Sukadev Prusty vs Shalini Pandit
2026 Latest Caselaw 241 Ori

Orissa High Court

Sukadev Prusty vs Shalini Pandit on 12 January, 2026

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CONTC No. 4372 of 2025
            Sukadev Prusty               ....                  Petitioners
                                                     Represented by
                                            Ms. S. Patnaik, Advocate

                                               -Versus -

            Shalini Pandit, Commissioner-            ....                 Opp. Parties
            cum-Secretary, School and Mass
            Education Department
                                                                      Represented by
                                                               Mr. S.N. Patnaik, AGA

                        CORAM:
                          JUSTICE SASHIKANTA MISHRA
                                         ORDER_
                                         12.01.2026

                               I.A. No.________ of 2026
Order No.
              1.

This matter is taken up through hybrid mode.

3.

2. This is an application filed by the Opposite Party-Contemnor seeking dispensation of personal appearance as directed by this Court. The I.A. be registered.

3. It is stated that the file has since been indorsed to the Finance Department for obtaining concurrence required for implementing the order of this Court, subject to outcome of the Writ Appeal filed against it. As such, further time is required.

4. Considering the statements made, this Court dispenses with the personal appearance of the Commissioner-cum-Secretary till the next date.

5. The I.A. is disposed of.

(Sashikanta Mishra) Judge

I.A. No.________ of 2026

Order No.

1. This is an application filed by the Opposite Party-Contemnor

4. seeking extension of time to implement the judgment passed by this Court. The I.A. be registered.

2. It is stated that necessary steps have been taken to obtain concurrence of the Finance Department, required to implement the judgment of this Court, subject to outcome of the Writ Appeal filed against him.

6. Considering the submissions as also taking note of the fact that the contempt application arising out of the judgment passed in connected matters, which are posted to 10th February, 2026, time is granted till 10th February, 2026 to the Opposite Party-Contemnor to implement the judgment as directed by this Court.

(Sashikanta Mishra) Judge

Order No.

5. 1. List this matter on 10.02.2026.

(Sashikanta Mishra) Judge

BC Tudu

Signed by: BHIGAL CHANDRA TUDU

Location: Orissa High Court, Cuttack Date: 13-Jan-2026 19:44:22