Pramod Ranjan Dash And vs Salini Pandit
2026 Latest Caselaw 63 Ori

Orissa High Court

Pramod Ranjan Dash And vs Salini Pandit on 6 January, 2026

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CONTC No.3874 of 2025

       Pramod Ranjan Dash and                .....         Petitioners
       others

                                                      Represented by
                                                      Mr. S.S.Das, Advocate

                                        -versus-
       Salini Pandit, I.A.S and others        .....        Opp.Parties

                                                      Represented by

                                                      Mr. S.N.Patnaik,
                                                      A.G.A.

                                        CORAM:
            THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA

                                         ORDER

Order No. 06.1.2026.

4. 1. This matter is taken up through hybrid mode.

2. In order dated 12.12.2024, the name of the learned counsel appearing for the Petitioners has been wrongly mentioned as "Mr. J.K.Swain" instead of "Mr. S.S.Das". Office is directed to carry out the correction.

3. A show-cause affidavit has been filed by the Opposite Party- contemners stating therein that the Writ Appeal has been preferred by the State against the judgment passed by this Court. It is seen that the Writ Appeal has not been registered as yet for non-removal of defects. It cannot therefore, be said that

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the Writ Appeal is validly pending. Even otherwise mere filing of Writ Appeal cannot operate as an automatic stay of the judgment passed by the Court. Even if a Writ Appeal is preferred, there is no reason as to why the direction of this Court cannot be complied with provisionally subject to result of the appeal.

4. In such view of the matter, four weeks further time is allowed to the opposite party-contemners to at least provisionally comply with the judgment subject to result of the Writ Appeal or to obtain appropriate orders from the Division Bench as the case may be.

5. List this m atter on 10.2.2026.

                                                                          (Sashikanta Mishra)
                          AKB                                                  Judge

Designation: A.D.R.-cum-Addl. Principal Secretary

Location: High Court of Orissa, Cuttack