Akshay Kumar Malik & Ors vs V.Vidyavathi
2026 Latest Caselaw 4059 Ori

Orissa High Court

Akshay Kumar Malik & Ors vs V.Vidyavathi on 30 April, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 30-Apr-2026 19:11:40



                                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     CONTC No.2525 of 2022
                                 Akshay Kumar Malik & Ors.                   ....          Petitioners
                                                                      Mr. S.K.Sarangi, Sr.Advocate

                                                               -versus-

                                 V.Vidyavathi, Director General, ASI,         ....     Opposite Party
                                 New Delhi & Ors.
                                                                Mr. P.K.Parhi, DSGI for O.P.1 to 4

                                             CORAM:
                                             JUSTICE B. P. ROUTRAY

                                                             ORDER

30.04.2026 Order No.

06. 1. Heard Mr. Sarangi, learned Senior Counsel for the Petitioner

and Mr. Parhi, learned DSGI for Opposite Parties 1 to 4.

2. No affidavit has been filed by Opposite Party No.3.

3. The direction of this Court was clear to the effect that failing to

file the affidavit, Opposite Party No.3 shall appear in person before

this Court. Despite such direction and failure on the part of Opposite

Party No.3 to file the affidavit, he did not appear.

4. Mr. Parhi, learned DSGI submits that due to his wrong advice,

Opposite Party No.3 did not appear before this Court today and he

undertakes that Opposite Party No.3 shall appear before this Court on

7th May 2026.

Location: High Court of Orissa, Cuttack

5. List this matter on 7th May 2026. It is made clear that failing to

appear on the part of Opposite Party No.3, appropriate measures

compelling his production shall be taken.

( B.P. Routray) Judge

S.Das