Shyama Dunguria vs Vir Vikram Yadav
2026 Latest Caselaw 3562 Ori

Orissa High Court

Shyama Dunguria vs Vir Vikram Yadav on 17 April, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CONTC No.5404 of 2024

                 Shyama Dunguria                         .....              Petitioner
                                                                 Represented by Adv. -
                                                                 Mr.gyana Ranjan Sethi

                                              -versus-

                 Vir Vikram Yadav, IAS and               .....      Opposite Parties/
                 another                                                Contemnors
                                                                 Mr. A. Mohanty, ASC


                                     CORAM:
                       THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                   MOHAPATRA

                                              ORDER

17.04.2026 Order No.

13. 1. This matter is taken up through Hybrid mode.

2. Learned counsel for the Contemnors-Opposite Parties files a further show-cause affidavit dated 17.04.2026. The same is taken on record. On perusal of the show-cause affidavit, it appears that the Contemnors-Opposite Parties have sought for further six weeks' time to ensure that the order passed by this Court is implemented.

3. In such view of the matter, the Opposite Parties are granted further four weeks' time to ensure that the order passed by this Court is implemented. Accordingly, the time limit passed by this Court is extended.

4. List this matter on 21.05.2026.

5. This is an application at the instance of the Contemnors- Opposite Parties with a prayer to dispense with the personal appearance of the Contemnors-Opposite Parties.

6. On perusal of the order-sheet, it appears that vide order dated 06.03.2026 the Contemnor-Opposite Party was directed to appear before this Court today. The Contemnor-Opposite Party is present before this Court through virtual mode.

7. Keeping in view the show-cause affidavit and the undertaking given to the effect that the order shall be implemented within the further extended time, the personal appearance of the Contemnor- Opposite Party is hereby dispensed with.

8. Accordingly, the I.A. stands allowed.

                                                        ( Aditya Kumar Mohapatra )
                                                                   Judge

S.K. Rout





            Digitally Signed                                                    Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 23-Apr-2026 10:30:40