Wednesday, 06, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Mrutyunjaya Mondal vs Aswathy S & Ors. .... Opposite
2025 Latest Caselaw 7404 Ori

Citation : 2025 Latest Caselaw 7404 Ori
Judgement Date : 22 April, 2025

Orissa High Court

Mrutyunjaya Mondal vs Aswathy S & Ors. .... Opposite on 22 April, 2025

Author: S.K. Panigrahi
Bench: S.K. Panigrahi
          IN THE HIGH COURT OF ORISSA AT CUTTACK
                   CONTC No.4306 of 2023

        Mrutyunjaya Mondal               ....            Petitioner(s)
                                                 Represented By Adv.
                                                      Mr. A. Mishra
                                   -versus-
        Aswathy S & Ors.                ....                Opposite
                                              Party(s)/Contemnor(s)
                                                Represented By AGA
                                                 Mr. Debasish Nayak


                CORAM:
                DR. JUSTICE S.K. PANIGRAHI

                                ORDER
Order                          22.04.2025
No.

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

2. This CONTC arises out of the order dated 23.09.2022

passed by this Court in W.P.(C) No.24287 of 2022.

3. Heard.

4. Learned counsel for the Petitioner submits that the

W.P.(C) No.24287 of 2022 was disposed of vide order

dated 23.09.2022 in the light of common judgment dated

04.08.2022 passed by this Court in W.P.(C) No.5480 of

2021 and batch of cases.

5. Learned counsel for the State submits that the order

dated 04.08.2022 passed by this Court in W.P.(C) No.5480

// 2 //

of 2021 and batch of cases was appealed before the

Division Bench of this Court in W.A No.1780 of 2022 and

got dismissed on the ground of delay. The said order was

also challenged before the Supreme Court of India vide

SLP (Civil) Diary No(s)-20707 of 2024 and the Supreme

Court has remitted the matter back to the Division Bench

of this Court for hearing on merit to the challenge made

by the State Government.

6. In such view of the above, no cause of action survives

in this matter. Accordingly, the CONTC filed by the

present Petitioner is dropped.

(Dr. S.K. Panigrahi) Judge Sumitra

Location: High Court of Orissa, Cuttack

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter