Dr. Prasana Kumar vs Sanjay Kumar Singh & .... Opposite ...
2026 Latest Caselaw 295 Ori

Citation : 2026 Latest Caselaw 295 Ori
Judgement Date : 13 January, 2026

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Orissa High Court

Dr. Prasana Kumar vs Sanjay Kumar Singh & .... Opposite ... on 13 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                         CONTC No.1383 of 2017

                        Dr. Prasana Kumar            ....               Petitioner(s)
                        Mishra
                                                              Mr. D.K. Panda, Adv.

                                             -versus-
                        Sanjay Kumar Singh &   ....               Opposite Party(s)
                        Anr.
                                                           Mr. Subir Palit, Sr. Adv.
                                                               along with associates

                               CORAM:
                               HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                Order                             ORDER
                No.                              13.01.2026

32. 1. This matter is taken up through hybrid arrangement.

2. This CONTC arises out of the judgment/order dated

01.12.2015 passed in W.P.(C) No.11148 of 2005.

3. Heard learned counsel for the Parties.

4. At the outset, learned counsel for the Opposite

Parties/Contemnors, on instruction, submits that

challenging the judgment/order dated 01.12.2015 passed in

the above noted Writ Petition a Writ Appeal vide DWA

No.53307 of 2025 has been preferred which is still pending

before the Division Bench of this Court.

Signed by: AYASKANTA JENA entertain the prayer made in this CONTC. However, Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 15-Jan-2026 10:58:20

considering the submission of learned counsel for the

Petitioner, this Court directs the Petitioner to make an

attempt for early disposal of the above noted Writ Appeal.

6. It is also made clear that if the Petitioner so desires, he

may prefer a CONTC after disposal of the said Writ

Appeal.

7. This CONTC is, accordingly, disposed of being

dropped.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 15-Jan-2026 10:58:20