Smaranika Ray ` vs Dattatraya Bhausaheb .... Opposite ...
2025 Latest Caselaw 10773 Ori

Citation : 2025 Latest Caselaw 10773 Ori
Judgement Date : 8 December, 2025

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Orissa High Court

Smaranika Ray ` vs Dattatraya Bhausaheb .... Opposite ... on 8 December, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No. 2998 of 2025

            Smaranika Ray               `....                   Petitioner
                                                          Represented by
                                                            Mr. S.Patra,
                                                               Advocate

                                         -Versus -
            Dattatraya Bhausaheb          ....             Opposite Parties
            Sindhe, Collector-cum-                        Represented by
            CEO, Zilla Parishad,
            Cuttack and Ors
                                                       Mr. S.N.Pattnaik,
                                         Additional Government Advocate

                          CORAM:
                            JUSTICE SASHIKANTA MISHRA
                                        ORDER_
Order No.                               08.12.2025
   05.
              1.

This matter is taken up through hybrid mode.

2. Instructions have been received by the State Counsel, which broadly indicate that steps have been taken to get the writ appeal listed. Nothing has been stated as to what steps are taken to implement the judgment, at least provisionally and subject to the result of the Writ Appeal, as directed by this Court on the last occasion.

3. This Court is therefore, of the view that the Opposite Party- Contemnors are not serious about implementing the order of this Court.

4. List this matter on 12.01.2026 for filing of compliance

1|Page affidavit, showing at least provisional compliance of the order of this Court. If this order is not complied with by the next date, appropriate adverse orders shall be passed against the contemnors.

(Sashikanta Mishra) Judge Deepak

Date: 08-Dec-2025 17:23:52 2|Page