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Orissa High Court
Kishore Chandra Panda vs Dr. Santosh Kumar Patra on 22 December, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.2188 of 2024
Kishore Chandra Panda .... Petitioner
Mr. D.K. Mohapatra, Advocate
-versus-
Dr. Santosh Kumar Patra, .... Opposite Party/
District Mission Director Contemnor
cum CDMO, Bhadrak
Mr. D.K. Sahoo, AGA
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
22.12.2025
Order No.
05. This matter is taken up through hybrid mode.
2. Mr. Sahoo, learned AGA, who represents the
Opposite Party-Contemnor, prays for further time to
take instruction and file Compliance Affidavit.
3. Learned Counsel for the Petitioner, drawing
attention of this Court to paragraph no.5 of the
previous order dated 03.12.2025 submits, despite such
peremptory order, neither the Compliance Affidavit has
been filed nor the Contemnor is present before this
Court.
4. Paragraph no.5 of the said order dated 03.12.2025,
being relevant, is reproduced below for ready
reference:-
"5. However, this Court is inclined to
grant time till 19th December, 2025 for
filing of compliance Affidavit failing
which, the Opposite Party/alleged
Contemnor shall remain present
physically before this Court on the
adjourned date to explain as to why
appropriate proceeding under the
Contempt of Courts Act, 1971 shall not
be initiated against him for willful
flouting of the judgment dated
19.12.2023 passed in W.P.(C) No.6888
of 2016."
5. On being asked, Mr. Sahoo, learned AGA
submits, pursuant to order dated 03.12.2025, a letter
was sent to the District Mission Director-cum-CDMO,
Bhadrak by designation, not by name. However,
because of no response, on being contacted, one of the
staff of the office of District Mission Director-cum-
CDMO, Bhadrak telephonically informed that Dr.
Santosh Kumar Patra has already been transferred in
the meantime to some other place. He further
informed, the State is contemplating to challenge the
judgment dated 19.12.2023 passed in W.P.(C) No.6888
of 2016 before the Supreme Court.
6. Mr. Sahoo, learned AGA further submits, he does
not know the name of present District Mission
Director-cum- CDMO, Bhadrak. However, after
collecting his mobile number from one of the staff,
yesterday, even though he called the present CDMO,
Bhadrak repeatedly, he did not respond to his calls.
However, today morning, at around 9.09 A.M., when
he again called the CDMO, Bhadrak, he informed that
a staff has deputed with instruction to attend the office
of the learned Advocate General, who is expected to
reach shortly.
7. Hence, the matter stands adjourned to 24th
December, 2025 for passing further appropriate order
with regard to non compliance of the judgment passed
in W.P.(C) No.6888 of 2016.
8. Learned State Counsel is directed to inform this
Court regarding the details of the present District
Mission Director-cum-CDMO, Bhadrak, such as his
name, age, father's name, including his date of
joining at Bhadrak, so also the present place of
posting and position of previous District Mission
Director-cum-CDMO, Bhadrak, who is the alleged
Contemnor in this case.
(S.K. MISHRA)
Banita
JUDGE
Signed by: BANITA PRIYADARSHINI PALEI
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 23-Dec-2025 12:08:04
