Kamini Panigrahi & Another vs Aswathy S
2025 Latest Caselaw 10612 Ori

Citation : 2025 Latest Caselaw 10612 Ori
Judgement Date : 28 November, 2025

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Orissa High Court

Kamini Panigrahi & Another vs Aswathy S on 28 November, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CONTC No.4594 of 2025
            Kamini Panigrahi & another              ....            Petitioners
                                                         Ms. Charvi, Advocate
                                         -Versus-
            Aswathy S.,IAS & another                ....              Opposite
                                                          Parties/Contemnors

                                                          Mr. P.K.Sahoo, ASC

                   CORAM:
                   MR. JUSTICE R.K. PATTANAIK
                                       ORDER

28.11.2025 Order No.

01. 1. Heard Ms. Charvi, learned counsel for the petitioners.

2. Instant contempt petition is filed for non-compliance of the Court's order at Annexure-1 in W.P. (C) No. 21235 of 2024.

3. It is informed to the Court by Mr. Sahoo, learned ASC for State that the connected cases are pending before the Division Bench of this Court. It is submitted that the Court's order at Annexure-1 is based on the judgment of a Co-ordinate Bench in W.P. (C) No.35563 of 2020 which has been stayed in W.A. No. 2659 of 2024 along with the batch cases. A copy of the order in W.P. (C) No. 35563 of 2020 is produced at the time of hearing. A copy of the order dated 30th October, 2025 in a connected appeal in W.A. No. 2872 of 2024 is also produced by Mr. Sahoo, learned ASC for the Court's perusal.

4. Considering the submission as above, the Court is inclined to dispose of the contempt petition pending decision in

the writ appeals filed with the observation that the Court's order in W.P.(C) No. 21235 of 2024 shall be subject to the outcome therein. Accordingly, it is ordered. As a result, the contempt petition stands disposed of with the proceeding accordingly dropped subject to the observation as above.

5. A certified copy of the order be issued as per rules.

(R. K. Pattanaik) Judge kabita