Arjun Kumar Das vs ) Shalini Pandit
2025 Latest Caselaw 3490 Ori

Orissa High Court

Arjun Kumar Das vs ) Shalini Pandit on 14 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.5618 of 2024
             Arjun Kumar Das            .....         Petitioner
                                                                Represented By Adv. -
                                                                Krishna Chandra Sahu,
                                                                B.s.panigrahi,
                                                                D.k.mahalik

                                                -versus-
             1) Shalini Pandit, Ias                 .....                   Opposite
                                                                  Parties/Contemnors
             2) Saswat Mishra, Ias                          Represented By Adv. -Mr.
             3) Dr.b.k.mohapatra, Director                  C.M.Singh, A.S.C.
             Health Services, Odisha
             4) Dr.prasant Kumar Patro, C.d.m
             And P.h.o, Sundargarh
             5) Kulwant Singh, Principal
             Accountant General ( A And E)

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


                                            ORDER

14.08.2025 Order No.

04. 1. This matter is taken up through Hybrid Arrangement (Virtual/ Physical Mode).

2. Learned counsel for the Petitioner at the outset contended that the State-Opposite Parties have preferred Writ Appeal bearing W.A. No.2981 of 2024 which has been dismissed by the judgment of the Hon'ble division bench dated 25.07.2025. However, while dismissing the writ appeal the Hon'ble division bench has extended the time for implementation of learned single judge order within three months from the date of the judgment i.e. 25.07.2025.

3. In such view of the matter, the contempt proceeding is dropped with a direction to the Opposite Parties to implement the order within the aforesaid extended time, failing which liberty is granted to the petitioners to revive the contempt application by filing an application.

( Aditya Kumar Mohapatra) Judge

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