Baikunthanath Sahoo vs Anish Dayal Singh
2025 Latest Caselaw 7052 Ori

Orissa High Court

Baikunthanath Sahoo vs Anish Dayal Singh on 15 April, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CONTC No. 7862 of 2024
                                  Baikunthanath Sahoo                 ........  Petitioner(s)
                                                                   Mr. Sudarsan Behera, Adv.
                                                            -Versus-


                                  Anish Dayal Singh, Director General of
                                  Police, Central Reserve Police Force,
                                  C.G.O. Complex, New Delhi
                                  & Ors.                       ......Opposite Party/Contemnor(s)
                                                           Mr. Manoj Kumar Pati, Sr. Panel Counsel

                                                CORAM:
                                                DR. JUSTICE S.K. PANIGRAHI

                                                         ORDER

15.04.2025 Order No.

02. 1. This matter is taken up through a hybrid arrangement.

2. This CONTC arises out of the judgment/order dated

25.06.2024 passed in W.P.(C) No.20388 of 2015.

3. Heard learned counsel for the parties.

4. At the outset, learned counsel for the Opposite

Parties/Contemnors, on instruction, submits that challenging the

judgment/order dated 25.06.2024 passed in the above noted Writ

Petition a Writ Appeal vide W.A. No.234 of 2025 has been

preferred which is still pending before the Division Bench of

Designation: Personal Assistant Reason: Authentication this Court. Location: OHC Date: 16-Apr-2025 19:00:25

5. In such view of the matter, this Court is not inclined to

entertain the prayer made in this CONTC. However,

considering the submission of learned counsel for the Petitioner,

this Court directs the Petitioner to make an attempt for early

disposal of the above noted Writ Appeal.

6. It is also made clear that if the Petitioner so desires, he may

prefer a CONTC after disposal of the said Writ Appeal.

7. This CONTC is, accordingly, disposed of being dropped.

( Dr. S.K. Panigrahi) Judge Murmu

Designation: Personal Assistant