Pandaba Sahoo vs Aswathy S. & Ors. .... Opposite Party(S)
2025 Latest Caselaw 1848 Ori

Orissa High Court

Pandaba Sahoo vs Aswathy S. & Ors. .... Opposite Party(S) on 29 July, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                        CONTC No.1330 of 2025
                                            Pandaba Sahoo          ....            Petitioner(s)
                                                                  Mr. Swoyam Prabhu Jena, Adv.

                                                                     -versus-
                                            Aswathy S. & Ors.             ....       Opposite Party(s)
                                                                            Mr. Rajdeep Pradhan, Adv.
                                                   CORAM:
                                                   HON'BLE DR.JUSTICE S.K. PANIGRAHI

                                    Order                             ORDER
                                    No.                              29.07.2025

01. 1. This matter is taken up through hybrid arrangement.

2. This CONTC arises out of the judgment/order dated

12.08.2024 passed in W.P.(C) No.34388 of 2020.

3. Heard learned counsel for the Parties.

4. At the outset, learned counsel for the Opposite

Parties/Contemnors, on instruction, submits that

challenging the judgment/order dated 12.08.2024 passed in

the above noted Writ Petition a Writ Appeal vide W.A.

No.755 of 2025 has been preferred which is still pending

before the Division Bench of this Court.

5. In such view of the matter, this Court is not inclined to

entertain the prayer made in this CONTC. However,

considering the submission of learned counsel for the

Designation: Personal Assistant

Location: High Court of Orissa Date: 30-Jul-2025 16:47:14 attempt for early disposal of the above noted Writ Appeal.

6. It is also made clear that if the Petitioner is so advised,

he may prefer a CONTC after disposal of the said Writ

Appeal.

7. This CONTC is, accordingly, disposed of being

dropped.

(Dr. S.K. Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 30-Jul-2025 16:47:14