Maheswar Nayak vs S. Aswasthy & Ors. .... Opposite ...
2025 Latest Caselaw 2448 Ori

Orissa High Court

Maheswar Nayak vs S. Aswasthy & Ors. .... Opposite ... on 5 August, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      CONTC No.4879 of 2023
                                          Maheswar Nayak         ....             Petitioner(s)
                                                                    Mr. Jyotirmay Gupta, Adv.

                                                                   -versus-
                                          S. Aswasthy & Ors.            ....        Opposite Party(s)
                                                                              Mr. Sonak Mishra, Adv.
                                                 CORAM:
                                                 HON'BLE DR.JUSTICE S.K. PANIGRAHI

                                  Order                             ORDER
                                  No.                              05.08.2025

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

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

22.08.2022 passed in W.P.(C) No.7319 of 2021.

3. Heard learned counsel for the Parties.

4. At the outset, learned counsel for the Opposite Party(s)/

Contemnor(s), on instruction, submits that challenging the

judgment/order dated 22.08.2022 passed in the above

noted Writ Petition a Writ Appeal vide W.A. No.1780 of

2022 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

Petitioner, this Court directs the Petitioner to make an

attempt for early disposal of the above noted Writ Appeal.

Designation: Personal Assistant

Location: High Court of Orissa Date: 07-Aug-2025 17:27:24

6. It is also made clear that if the Petitioner is so advised,

he/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: 07-Aug-2025 17:27:24