Citation : 2026 Latest Caselaw 5 Ori
Judgement Date : 5 January, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.777 of 2025
Kalakar Bentakar .... Petitioner
Mr. Manoja Kumar Khuntia, Advocate
-versus-
Yogesh Bahadur Khurania, I.P.S. .... Opposite Party
Mr. Saswat Das, AGA
CORAM:
HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No. ORDER
06. 05.01.2026
1.
Learned Additional Government Advocate appearing for the State submitted that a show-cause affidavit dated 10th July, 2025 come to be filed being sworn to by the Director General, Fire and Emergency Services, Commandant General, Home Guards and Director, Civil Defence, Odisha, Cuttack indicating that the judgment dated 21st October, 2024 passed in WP(C) No. 9858 of 2021 is challenged before the Division Bench of this Court in intra-Court appeal, which is registered as WA No.1229 of 2025. 1.1. He submitted that the matter is likely to be taken up before the appropriate Bench. In this regard, steps have already been taken. Therefore, He sought for an accommodation.
2. List this matter in the week commencing 2nd February, 2026.
3. It is clarified that in the event no order restraining this Court from proceeding is produced, the contempt proceeding shall be drawn up against the contemnor.
4. The learned Additional Government Advocate shall communicate copy of this order to the opposite party.
(M.S. Raman) Judge Laxmikant
Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 05-Jan-2026 17:20:41
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