Sushama Kujur vs Dr. Subhankar .... Opposite Party(S)
2026 Latest Caselaw 2181 Ori

Orissa High Court

Sushama Kujur vs Dr. Subhankar .... Opposite Party(S) on 10 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                     CONTC No.1073 of 2026
                                      Sushama Kujur              ....               Petitioner(s)
                                                               Mr. Promod Chandra Sejpada, Adv.
                                                               -versus-
                                      Dr. Subhankar              ....         Opposite Party(s)
                                      Mohapatra, I.A.S, The
                                      Collector, Sundargarh
                                                                       Mr. Amitav Pradhan, Adv.
                                            CORAM:
                                            HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                              Order                              ORDER
                              No.                               10.03.2026

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

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

08.10.2024 passed in W.P(C) No.25145 of 2024.

3. Heard learned counsel for the Parties.

4. At the outset, learned counsel for the Opposite

Party(s)/Contemnor(s), on instruction, submits that the

order from which this CONTC arises, has already been

complied with in the meantime.

5. In such view of the matter, this Court is of the view that

nothing survives in this CONTC to be adjudicated upon

by this Court any further.

6. This CONTC is, accordingly, disposed of being

dropped.

(Dr. Sanjeeb K Panigrahi) Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Judge Date: 10-Mar-2026 17:21:22 Ayaskanta