Santanu Kumar Nayak & Anr vs Shalini Pandit
2026 Latest Caselaw 417 Ori

Orissa High Court

Santanu Kumar Nayak & Anr vs Shalini Pandit on 16 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CONTC No.2040 of 2025

            Santanu Kumar Nayak & Anr.            .....                Petitioners
                                                           Represented by Adv. -
                                                           B.S. Tripathy, Sr. Adv.


                                           -versus-

            Shalini Pandit, IAS & Anr.           .....         Opposite Parties/
                                                                   Contemnors
                                                          Represented by Adv. -
                                                          CM Singh, A.S.C.


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

                                           ORDER

16.01.2026

Order No.

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

2. Heard learned Senior Counsel for the Petitioners as well as learned counsel for the Contemnors.

3. It is stated by learned counsel for the Contemnors that an interim order of status quo has been passed in the pending SLP preferred by the State-Opposite Parties against the judgment which has been registered as SLP Diary No.44937 of 2024 vide order dated 12.12.2025.

4. In such view of the matter, the Contempt Petition stands dropped with liberty to the Petitioners to revive the same, in the event the judgment of this Court is upheld by the Hon'ble Apex Court.

( A.K. Mohapatra ) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 19-Jan-2026 19:20:50