Sujata Mukherjee vs Govinda Joseph Chakrapani
2023 Latest Caselaw 4868 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              CONTC No. 4092 of 2021

        Sujata Mukherjee                            .....                                        Petitioner
                                                                                  Mr. S.P. Das, Advocate
                                                    Vs.
        Govinda Joseph Chakrapani, V.C.             .....                                 Opposite Parties
        Berhampur University
                                                                                  Mr. S.R. Pati, Advocate
                         CORAM:
                             DR. JUSTICE B.R. SARANGI
                             MR. JUSTICE M.S.RAMAN

                                                               ORDER

01.05.2023

Order No. This matter is taken up through hybrid mode.

04.

2. Mr. S.R. Pati, learned counsel appearing on behalf of Berhampur University contended that against the final judgment and order dated 11.06.2021 passed in W.A. No. 418 of 2020, the opposite parties have preferred Special Leave to Appeal (C) No. 16814 of 2021, wherein the apex Court has passed the interim order of stay of the order of this Court.

3. In view of the above, the contempt proceeding is dropped granting liberty to the petitioner to pursue his remedy after disposal of the Special Leave to Appeal (C) No. 16814 of 2021 by the apex Court.

                                                                       (DR. B.R. SARANGI)
                                                                            JUDGE


        Arun                                                             (M.S. RAMAN)
                                                                             JUDGE

ARUN Digitally signed
KUMAR byKUMAR
          ARUN
              MISHRA

MISHR Date:
      2023.05.01
      18:18:36 +05'30'
A