Srimati Sethy & Ors vs Sri Kiran Kumar Naik & .... Opposite ...
2026 Latest Caselaw 60 Ori

Orissa High Court

Srimati Sethy & Ors vs Sri Kiran Kumar Naik & .... Opposite ... on 6 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                CONTC No.4741 of 2025

                              Srimati Sethy & Ors.          ....                Petitioner(s)
                                                           Mr. Tarun Kanta Pattanayak, Adv.

                                                    -versus-
                              Sri Kiran Kumar Naik & ....            Opposite Party(s)
                              Ors.
                                                           Smt. Sarita Moharana, Adv.

                                        CORAM:
                                        HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                   Order                                    ORDER
                   No.                                     06.01.2026

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

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

18.07.2025 passed in W.P.(C) No.22749 of 2024.

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 18.07.2025 passed in

the above noted Writ Petition a Writ Appeal vide W.A.

No.1391 of 2025 has been preferred which is still pending

before the Division Bench of this Court. In the said Writ

continuing.

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 06-Jan-2026 17:25:55

5. In such view of the matter, this Court is not inclined to

entertain the prayer made in this CONTC. However,

considering the submission of learned counsel for the

Petitioners, this Court directs the Petitioners to make an

attempt for early disposal of the above noted Writ Appeal.

6. It is also made clear that if the Petitioners so desire, they

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: 06-Jan-2026 17:25:55