Simanchal Mohapatra vs ) Aswathy S
2025 Latest Caselaw 4022 Ori

Orissa High Court

Simanchal Mohapatra vs ) Aswathy S on 14 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.455 of 2025
            Simanchal Mohapatra            .....     Petitioner
                                                               Represented By Adv. -
                                                               Laxmikanta Mohanty ,
                                                               R.das, S.das

                                              -versus-
            1) Aswathy S., Ias                   .....                    Opposite
                                                                Parties/Contemnors
            2) Dr.sanjukta Sahoo, Director,              Represented By Adv. -Mr.
            Family Welfare,odisha                        S.K.Parhi, A.S.C.
            3) Dr.dillip Panda, Director
            Capital Hospital

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

                                                 ORDER

Order No.                                       14.02.2025


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

2. This Contempt Petition is filed alleging violation of the Court's order dated 01.05.2024 passed in W.P.(C) No.10523 of 2024.

3. Considering the submission made and as a last opportunity this Court deems it proper to provide as a last chance and the Contempt Petition stands disposed of with a direction to the Opposite Parties-Contemnors to comply with the direction of this Court dated 01.05.2024 in W.P.(C) No.10523 of 2024, if the same has not been complied with in the meantime, within a period of six weeks from the date of service of a certified copy of this order by the Petitioners,

provided the operation of order/judgment has not been stayed by higher forum and file compliance report before the Registry of this Court within one week thereafter. It is made clear that in the event the order of the Court is not given effect to within the time stipulated hereinabove, it will be construed to be deliberate violation of this Court's order.

4. The CONTC is accordingly disposed of.

Urgent certified copy of this order be granted on proper application.

( A.K. Mohapatra)

Judge Rubi

Location: High Court of Orissa, Cuttack