Biswanath Beura vs Sushil Kumar Lohani
2025 Latest Caselaw 6991 Ori

Orissa High Court

Biswanath Beura vs Sushil Kumar Lohani on 11 April, 2025

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                     CONTC No.946 of 2024

                           Biswanath Beura                               ....          Petitioner
                                                                Mr. S.K. Dalai, Proxy Counsel
                                                         on behalf of Ms. J. Bhuyan, Advocate

                                                              -versus-
                           Sushil Kumar Lohani,                      ....       Opposite Parties/
                           I.A.S and another                                      Contemnors


                               CORAM: JUSTICE SANJAY KUMAR MISHRA


                                                             ORDER

11.04.2025 Order No.

03. This matter is taken up through hybrid mode.

2. Heard Mr. Dalai, learned Proxy Counsel, on behalf of Ms. J. Bhuyan, learned Counsel for the Petitioner.

3. Issue notice to the Opposite Parties-Contemnors by Registered/Speed Post with A.D. fixing a short returnable date, 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 11.09.2023 passed in W.P.(C) No.12881 of 2020 so also order dated 22.12.2023 passed in CONTC No.10342 of 2023. Requisites be filed by 15.04.2025.

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

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

(S.K. MISHRA) Kanhu JUDGE

Location: High Court of Orissa, Cuttack.