Bhramarbara Jena vs Manoj Ahuja
2025 Latest Caselaw 1736 Ori

Orissa High Court

Bhramarbara Jena vs Manoj Ahuja on 25 July, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         CONTC No.8151 of 2024
                        Bhramarbara Jena               .....       Petitioner
                                                                                  Represented By Adv. -
                                                                                  Mr. Rajendra Krushna
                                                                                  Bose

                                                            -versus-
                        Manoj Ahuja, I.A.S.,                            .....         Opposite Parties/
                        Chief Secretary, Government of                                   Contemnors
                        Odisha, Odisha Secretariat,
                        Bhubaneswar and others.
                                                                                  Represented By Adv. -
                                                                                  Mr. U.C. Jena, ASC
                                              CORAM:
                         THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                                            ORDER

25.07.2025 Order No.

05. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. It is stated by the learned counsel for the Petitioner that in a batch of appeals, which were filed before the Hon'ble Supreme Court, have been disposed of by the Hon'ble Supreme Court on 24.07.2025.

3. Learned counsel for the Contemnors shall produce a copy of such judgment on 01.08.2025.

4. List this matter on 01.08.2025.

( Aditya Kumar Mohapatra)

Debasis