Srinibas Kar vs Salini Pandit
2025 Latest Caselaw 7565 Ori

Orissa High Court

Srinibas Kar vs Salini Pandit on 25 April, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CONTC No. 899 of 2025

            Srinibas Kar                                  ....           Petitioner
                                                                   Represented by

                                                      Mr. S.Kar,(Appear in person)
                                         - Versus -
            Salini Pandit, IAS and Anr                     ....       Opp. Parties
                                                                   Represented by

                                                                            AGA
                  CORAM:
                        JUSTICE SASHIKANTA MISHRA

                                            ORDER

25.04.2025 Order No. 1. This matter is taken up through hybrid mode.

02. . 2. Learned State counsel submits on instructions that the administrative department has decided to prefer the writ appeal against the judgment passed by this Court but till date no writ appeal has been filed.

3. Considering the submissions as above, this Court finds no legal impediment in implementing the judgment. Ten days' time is granted to the Opposite Party contemnors to either furnish order of stay, if any, of the appellate Court in any appeal to be filed by them or to implement the judgment of this Court subject to result of the said writ appeal.

4. It is made clear that if no writ appeal or order of stay is produced before this Court the judgment shall be implemented in full, failing which the matter shall be viewed adversely.

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5. List this matter on 15.05.2025.

6. A free copy of this order be handed over to the State counsel.

(Sashikanta Mishra) Judge Deepak

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