Orissa High Court
Jagannath Mallick vs Amarananda Mohanty on 9 March, 2026
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.3771 of 2025
Jagannath Mallick .... Petitioner
Mr. A. Tripathy, Advocate
-versus-
Amarananda Mohanty, .... Opposite Party/
Director of Health Contemnor
Services, Odisha and
another
Mr. P.K. Ray, AGA
CORAM: JUSTICE V. NARASINGH
ORDER
09.03.2026 Order No.
04. 1. This CONTC application has been filed for alleged violation of the order dated 17.02.2025 passed by this Court in W.P.(C) No.3981 of 2021.
2. In the show cause affidavit submitted, it is stated that the order passed in the said writ petition, for alleged violation of which the CONTC has been filed is subject matter of intra court appeal in W.A. No.1982 of 2025 wherein an application for stay of the operation of the judgment of the single bench is being sought.
Paragraph-9 of the show cause is extracted hereunder for convenience of reference;
"9. That, it is humbly submitted that Writ Appeal with Stay Petition against the order dated 17.02.2025 passed in W.P. (C) No. 3981 of 2021 filed in WA No. 1982 of 2025 and IA Page 1 of 2 No. 4852 of 2025 respectively on dated 16.12.2025 before the Hon'ble High Court."
3. In view of the same, learned counsel for the State seeks an adjournment.
4. Per contra, it is submitted by the learned counsel for the Petitioner that mere filing of the intra court appeal cannot be a ground for non- implementation.
5. Be that as it may, considering the filing of the writ appeal on 16.12.2025, which is stated to have been registered on 23.12.2025, list this matter on 17.04.2026.
6. By the said date, if no order is passed in the writ appeal, this Court will proceed to hear the present CONTC on merit.
(V. NARASINGH) Judge Santoshi Signature Not Verified Digitally Signed Signed by: SANTOSHI LENKA Reason: Authentication Location: High Court of Orissa, Cuttack Date: 10-Mar-2026 19:15:24 Page 2 of 2