Bijaya Kumar Agarwala vs Subham Saxena And .... Opposite ...
2025 Latest Caselaw 6909 Ori

Orissa High Court

Bijaya Kumar Agarwala vs Subham Saxena And .... Opposite ... on 9 April, 2025

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                     CONTC No.7591 of 2024

                          Bijaya Kumar Agarwala                            ....             Petitioner
                                                            Ms. Saswati Mohapatra, Advocate

                                                                -versus-
                          Subham Saxena and                            ....       Opposite Parties/
                          another                                                   Contemnors


                             CORAM: JUSTICE SANJAY KUMAR MISHRA


                                                             ORDER

09.04.2025 Order No.

01. This matter is taken up through hybrid mode.

2. Heard learned Counsel for the Petitioner.

3. Issue notice to the Opposite Parties-Contemnors along with a copy of this order to show cause as to why they shall not be booked under the Contempt of Courts Act, 1971 for willful flouting of judgment dated 28.08.2024 passed in W.P.(C) No.14597 of 2023 by Registered/Speed Post with A.D. fixing a short returnable date. Requisites be filed by 11.04.2025.

4. The matter be listed after four weeks during next session of this Bench.

5. Tracking report of notice to the Opposite Parties- Contemnors be kept on record before the next date of listing.

(S.K. MISHRA) Kanhu Signature Not Verified JUDGE Digitally Signed Signed by: KANHU BEHERA Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 10-Apr-2025 18:24:38