Saroj Kumar Singh vs Dr. N. Thirumala Naik
2026 Latest Caselaw 817 Ori

Citation : 2026 Latest Caselaw 817 Ori
Judgement Date : 30 January, 2026

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Orissa High Court

Saroj Kumar Singh vs Dr. N. Thirumala Naik on 30 January, 2026

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                        CONTC No.5663 of 2025

                                    Saroj Kumar Singh                               ....      Petitioner

                                                                Mr. P. K. Mohapatra, Advocate
                                                            -versus-
                                    Dr. N. Thirumala Naik, IAS & Others ....       Opp.Parties
                                                                         Mr. J.K. Khandayatray, ASC
                                                  CORAM:
                                                  JUSTICE DIXIT KRISHNA SHRIPAD

                                                              ORDER

         Order No.                                           30.01.2026
            01.

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 Sections 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