Dr. Somanath Sethi vs Shalini Pandit
2025 Latest Caselaw 5240 Ori

Orissa High Court

Dr. Somanath Sethi vs Shalini Pandit on 21 March, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     CONTC No.5179 of 2024
                  Dr. Somanath Sethi              .....     Petitioner
                                                                     Represented By Adv. -
                                                                     Dr. Jitendra Kumar
                                                                     Lenka P.k.behera
                                                                     L.tripathy

                                                     -versus-
                  Shalini Pandit, I.a.s.                    .....        Opposite Parties
                                                                    Represented By Adv. -
                                                                    Mr.Akshaya Pati, ASC

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

                                                    ORDER

21.03.2025

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 19.03.2024 passed by this Court in W.P(C) No.6359 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- Contemnor to comply with the direction of this Court dated 19.03.2024 passed by this Court in W.P(C) No.6359 of 2024 , if the same has not been complied with in the meantime, as a last chance, within a period of four weeks, from the date of service of a certified copy of this order by the Petitioner,

Digitally Signed Page 1 of 2.

Location: High Court of Orissa Date: 24-Mar-2025 18:37:56 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.

4. The CONTC is accordingly disposed of.

                                                           ( A.K. Mohapatra )
                                                                 Judge
   RKS





Digitally Signed                                                              Page 2 of 2.



Location: High Court of Orissa
Date: 24-Mar-2025 18:37:56