Citation : 2025 Latest Caselaw 5712 Ori
Judgement Date : 21 August, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No. 3208 of 2024
ChittaranjanMallick and others .... Petitioners
Represented by
Mr. B. Mohanty, Advocate
-Versus -
Usha Padhee, I.A.S. & others .... Opp. Parties
Represented by
Mr. S. Dash, Advocate
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER_ 21.08.2025 Order No.
11. 1. This matter is taken up through hybrid mode.
2. Compliance affidavit has been filed by the opposite party- contemnor enclosing therewith, copy of letter dated 24.07.2025 of the Government addressed to the Principal of Parala Maharaja Engineering College, Berhampur. Instructions have been issued to the College to take necessary action in accordance with the directions contained in the judgment of this Court subject to the rider of recovery and final outcome of the writ application.
3. Mr. Dash, learned counsel appearing for the Principal of the College is requested to take instructions and apprise the Court with regard to the status of the compliance
4. List this matter on 25th September, 2025.
5. The opposite party No.3-contemnor shall file compliance affidavit on that date.
6. A free copy of this order be supplied to Mr. S. Dash, learned counsel appearing for the opposite party No.3-contemnor.
(Sashikanta Mishra) Judge
BC Tudu
Signed by: BHIGAL CHANDRA TUDU
Location: Orissa High Court, Cuttack Date: 22-Aug-2025 18:51:59
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