Pabitra Kumar Mallick And Others vs Shri Arvind Singh (Ceo)
2026 Latest Caselaw 389 Ori

Orissa High Court

Pabitra Kumar Mallick And Others vs Shri Arvind Singh (Ceo) on 16 January, 2026

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                   CONTC No.5939 of 2025
                                   Pabitra Kumar Mallick and others       ....            Petitioners
                                                          Mr. Budhadev Routrary, Senior Advocate
                                                          assisted by Mr. Jagdish Biswal, Advocate
                                                             -versus-
                                   Shri Arvind Singh (CEO), TPCODL          ....             Opposite
                                   Corporate Office, Bhubaneswar and             Parties/Contemnors
                                   others
                                                                        Mr. S. Mohapatra, Advocate
                                                          CORAM:
                                          HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
         Order No.                                            ORDER
            01.                                              16.01.2026

                              1.

Non-compliance of order/direction contained in judgment dated 25th July, 2025 passed in WP(C) Nos.13753 and 13752 of 2020 is brought to notice by way of this contempt petition.

2. Issue notice to the opposite parties-contemnors by Speed Post with A.D., requisites for which shall be filed within three working days. In the event of furnishing such requisites within the period stipulated, the Office shall send the notice to the said opposite parties by fixing a short returnable date.

3. Mr. S. Mohapatra, learned counsel submitted that he has instructions to appear on behalf of the Tata Power Central Odisha Distribution Limited. Learned counsel appearing for the petitioner is instructed to serve a copy of the contempt petition on him in addition to the above.

4. List this matter on 13th February, 2026.

Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer Reason: Authentication (M.S. Raman) Location: High Court of Orissa, Cuttack Date: 16-Jan-2026 15:54:49 Judge Laxmikant