Vice-Chancellor vs Dinabandhu Barik .... Opposite Party
2026 Latest Caselaw 6 Ori

Orissa High Court

Vice-Chancellor vs Dinabandhu Barik .... Opposite Party on 5 January, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 05-Jan-2026 17:03:17


                                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                       CMP No.969 of 2025
                                 Vice-Chancellor, Sambalpur University ....         Petitioners
                                 & Ors.
                                                                     Mr. A.Pradhan, Advocate
                                                              -versus-



                                 Dinabandhu Barik                            ....    Opposite Party
                                                              Mr. P.K.Panda, Advocate (Bolangir)


                                             CORAM:
                                             SHRI JUSTICE B. P. ROUTRAY
                                                           ORDER

05.01.2026 Order No.

04. 1. Heard Mr. Pradhan, learned counsel for the Petitioners and Mr. Panda, learned counsel for the Opposite Party.

2. Present petition has been filed by the Appellants in RFA No.10/1 of 2017-24 being aggrieved by order dated 2nd May 2025, wherein the First Appellant Court has refused to stay the execution proceeding.

3. In the judgment and decree of the learned Trial Court, impugned before the First Appellate Court, Appellants (Present Petitioners) have been directed to pay compensation of Rs.7,00,000/- along with interest @6% till realization.

4. Upon hearing both parties and taking note of the mandate of the provisions contained in Rule 5 of Order 41 as well as the nature of decree, and the fact of pendency of the appeal, the execution

Location: High Court of Orissa, Cuttack

proceeding initiated by the Opposite Party in Execution Case No.2 of 2017, pending before learned Trial Court is directed to remain stayed till disposal of the Appeal subject to deposit of the decretal amount of Rs.7,00,000/- (Rupees Seven Lakhs only), within a period of thirty days from today. It is made clear that failing to deposit the amount within the stipulated period, present order shall not be given effect to.

5. The CMP is accordingly disposed of.

6. An urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge S.Das