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Bhuban Mohan Dash vs Bijay Kumar Dash
2025 Latest Caselaw 3723 Ori

Citation : 2025 Latest Caselaw 3723 Ori
Judgement Date : 6 February, 2025

Orissa High Court

Bhuban Mohan Dash vs Bijay Kumar Dash on 6 February, 2025

Bench: Arindam Sinha, M.S. Sahoo
              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No.5123 of 2024


            Bhuban Mohan Dash                        ....               Applicant
                                                         Represented by Adv.-
                                                     Ms. K. Banerjee, Advocate
                                         -Versus-

            Bijay Kumar Dash, Vice-Chairman,         ....    Alleged Contemner
            Cuttack Development Authority
                                                        Represented by Adv.-
                                            Mr. D. Mohapatra, Senior Advocate

                                 CORAM:
                  THE HON'BLE MR. JUSTICE ARINDAM SINHA,
                          ACTING CHIEF JUSTICE
                                   AND
                    THE HON'BLE MR. JUSTICE M.S. SAHOO

                                         ORDER
Order No.                               06.02.2025
   03.       1.      Ms. Banerjee, learned advocate appears and submits, she is

holding brief of Mr. S.K. Dash, learned advocate, as his junior.

The application is for cognizance of contempt. Applicant was

successful in the writ petition dealt with by coordinate Bench on

judgment dated 4th December, 2023. There was direction for retiral

benefits to be disbursed to applicant. On query made she

demonstrates communication of the judgment to alleged contemner

under cover of letter received on 12th December, 2023.

2. Mr. Mohapatra, learned senior advocate appears on behalf

of alleged contemner and submits, the Government preferred

Special Leave Petition to the Supreme Court against the judgment.

It was unsuccessful. Then said matter was referred to the Law

Department. Compliance with the direction is not within power of

his client.

3. Alleged contemner has adjournment and leave to produce

website copy of this order to appropriate disbursing authority

under direction by said judgment dated 4th December, 2023. We

may add such authority as alleged contemner, if necessary.

4. List on 20th February, 2025.

(Arindam Sinha) Acting Chief Justice

(M.S. Sahoo) Judge

S. Behera

Designation: Senior Stenographer

Location: High Court of Orissa, Cuttack Date: 07-Feb-2025 14:51:50

 
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