Lipsarani Parida vs ) Shalini Pandit
2025 Latest Caselaw 7914 Ori

Orissa High Court

Lipsarani Parida vs ) Shalini Pandit on 4 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.3064 of 2025
            Lipsarani Parida             .....       Petitioner
                                                            Represented By Adv. -
                                                            Subhadutta Routray, B
                                                            Singh, S Sekhar, J
                                                            Biswal,s .k Samal, C
                                                            Charvi

                                       -versus-
            1) Shalini Pandit,commnr.-      .....                      Opposite
            cum-secy., Dept. Of Health                       Parties/Contemnors
            And F.w, Odisha
            2) Dr.bijaya Kumar Mohapatra,              Represented By Adv. -
            Director Health Services, Odisha
            3) Bishnu Prasad Mishra, Ias
            4) Dr.artabandhu Nayak, Director
            Of Nursing, Odisha

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

                                               ORDER

Order No.                                      04.09.2025

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

2. It is stated by the learned counsel for the Contemnors that as against judgment dated 01.03.2024, the State-Opposite Parties have preferred a Writ Appeal bearing W.A. No.2658 of 2024. In the meantime the Hon'ble Division Bench has admitted the Writ Appeal and the operation of impugned order has been stayed.

3. In such view of the matter, the contempt proceeding is dropped with liberty to the Petitioner to revive the contempt

application, in the event the judgment of the learned single judge is affirmed by Hon'ble Division Bench.

( A.K. Mohapatra )

Judge

Rubi