Basanti Nayak vs Aswasti S & Ors. .... Opposite Party(S)
2025 Latest Caselaw 6836 Ori

Orissa High Court

Basanti Nayak vs Aswasti S & Ors. .... Opposite Party(S) on 8 April, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  CONTC No.7125 of 2024
                                  Basanti Nayak                   ....               Petitioner(s)
                                                                           Mr. J.K. Mishra, Adv.
                                                            -versus-
                                  Aswasti S & Ors.                ....         Opposite Party(s)
                                                                        Miss Gayatri Patra, Adv.
                                             CORAM:
                                             HON'BLE DR. JUSTICE S.K. PANIGRAHI

                                                        ORDER

Order 08.04.2025 No.

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

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

27.10.2022 passed in WPC(OAC) No.2669 of 2008 and also

the judgment/order dated 02.01.2024 passed in W.A. No.3055

of 2023.

3. Heard learned counsel for the Parties.

4. At the outset, learned counsel for the Opposite

Parties/Contemnors, on instruction, submits that the order

from which this CONTC arises, has already been complied

with in the meantime.

5. In such view of the matter, this Court is of the view that

nothing survives in this CONTC to be adjudicated upon by

this Court any further.

Designation: Personal Assistant

Location: High Court of Orissa Date: 09-Apr-2025 17:00:17 (Dr. S.K. Panigrahi) Judge Ayaskanta