Sri Sachin Kumar Agrawal vs Ms. Aswathy S
2025 Latest Caselaw 3289 Ori

Orissa High Court

Sri Sachin Kumar Agrawal vs Ms. Aswathy S on 8 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CONTC No.2547 of 2025
                 Sri Sachin Kumar Agrawal      .....       Petitioner
                                                               Represented By Adv. -
                                                               M/s Subhadutta Routray

                                             -versus-
                 Ms. Aswathy S., IAS and others       .....          Opposite Parties/
                                                                         Contemnors
                                                                Smt. S. Nayak, ASC

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

                                              ORDER

08.08.2025 Order No.

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

2. Alleging violation of order dated 26.04.2024 passed by this Court in W.P.(C) No.6132 of 2021, the Petitioner has approached this Court by filing the present contempt application.

3. On perusal of the order dated 26.04.2024, it appears that the writ petition of the Petitioner has been disposed of in terms of the common judgment in W.P.(C) No.35563 of 2020, which was disposed of on 26.04.2024.

4. Although a writ appeal has been filed before the Hon'ble Division Bench of this Court, however it is stated that no interim order has been passed therein preventing this Court to proceed in the contempt proceeding.

5. In such view of the matter, this Court, on the request of the learned counsel for the Contemnors, grants further six weeks' time

to the Contemnors to implement the direction passed by this Court vide order dated 26.04.2024 in W.P.(C) No.6132 of 2021. However, it is further made clear that in the event any order is passed by the Hon'ble Division Bench in the writ appeal, then this order shall be subject to such order to be passed by the Hon'ble Division Bench. In the event the writ appeal is dismissed, then the Contemnors shall be bound to implement the aforesaid order in the aforesaid extended time.

6. The CONTC is, accordingly, disposed of.

                                                      ( Aditya Kumar Mohapatra )
                                                                 Judge

S.K. Rout





            Digitally Signed                                               Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 11-Aug-2025 11:38:40