Dr. Bikartan Das vs Vaidya Rajesh Kotecha &
2022 Latest Caselaw 1515 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CONTC No.669 of 2021

              Dr. Bikartan Das                ....          Petitioner
                              Mr. Satyabrata Mohanty (1), Advocate
                                    -versus-
              Vaidya Rajesh Kotecha &
              Others                          ....       Opp. Parties
                            Mr. P.K. Parhi, ASGI (for Union of India)
                                        Mr. C.K. Pradhan, Advocate

                            CORAM:
                            JUSTICE JASWANT SINGH
                            JUSTICE M.S. RAMAN

                                       ORDER (Oral)

Order No. 23.02.2022

02. 1. This matter is taken up through virtual/physical mode.

2. It is conceded that in the light of the Hon'ble Supreme Court having stayed the operation of the judgment dated 17th of December, 2020 in the S.L.P. filed by the Union of India, nothing more survives in the present contempt.

3. In view of the above, contempt proceedings are dropped and accordingly the CONTC is disposed of.

(Jaswant Singh) Judge

(M.S. Raman) Judge February 23rd, 2022 Cuttack AKK