Dr. Sanjay Kumar Panda vs Aswathy S
2025 Latest Caselaw 7580 Ori

Orissa High Court

Dr. Sanjay Kumar Panda vs Aswathy S on 25 April, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CONTC No.924 of 2025

                 Dr. Sanjay Kumar Panda               .....                 Petitioner
                                                                Represented By Adv. -
                                                                Upendra Kumar Samal

                                               -versus-

                 Aswathy S., IAS and another         .....          Opposite Parties/
                                                                        Contemnors
                                                               Ms. B.K. Sahu, AGA


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

                                              ORDER

25.04.2025 Order No.

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

2. This Contempt Petition is filed alleging violation of the order dated 23.02.2024 passed by this Court in W.P(C) No.24199 of 2022.

3. On perusal of the record, it appears that the order has not been communicated properly.

4. Considering the submission made, this Court, by providing a last chance, deems it proper to dispose of the Contempt Petition with a direction to the Opposite Party-Contemnor to comply with the direction of this Court dated 23.02.2024 passed by this Court in W.P(C) No. 24199 of 2022, if the same has not been complied with in the meantime, within a period of eight weeks from the date of

service of a certified copy of this order by the Petitioner, provided the operation of order/judgment has not been stayed by higher forum and file compliance report before the Registry of this Court within one week thereafter. It is made clear that in the event the order of the Court is not given effect to within the time stipulated hereinabove, it will be construed to be deliberate violation of this Court's order.

5. The CONTC is accordingly disposed of.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Signed by: SANTANU KUMAR ROUT Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 29-Apr-2025 18:35:24