Orissa High Court
M/S. Swapneswar Fly Ash vs Sri Ambar Kumar Kar on 13 March, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.1445 of 2026
M/s. Swapneswar Fly Ash, Jajpur & .... Petitioners
Others
Mr. K.K. Rout, Advocate
-versus-
Sri Ambar Kumar Kar, IAS .... Opp.Party
Mr. S.B. Panda, AGA
CORAM:
JUSTICE KRISHNA SHRIPAD DIXIT
ORDER
Order No. 13.03.2026 01.
Issue emergent Police Notice to the Contemnor, returnable within two weeks, steps for which shall be taken by the Petitioner within three working days.
Jurisdictional Superintendent of Police shall scrupulously serve or cause to be served the Court process and file compliance report through official e-mail to the Registrar General of this Court well in advance, failing which action follows.
Call this matter on 10.04.2026.
Caution Notice:- Non-compliance of Court's order is a punishable offence under the provision of Sections 11 & 12 of the Contempt of Courts Act, 1971 and also under Article 215 of Page 1 of 2 the Constitution of India. Imprisonment is also permissible. Personal appearance of the Parties may also be directed.
(Krishna Shripad Dixit) Judge Madhusmita Signature Not Verified Digitally Signed Signed by: MADHUSMITA MALLICK Designation: Jr. Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 13-Mar-2026 17:06:07 Page 2 of 2