Daktar Parida vs Sri Satyabrata Sahu
2026 Latest Caselaw 2722 Ori

Orissa High Court

Daktar Parida vs Sri Satyabrata Sahu on 20 March, 2026

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.4311 of 2025

              Daktar Parida              ....            Petitioner
                                          Ms. M. Panda, Advocate
                                    -versus-

              Sri Satyabrata Sahu,             Opposite Parties/
              IAS and others             ....
                                                    Contemnors
                                                Mr. P.K. Ray, AGA

                           CORAM: JUSTICE V. NARASINGH

                                   ORDER

20.03.2026 I.A. No.115 of 2026 Order No.

03. 1. Heard.

2. This I.A. has been filed by the Petitioner for amendment of the cause title in view of the change of the incumbents.

3. Considering the recitals in the I.A. and the submissions made, I.A. for amendment of the cause title is allowed.

4. Accordingly, I.A. stands disposed of.

5. Consolidated cause title be filed by 24.03.2026 after serving a copy thereof on the learned counsel for the State.

(V. Narasingh) Judge

Order No.

04. 1. On the prayer of the learned counsel for the State, list this matter on 10.04.2026 along with CONTC No.4303 of 2025.

(V. NARASINGH) Judge Santoshi

Location: High Court of Orissa, Cuttack