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Lalit Mohan Rath vs Arvind Agrawal
2026 Latest Caselaw 107 Ori

Citation : 2026 Latest Caselaw 107 Ori
Judgement Date : 7 January, 2026

[Cites 0, Cited by 0]

Orissa High Court

Lalit Mohan Rath vs Arvind Agrawal on 7 January, 2026

Author: Sashikanta Mishra
Bench: Sashikanta Mishra
                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.231 of 2025

            Lalit Mohan Rath                            ....            Petitioner
                                                                  Represented by

                                                       Mr. A.P. Bose, Advocate

                                        -Versus-
            Arvind Agrawal, I.A.S., & Others             ....         Opp. Parties
                                                                  Represented by

                                                                Mr. S. Behera,
                                               Additional Government Advocate
                                                    Mr. L. Samantray, Advocate
                                                               (For O.P. No.4)
                    CORAM:
                         JUSTICE SASHIKANTA MISHRA

                                           ORDER

07.01.2026 Order No.

05. 1. This matter is taken up through hybrid mode. . 2. On the last occasion, this Court granted last chance to the Opposite Party-Contemnors to comply with the judgment or produce order of stay in the writ appeal proposed to be filed. It is not known whether any writ appeal has yet been filed or not. No further indulgence can be granted in such circumstances.

3. This Court makes it clear that even if a writ appeal is filed, unless there is an order of stay, there is no legal impediment to implement the order provisionally subject to result of the writ appeal.

4. The Opposite Party-Contemnors do not appear to have considered the matter seriously at all. This Court therefore, directs the Commissioner-cum-Secretary, Department of Higher Education to appear in person before this Court and file a

compliance affidavit. It is made clear that if the order is complied with, he need not appear.

5. List this matter on 11th February, 2026.

(Sashikanta Mishra) Judge

Puspanjali

Location: High Court of Orissa, Cuttack.

 
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