Dr. Anjali Pattanaik vs Berhampur University .... Opp. Parties
2025 Latest Caselaw 5501 Ori

Orissa High Court

Dr. Anjali Pattanaik vs Berhampur University .... Opp. Parties on 28 March, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CONTC No. 4200 of 2024

            Dr. Anjali Pattanaik                        ....            Petitioner
                                                                  Represented by

                                                        Mr. K.Patnaik, Advocate
                                         - Versus -
            Berhampur University                           ....      Opp. Parties
                                                                  Represented by

                                                             Mr. M.Pati, Advocate
                  CORAM:
                        JUSTICE SASHIKANTA MISHRA

                                            ORDER

28.03.2025 Order No. 1. This matter is taken up through hybrid mode.

02. . 2. Mr. Pati, Advocate and his associates entered appearance for the Opposite Party contemnors No. 1 to 3. He requests for two months' time to comply with the order on the ground that the judgment of this Court has been challenged before the Division Bench.

3. On being asked, Mr. Pati is unable to satisfy the Court as to if any stay order has been passed in the appeal. As such, this Court finds no legal impediment for implementation of the judgment even during pendency of the writ appeal because, as per the settled position of law, mere filling of the appeal does not operate as automatic stay of the judgment in question.

4. Three weeks' time is allowed to the Opposite Party- contemnors to comply with the order and to file compliance

affidavit.

5. List this matter on 02.05.2025.

(Sashikanta Mishra) Judge Deepak