Sarat Kumar Behera vs Sanjay Kumar Singh .... Opposite ...
2025 Latest Caselaw 9057 Ori

Orissa High Court

Sarat Kumar Behera vs Sanjay Kumar Singh .... Opposite ... on 14 October, 2025

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                        CONTC No.2312 of 2025

                                          Sarat Kumar Behera            ....             Petitioner(s)
                                                                       Mr. Dilip Kumar Patnaik, Adv.
                                                                   -versus-
                                          Sanjay Kumar Singh            ....        Opposite Party(s)
                                                                            Miss Gayatri Patra, ASC
                                                CORAM:
                                                HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                  Order                             ORDER
                                  No.                              14.10.2025

01. 1. This matter is taken up through hybrid arrangement.

2. This CONTC arises out of the judgment/order dated

04.11.2024 passed in W.P.(C) No.25032 of 2024.

3. Heard learned counsel for the Parties.

4. At the outset, learned counsel for the Opposite

Parties/Contemnors, on instruction, submits that

challenging the judgment/order dated 04.11.2024 passed in

the above noted Writ Petition a Writ Appeal vide W.A.

No.1065 of 2025 has been preferred which is still pending

before the Division Bench of this Court.

5. In such view of the matter, this Court is not inclined to

entertain the prayer made in this CONTC. However,

considering the submission of learned counsel for the

Petitioner, this Court directs the Petitioner to make an

Designation: Personal Assistant

Location: High Court of Orissa Date: 14-Oct-2025 18:25:42

6. It is also made clear that if the Petitioner so desires, he

may prefer a CONTC after disposal of the said Writ

Appeal.

7. This CONTC is, accordingly, disposed of being

dropped.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 14-Oct-2025 18:25:42