Lalit Mohan Rath vs Arvind Agrawal
2025 Latest Caselaw 10970 Ori

Orissa High Court

Lalit Mohan Rath vs Arvind Agrawal on 3 December, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CONTC No.231 of 2025

       Lalit Mohan Rath                   .....            Petitioner

                                                     Represented by
                                                     Mr.A.P.Bose,
                                                     Advocate

                                     -versus-
       Arvind Agrawal, I.A.S and            .....         Opp. Parties
       others

                                                      Represented by with
                                                      A.G.A.

                                    CORAM:
            THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA

                                      ORDER

03.12.2025.

Order No.

04. 1. This matter is taken up through hybrid mode.

2. Learned Addl. Government Advocate submits, on instructions, that a decision has been taken to prefer Writ Appeal against the judgment passed by this Court. He however, fairly submits that no Writ Appeal has been filed as yet. The judgment of this Court cannot remain unimplemented only on the intention of filing a Writ Appeal. Unless any order of stay is passed by the higher forum, the non-implementation of the judgment cannot be justified. Last chance is granted to the

// 2 //

Opposite Party-contemnors to either comply with the judgment or produce the order of stay operation thereof.

3. List this matter on 07.1.2026.

(Sashikanta Mishra) AKB Judge

Location: High Court of Orissa, Cuttack