) Sukanti Kerketta vs ) Aswathy S
2025 Latest Caselaw 6655 Ori

Orissa High Court

) Sukanti Kerketta vs ) Aswathy S on 4 April, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CONTC No.1627 of 2025
            1) Sukanti Kerketta             .....     Petitioners
            2) Reema Patel                                  Represented By Adv. -
            3) Lilima Choudhury                             Bharati Dash,
            4) Puspalata Patel                              R.l.pradhan, S.r.samal

                                        -versus-
            1) Aswathy S.,commnr.-cum-       .....                     Opposite
            secy., Health And F.w Dept.                      Parties/Contemnors
            2) Dr.bibhuti Bhusan Padhi,                Represented By Adv. -Mr.
            C.d.mo.sundergarh                          M.R. Patra, A.S.C.

                                  CORAM:
                    THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                MOHAPATRA

                                           ORDER

04.04.2025

Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. This Contempt Petition is filed alleging violation of the Court's order dated 11.12.2023 passed in W.P.(C) No.39689 of 2023.

3. Considering the submission made and as a last opportunity this Court deems it proper to provide as a last chance and the Contempt Petition stands disposed of with a direction to the Opposite Parties-Contemnors to comply with the direction of this Court dated 11.12.2023 in W.P.(C) No.39689 of 2023, if the same has not been complied with in the meantime, within a period of six weeks from the date of service of a certified copy of this order by the Petitioners, provided the operation of order/judgment has not been stayed by

higher forum and file compliance report before the Registry of this Court within one week thereafter. It is made clear that in the event the order of the Court is not given effect to within the time stipulated hereinabove, it will be construed to be deliberate violation of this Court's order.

4. The CONTC is accordingly disposed of.

Urgent certified copy of this order be granted on proper application.

( A.K. Mohapatra)

Judge Rubi