Amita Mohapatra vs Ms. Aswathy S. & Anr. .... Opposite ...
2025 Latest Caselaw 7041 Ori

Orissa High Court

Amita Mohapatra vs Ms. Aswathy S. & Anr. .... Opposite ... on 15 April, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    CONTC No.247 of 2025
                                    Amita Mohapatra                 ....                Petitioner(s)
                                                                         Mr. Abhinash Swain, Adv.
                                                           on behalf of Mr. Sashi Bhusan Jena, Adv.

                                                              -versus-
                                    Ms. Aswathy S. & Anr.           ....         Opposite Party(s)
                                                                          Miss Gayatri Patra, Adv.
                                            CORAM:
                                            HON'BLE DR. JUSTICE S.K. PANIGRAHI

                                                               ORDER

                              Order                           15.04.2025
                              No.

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

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

16.07.2024 passed in W.P.(C) No.33088 of 2020.

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 16.07.2024 passed in the above

noted Writ Petition a Writ Appeal vide W.A. No.648 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,

considering the submission of learned counsel for the

Digitally Signed Petitioner, this Court directs the Petitioner to make an

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 15-Apr-2025 16:56:12 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: 15-Apr-2025 16:56:12