Smt. Laxmipriya Mishra vs Smt. Aswathy S. & Ors. .... Opposite ...
2025 Latest Caselaw 6824 Ori

Orissa High Court

Smt. Laxmipriya Mishra vs Smt. Aswathy S. & Ors. .... Opposite ... on 8 April, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                  CONTC No.6225 of 2024

                                  Smt. Laxmipriya Mishra          ....              Petitioner(s)
                                                                       Mr. basudev Pujari, Adv.
                                                           Ms. Priyadarshini Amrita Panda, Adv.
                                                            -versus-
                                  Smt. Aswathy S. & Ors.          ....        Opposite Party(s)
                                                                       Miss Gayatri Patra, Adv.
                                          CORAM:
                                          HON'BLE DR. JUSTICE S.K. PANIGRAHI

                                                        ORDER

Order 08.04.2025 No.

01. 1. This matter is taken up through hybrid arrangement.

2. This CONTC arises out of the judgment/order dated

22.12.2023 passed in W.P.(C) No.7473 of 2023.

3. Heard learned counsel for the Parties.

4. At the outset, learned counsel for the Opposite

Parties/Contemnors, on instruction, submits that challenging

the judgment/order dated 22.12.2023 passed in the above

noted Writ Petition a Writ Appeal vide W.A. No.455 of 2025

has been preferred which is still pending before the Division

Bench of this Court.

5. In such view of the matter, this Court is not inclined to

entertain the prayer made in this CONTC. However,

Digitally Signed considering the submission of learned counsel for the

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 09-Apr-2025 17:00:17 Petitioner, this Court directs the Petitioner to make an

attempt for early disposal of the above noted Writ Appeal.

6. It is also made clear that if the Petitioner so desires, she

may prefer a CONTC after disposal of the said Writ Appeal.

7. This CONTC is, accordingly, disposed of being dropped.

(Dr. S.K. Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 09-Apr-2025 17:00:17