Badri Narayan Routray vs Vishal Kumar Dev
2025 Latest Caselaw 7586 Ori

Orissa High Court

Badri Narayan Routray vs Vishal Kumar Dev on 25 April, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No. 10352 of 2023


            Badri Narayan Routray                  ....                   Petitioner
                                                                 Represented by
                                                        Mr. S. Behera, Advocate

                                              -Versus -

            Vishal Kumar Dev, I.A.S. and            ....                Opp. Parties
            Others
                                                                   Represented by


                         CORAM:
                           JUSTICE SASHIKANTA MISHRA

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

5.

2. The show cause filed by the opposite parties-contemnors be kept on record.

3. It is stated at the Bar that the Supreme Court while remanding the matter, requested the Division Bench to dispose of the intra court appeal as expeditiously as possible, preferably within four months.

4. It is stated that the four months period has already elapsed and the matter is yet to be heard. It is further stated at the Bar that no order of stay operation of the judgement has been passed.

5. This Court, is therefore, of the view that there is no legal impediment to implement the order of this Court, at least subject to result of the writ appeal.

6. Ten days' time is granted to the opposite parties-contemnors to either furnish stay order from the appellate court or to implement

the judgment subject to result of the writ appeal.

7. List this matter on 9th May, 2025.

(Sashikanta Mishra) Judge

B.C. Tudu

Signed by: BHIGAL CHANDRA TUDU

Location: Orissa High Court, Cuttack Date: 29-Apr-2025 19:20:29