Lokanath Suna vs Dr. N. Thirumala Nayak
2026 Latest Caselaw 812 Ori

Orissa High Court

Lokanath Suna vs Dr. N. Thirumala Nayak on 30 January, 2026

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                        CONTC No.124 of 2026

                                    Lokanath Suna                                   ....      Petitioner

                                                                                Mr. P. Panda, Advocate
                                                           -versus-
                                    Dr. N. Thirumala Nayak, IAS                     ....     Opp.Party
                                                                                    Mr. S.K. Jee, AGA
                                                  CORAM:
                                                  JUSTICE DIXIT KRISHNA SHRIPAD

                                                              ORDER

         Order No.                                           30.01.2026
            02.

Issue emergent police notice to the Contemnor, returnable by 13.02.2026, steps for which shall be taken by the Petitioner within three working days.

Police in the meanwhile to effect service and file the service report, failing which action may follow against them.

Call this matter on 13.02.2026.

Caution Notice:- The violation of Court order is a punishable offence under the provisions of Section 10 & 11 of the Contempt of Courts Act, 1971 as also under Article 215 of the Constitution of India. Imprisonment is also permissible.

(Dixit Krishna Shripad)

Location: HIGH COURT OF ORISSA, CUTTACK Madhusmita Date: 30-Jan-2026 15:57:38