Dr.Debabrata Panda vs ) Aswathy S
2025 Latest Caselaw 6130 Ori

Orissa High Court

Dr.Debabrata Panda vs ) Aswathy S on 20 June, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.2340 of 2025
            Dr.debabrata Panda               .....   Petitioner
                                                              Represented By Adv. -
                                                              M/s Avijit Mishra

                                              -versus-
            1) Aswathy S,ias                          .....       Opposite Parties
            2) Dr.santosh Kumar Mishra,                       Represented By Adv. -
            Director Medical Education And                    Mr.Samaresh Jena,ASC
            Training, Odisha
            3) Dr.lucy Das, Dean And Principal,
            Scb Medical College And Hospital

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

20.06.2025

Order No.

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

2. This Contempt Petition is filed alleging violation of the interim order dated 11.02.2025 passed by this Court in W.P(C) No.4365 of 2025.

3. It is stated by the learned counsel for the Petitioner that similar order was passed on 21.03.2025 in CONTC No.833 of 2025 which was carried out by the Opposite Parties vide order dated 28.03.2025. So far the present Petitioner is concerned, it is stated that despite interim order dated 11.02.2025 passed in W.P.(C) No.4365 of 2025, such interim direction has not been

carried out by the Opposite Parties.

4. On the other hand learned counsel for the Contemnors contended that steps have been taken to implement the order of this Court.

5. Considering the submission made, this Court, by providing a last chance, deems it proper to dispose of the Contempt Petition with a direction to the Opposite Party- Contemnors to comply with the direction of this Court dated 11.02.2025 passed by this Court in W.P(C) No.4365 of 2025, if the same has not been complied with in the meantime, within a period of eight weeks from the date of service of a certified copy of this order by the Petitioner, 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 and wilful violation of this Court's order.

6. The CONTC is accordingly disposed of.

( A.K. Mohapatra ) Judge

RKS

Designation: AR-CUM-Senior Secretary

Location: High Court of Orissa Date: 23-Jun-2025 15:22:26