Jachindranath Rout vs Vijay Amruta Kulange
2026 Latest Caselaw 2672 Ori

Orissa High Court

Jachindranath Rout vs Vijay Amruta Kulange on 19 March, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: CHITTA RANJAN BISWAL
Reason: Authentication
Location: Orissa High Court, Cuttack
Date: 19-Mar-2026 18:58:00


                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                               CONTC No.3460 of 2025


                         Jachindranath Rout                           ....        Petitioner
                                                                       Mr.R.Roy, Advocate


                                                        -versus-


                         Vijay Amruta Kulange, IAS and
                         another                                .... Opposite Parties
                                                 Mr.S.P.Mishra, Advocate for O.P.No.1
                                                 Mr.A.Tripathy, Advocate for O.P.No.2


                                        CORAM:
                                        JUSTICE B. P. ROUTRAY

                                                      ORDER

19.03.2026 Order No.

7. 1. Heard Mr.Roy, learned counsel for the Petitioner and Mr.Mishra, learned Senior Counsel for Opposite Party No.1 as well as Mr.Tripathy, learned counsel for Opposite Party No.2.

2. It is submitted by the parties that in the meantime, payment of Rs.11,65,790/- (Eleven lakhs sixty five thousand seven hundred ninety) has been paid in favour of the Petitioner and received by him in compliance of the direction of this Court. Two petitions i.e. I.A.No.174 of 2026 & I.A.No.178 of 2026 have been filed for dispensing with personal appearance of Opposite Parties 1 and 2 in view of the payment received by the Petitioner.

Signed by: CHITTA RANJAN BISWAL

Location: Orissa High Court, Cuttack Date: 19-Mar-2026 18:58:00

3. Accordingly, personal appearance of Opposite Parties 1 and 2, as directed earlier, is dispensed with. The contempt proceeding is dropped and CONTC is disposed of.

4. However, as prayed by the Petitioner, it is left open for him to approach appropriate court in the event any further amount is liable to be paid by the Opposite Parties.

( B.P. Routray) Judge

C.R. Biswal