) Bilasini Sethi vs Sri Samartha Verma
2025 Latest Caselaw 4315 Ori

Orissa High Court

) Bilasini Sethi vs Sri Samartha Verma on 21 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CONTC No.8621 of 2023
                 1) Bilasini Sethi             .....      Petitioners
                 2) Banambara Sethi                                      Represented By Adv. -
                                                                         M/s. Binayak Prasad
                                                                         Mohanty

                                                         -versus-
                 Sri Samartha Verma, IAS                         .....         Opposite Party/
                                                                                  Contemnor
                                                                         Ms. B.K. Sahu, AGA

                                         CORAM:
                           THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                       MOHAPATRA

                                                         ORDER

21.02.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. Learned counsel for the Contemnor submitted that the State- Opposite Party has preferred a writ appeal bearing W.A. No.1885 of 2024. However, no order was produced before this Court wherein the operation of the impugned judgment has been stayed.

3. In such view of the matter, learned counsel for the State is granted further two weeks' time to obtain another interim order otherwise the Court shall proceed in the contempt proceeding.

4. List this matter in the week commencing 7th April, 2025.

(Aditya Kumar Mohapatra)

S.K. Rout Digitally Signed

Location: High Court of Orissa, Cuttack Date: 21-Feb-2025 18:23:20