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Lokanath Mohanty vs State Of Orissa & Ors. .... Opposite ...
2025 Latest Caselaw 986 Ori

Citation : 2025 Latest Caselaw 986 Ori
Judgement Date : 7 July, 2025

Orissa High Court

Lokanath Mohanty vs State Of Orissa & Ors. .... Opposite ... on 7 July, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No.7311 of 2018

                 Lokanath Mohanty                   ....         Petitioner
                                             Mr. B. Behera, Proxy Counsel

                                           -versus-
                 State of Orissa & ors.               .... Opposite Parties

                                                      Mr. B. Nayak, AGA
                                       Mr. Kali Prasad Nanda, Advocate
                                                    (For O.P. Nos. 2 & 3)

                  CORAM: JUSTICE SANJAY KUMAR MISHRA

                                        ORDER

07.07.2025 Order No.

10. This matter is taken up through hybrid mode.

2. Learned Counsel for the parties are present.

3. Pursuant to order dated 18.06.2025, Mr. Nanda,

submits, as per the instruction received, being aggrieved by the judgment dated 24.02.2020 passed in W.P.(C) No.6181 of 2009, the Opposite Party Nos.2 Bank has preferred the Writ Appeal No.399 of 2020, which is still subjudice before this Court.

4. He further submits, as an interim measure, it was ordered on 27.01.2021 in W.A. No.399 of 2020 with a request to the learned Single Judge not to proceed with the contempt petition till disposal of the said Writ Appeal.

5. To substantiate the said submissions, Mr. Nanda, learned Counsel for the Opposite Party Nos.2 & 3-Bank files downloaded website copies of order dated 27.01.2021 so also order dated 18.08.2023 passed in W.A. No.399 of 2020 which be kept on record.

6. In view of the said submission made by the learned Counsel for the Opposite Parties-Bank, the matter stands adjourned sine die.

7. Liberty is granted to the parties to move before the Registry for listing of the matter after disposal of W.A. No.399 of 2020.

(S.K. MISHRA) JUDGE Banita

Signed by: BANITA PRIYADARSHINI PALEI

Reason: AUTHENTICATION Location: HIGH COURT OF ORISSA, CUTTACK Date: 08-Jul-2025 17:34:46

 
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