Himansu Kumar Patel vs Shalini Pandit
2023 Latest Caselaw 1781 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No. 7973 of 2022

Himansu Kumar Patel                    .....                                   Petitioner
                                                                Mr. K.C. Sahu, Advocate
                                       Vs.
Shalini Pandit, IAS,                   .....                 Contemnors/Opposite Parties
Commissioner-cum-Secretary,
Health & Family Welfare Deptt.,
BBSR & Anr.
                                                                    Mr. G.N. Rout, ASC

                         CORAM: JUSTICE SANJAY KUMAR MISHRA

                                               ORDER

24.02.2023 Order No. The matter is taken up through hybrid mode.

03.

2. Mr. Sahu, learned Counsel for the Petitioner, so also Mr. Rout, learned Standing Counsel for the Contemnors are present.

3. Mr. Sahu submits that though vide Order dated 22nd December, 2021, the W.P.(C) No.2857 of 2020 was disposed of, referring to common judgment delivered on 11th December, 2021 in W.P.(C) No.33301 of 2020, the State has preferred Writ Appeal No.687 of 2022 against the said judgment and as an interim, the impugned Order passed in W.P.(C) No.33301 of 2020 has been stayed by the Division Bench. He prays for liberty to move for listing of the contempt proceeding after disposal of the said Writ Appeal.

4. Accordingly, matter be listed after disposal of Writ Appeal No.687 of 2022.

5. The Petitioner is given liberty to move for listing and disposal of the present case after disposal of the Writ Appeal.

(S.K. MISHRA) JUDGE padma