Fanindra Kumar Sahu vs Umakanta Pradhan
2026 Latest Caselaw 214 Ori

Orissa High Court

Fanindra Kumar Sahu vs Umakanta Pradhan on 9 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.5997 of 2023

            Fanindra Kumar Sahu                      .....               Petitioner
                                                             Represented by Adv. -
                                                             M/s. Suraj Mohanty

                                          -versus-

            Umakanta Pradhan, President,         .....             Opposite Party/
            Jamankira Lampcs                                          Contemnor
                                                             Represented by Adv. -
                                                             M/s Karunakar Jena

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

                                          ORDER

09.01.2026 Order No.

03. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the Petitioner and learned counsel for the Contemnor.

3. Learned counsel for the Contemnor at the outset contended that a part of the order has already been complied with and the Petitioner has been paid his subsistence allowance. With regard to on the review of suspension order in terms of the judgment of the Hon'ble Supreme Court in the case of Ajay Kumar Choudhary Vrs. Union of India through its Secretary & Anr., reported in (2015) 7 SCC 291. Accordingly, learned counsel for the Contemnor sought for some more time.

4. List this matter on 13.02.2026. By which date he shall obtain instruction positively.

( A.K. Mohapatra) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 12-Jan-2026 11:32:05