Nishamani Sahoo vs Rohit Kumar Prusty .... Opposite Party
2025 Latest Caselaw 896 Ori

Orissa High Court

Nishamani Sahoo vs Rohit Kumar Prusty .... Opposite Party on 4 July, 2025

           IN THE HIGH COURT OF ORISSA AT CUTTACK
                       CONTC No.4615 of 2020
             (An application under Section 12 of Contempt of Courts Act, 1971)

       Nishamani Sahoo                                  ....            Petitioner
                                          -versus-
       Rohit Kumar Prusty                               ....       Opposite Party


                   Appeared in this case by Hybrid Arrangement
                               (Virtual/Physical Mode):
                    For Petitioner        -      Mr. G. Rout,
                                                 Advocate.

                    For Opposite Party        - Mr. M.M Das,
                                                Advocate.

                    CORAM:
                    HON'BLE MR. JUSTICE A.C.BEHERA

Date of Hearing :20.06.2025 :: Date of Order :04.07.2025

A.C. Behera, J. This Contempt Petition has been filed by the

petitioner against the O.P. praying for passing an order for

punishment for deliberate violation of the status quo order passed by

this Court on dated 16.03.2020 in I.A. No.196 of 2020 arising out of

CMP No.195 of 2020.

2. As per order No.4 passed on dated 16.03.2020 in I.A.

No.196 of 2020 arising out of CMP No.195 of 2020 as an interim

measure direction was given to both the parties to maintain status quo

of the case land till the next date of listing of that I.A No.196 of 2020.

But, it appears from the record that, CMP No.195 of 2020

(from which I.A. No.196 of 2020 had arisen) has already been

dismissed and disposed of finally on contest, for which, due to the

final disposal of the main case vide CMP No.195 of 2020, the interim

order dated 16.03.2020 passed in I.A. No.196 of 2020 arising out of

CMP No.195 of 2020 has come to an end in view of the propositions

of law enunciated by the Apex Court between Shivaji Vrs.

Parwatibai and others reported in 2025 (2) Civil Law Judgments

(SC) 528. So, this CONTC has become infructuous automatically.

3. Therefore, this CONTC is disposed of finally being

infructuous on the ground of final disposal of the main case vide

CMP No.195 of 2020.

(A.C. Behera), Judge.

Orissa High Court, Cuttack.

04.07.2025//Utkalika Nayak// Junior Stenographer

Signature Not Verified Digitally Signed Signed by: UTKALIKA NAYAK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 04-Jul-2025

15:47:00 CONTC No.4615 of 2020