Satyajit Behera vs Dr. Sibananda Mohanty
2025 Latest Caselaw 7005 Ori

Orissa High Court

Satyajit Behera vs Dr. Sibananda Mohanty on 11 April, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    CONTC No.6855 of 2024

                 Satyajit Behera                    .....                   Petitioner
                                                                Represented By Adv. -
                                                                M/s Durgesh Narayan
                                                                Rath

                                             -versus-

                 Dr. Sibananda Mohanty, CDM             .....        Opposite Parties
                 & PHO, Angul
                                                                 Mr. S.K. Parhi, ASC


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

                                            ORDER

11.04.2025 Order No.

02. 1. This matter is taken up through Hybrid mode.

2. On the prayer of learned counsel for the Contemnor, he is granted further four weeks' time to take steps for early listing of Writ Appeal No.125 of 2025 and obtain an interim order, failing which this Court shall proceed with the contempt proceeding, keeping in view the order of the Hon'ble Supreme Court in Sanjiv Kumar Singh v. The State of Bihar & Ors. decided in Special Leave to Appeal (C) No.(s).19038 of 2022 on 24.01.2023. On the aforesaid judgment the Hon'ble Supreme Court has specifically

observed that no filing of the appeal and in the absence of any interim order, would not operate as a stay to proceed with the contempt application.

3. List this matter on 20th June, 2025.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Location: High Court of Orissa, Cuttack