Sarata Chandra Behera vs Dr.Swati Mishra
2026 Latest Caselaw 3391 Ori

Orissa High Court

Sarata Chandra Behera vs Dr.Swati Mishra on 10 April, 2026

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           CONTC No.1207 of 2026

                    Sarata Chandra Behera                           ....            Petitioner
                                                              Mr.Sanjib Mohanty, Advocate
                                                      -Versus-
                    Dr.Swati Mishra, OAS, Registrar,                ....     Opposite Parties
                    Utkal University & Others
                                                                   Mrs.Suman Pattanaik, AGA
                      CORAM:
                                       JUSTICE KRISHNA SHRIPAD DIXIT
                                                      ORDER

    Order No.                                        10.04.2026
       01.

CONTC Nos.1207, 1224, 1225, 1226, 1234, 1352, 1525, 1816, 1817 & 1863 of 2026

Issue emergent Police Notice to the Contemnors in these Contempt Petitions, returnable within 10 days, steps for which shall be taken by the Petitioner by 17.04.2026.

Jurisdictional Deputy Commissioner of Police shall scrupulously serve or cause to be served the Court process and file compliance report through official e-mail to the Registrar General of this Court well in advance, failing which action follows.

Call this matter on 08.05.2026.

Caution Notice:- Non-compliance of Court's order is a punishable offence under the provision of Sections 11 & 12 of the Contempt of Courts Act, 1971 and also under Article 215 of the Constitution of India. Imprisonment is also permissible. Personal

appearance of the Parties may also be directed.

Signed by: PRASANT KUMAR SAHOO Reason: Authentication Location: Orissa High Court Date: 10-Apr-2026 12:38:11 (Krishna Shripad Dixit) Judge Prasant