Laxmi Priya Raula vs ) Aswathy S
2025 Latest Caselaw 6324 Ori

Orissa High Court

Laxmi Priya Raula vs ) Aswathy S on 26 June, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.2455 of 2025
            Laxmi Priya Raula             .....     Petitioner
                                                                   Represented By Adv. -
                                                                   M/s Gopal Krushna
                                                                   Nanda

                                                -versus-
            1) Aswathy S, I.a.s                            .....        Opposite Parties
            2) Dr.rajashree Pattnaik, Director Of                  Represented By Adv. -
            Nrusingh, Odisha                                       Mr.U.R.Jena,AGA

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

26.06.2025

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 order dated 18.03.2025 passed by this Court in W.P(C) No.14628 of 2024.

3. 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 18.03.2025 passed by this Court in W.P(C) No.14628 of 2024, if the same has not been complied with in the meantime, within a period of four 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 and they shall be proceeded against under the Contempt of Court's Act.

4. The CONTC is accordingly disposed of.

( A.K. Mohapatra ) Judge

RKS

Designation: AR-CUM-Senior Secretary

Location: High Court of Orissa Date: 26-Jun-2025 18:45:43