Laxmikanta vs Saswat Mishra
2025 Latest Caselaw 6823 Ori

Orissa High Court

Laxmikanta vs Saswat Mishra on 8 April, 2025

                                  IN THE HIGH
                                         HI   COURT OF ORISSA AT CUTTACK
                                                                 CUTT

                                                CONTC No. 7356 of 2024

                        Laxmikanta                       ....                     Petitioner
                                                                                Pe
                        Pattnayak                                          Repres
                                                                               presented by
                                                                      Mr. G.C.. Mohapatra,
                                                                                Mo
                                                                                  Advocate
                                                          -Versus -
                        Saswat Mishra,
                                   ra, IIAS                ....             Opposite
                                                                             osite Parties
                                                                           Represe
                                                                             presented by

                                             CORAM:
                                               JUSTICE SASHIKANTA MISH
                                                                   ISHRA
                                                             ORDER

Order No. 08.04.2025

03. 1. This matter is taken up through hybrid mode.

2. Show-cause cause affidavit has been filed by opposite osite pparty no.1-contemner, inter alia, stating tating that the Administrative Department has been requested to take appropriate priate action. In the show-cause affidavit fidavit filed by the other contemners itt stated state that the judgment of this Court rt has been b challenged in an intra Court appeal being W.A. No.3103 of 2024.

3. Learned ed cou counsel appearing for the University (opp opposite party nos.2 and

3) submits that the th notice on limitation and admission ssion hhas been issued in the writ appeal but fairly fai admits that no order of stay has bee been passed.

4. In such ch vie view of the matter, this Court finds ds no legal impediment in implementing ng the judgment of this Court subject ct to tthe result of the writ appeal.

5. List this his matter ma on 29th April, 2025, on whichh date da the opposite party nos.2 and 3 shall submit further affidavit regarding compliance co in terms of

Digitally Signed the observations tions m made above.

Signed by: PRASANT KUMAR SAHOO Designation: PERSONAL ASSISTANT Reason: Authentication PrasantOrissa High Court Location:

Date: 09-Apr-2025 15:26:00 (Sashika hikanta Mishra) Judge