) Ananda Chandra Das vs ) Shalini Pandit
2025 Latest Caselaw 3500 Ori

Orissa High Court

) Ananda Chandra 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.5565 of 2024
             1) Ananda Chandra Das         .....     Petitioners
             2) Umakanta Acharya                                Represented By Adv. -
             3) Surendra Prasad Mahalik                         M/s. Krishna Chandra
             4) Kartika Chandra Maharana                        Sahu , S.pradhan,
                                                                D.k.mahallik, A.k.samal

                                                -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
             4) Dr.nilakantha Mishra,director
             Public Health
             5) Dr.prasant Kumar Patro, C.d.m
             And P.h.o, Sundargarh
             6) 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 Petitioners at the outset contended that the State-Opposite Parties have preferred Writ Appeal bearing W.A. No.2879 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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