Dr. Subash Mohapatra vs Dharmendra Pradhan & Others
2025 Latest Caselaw 6407 Ori

Orissa High Court

Dr. Subash Mohapatra vs Dharmendra Pradhan & Others on 30 June, 2025

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                              ELPET No.30 of 2024

                 Dr. Subash Mohapatra              ....            Appellant

                                                                  In person


                                        -versus-
                 Dharmendra Pradhan & others ....               Respondents

                                                   Mr. S. Mohanty, Advocate
                                                       (For Respondent No.1)


                    CORAM: JUSTICE SANJAY KUMAR MISHRA


                                      ORDER

30.06.2025 ELPET No.30 of 2024, I.A. No. & of 2025 Order No.

22. This matter is taken up through hybrid mode.

2. Mr. S. Mohanty, learned Counsel for Respondent No.1 files Objection Affidavit in Response to I.A. No.84 of 2025, an I.A. in I.A. No.84 of 2025, arising out of ELPET No.30 of 2024, to initiate proceeding under the provisions of Contempt of Courts Act, 1971 against the Election Petitioner and another I.A. seeking time to file Objection to I.A. Nos.85 & 86 of 2025 filed by the Election Petitioner till disposal of I.A. No.84 of 2025. Copies of the same are handed over to the Election Petitioner, who received the said Objection as well as I.As with objection. Office is directed to register both the I.As and keep the same on record.

3. Mr. Mohanty, also files the Judgment reported in (1980) 3 SCC 311 (Advocate General, State of Bihar Vrs. M/s. Madhya Pradesh Khair Industries & another) so also judgment reported in 1990 SCC OnLine Kar 563 (Vijaya Bank Employees Housing Co-operative Society Ltd. Vrs. Muneerappa) to substantiate the prayer made in the I.A. for initiation of contempt proceeding against the Election Petitioner. The same be kept on record.

4. The Election Petitioner, who is present in person, undertakes to file objection to both the I.As. by 04.07.2025 after handing over copies of the same to the learned Counsel for Respondent No.1.

5. As prayed by the parties, the matter be listed on 11th July, 2025, to be taken up at 2.00 P.M.

Prasant (S. K. Mishra) Judge

Location: High Court of Orissa, Cuttack. Date: 01-Jul-2025 17:09:38