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Kishore Chandra Behera vs Mrutunjaya Tripathy
2026 Latest Caselaw 1108 Ori

Citation : 2026 Latest Caselaw 1108 Ori
Judgement Date : 6 February, 2026

[Cites 0, Cited by 0]

Orissa High Court

Kishore Chandra Behera vs Mrutunjaya Tripathy on 6 February, 2026

Author: R.K. Pattanaik
Bench: R.K. Pattanaik
                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CONTC No.2330 of 2025
                                  Kishore Chandra Behera                      ....             Petitioner
                                                                              Mr. K.K. Mishra, Advocate

                                                                  -Versus-
                                  Mrutunjaya Tripathy, Tahasildar, ....                              Opposite
                                  Bhubaneswar & another                               Parties/ Contemnors
                                                                                      Ms. S. K. Sahoo, AGA


                                            CORAM:
                                            MR. JUSTICE R.K. PATTANAIK
                                                               ORDER

06.02.2026 Order No.

04. 1. Heard Mr. Mishra, learned counsel for the petitioner.

2. Objection/reply to the compliance affidavit is already filed and the same is at Flag-A. An extra copy of the said reply/objection is requested to be served on the State.

3. The compliance affidavit of the opposite parties/contemnors is not available in the record, hence, the same be tagged forthwith.

4. List on 6th March, 2026 for final orders.



                                                                           (R.K. Pattanaik)
    Balaram                                                                     Judge







Designation: PERSONAL ASSISTANT

 
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