Naba Kishore Das vs Pabitra Mohan Barik
2026 Latest Caselaw 3385 Ori

Citation : 2026 Latest Caselaw 3385 Ori
Judgement Date : 10 April, 2026

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Orissa High Court

Naba Kishore Das vs Pabitra Mohan Barik on 10 April, 2026

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CONTC No.968 of 2026

                                Naba Kishore Das                            ....            Petitioner
                                                                            Mr. D.N. Rath, Advocate

                                                               -Versus-
                                Pabitra Mohan Barik, OES, District          ....      Opposite Party
                                Education Officer, Kendrapara
                                                                                 Mr. S.K. Jee, AGA


                                 CORAM:
                                              JUSTICE KRISHNA SHRIPAD DIXIT
                                                                ORDER

    Order No.                                                  10.04.2026
       02.

The complaint alleges non-compliance of the order dated 25.09.2025 entered in Complainant's W.P.(C) No.27523 of 2025.

After service of notice, the Contemnor has entered appearance through learned AGA, who submits that the order has already been complied with vide order dated 04.04.2026, a copy whereof avails at Annexure-A to the compliance affidavit.

In view of the above, CONTC is dropped with liberty to the Complainant to work out his remedy against the said order elsewhere in accordance with law and in that connection, all contentions are kept open.

(Krishna Shripad Dixit) Judge

Anisha