mode.

2. Learned counsel for the petitioner contended that the judgment passed by this Court has been stayed by the Apex Court. Therefore, he does not want to press this contempt petition and the petitioner may be permitted to move before the appropriate forum, if he succeeds in the Apex Court.

3. In view of the above submission, this contempt petition is disposed of with the liberty, as prayed for.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) MRS JUDGE

Signature Not Verified Digitally Signed Signed by: MANORANJAN SAMAL Designation: PERSONAL ASSITANT Reason: Authentication Location: Orissa High Court Date: 16-May-2023 16:10:46