M/S. Pratistha Engineering Limited vs Dillip Kumar Das .... Opposite Party
2025 Latest Caselaw 8249 Ori

Orissa High Court

M/S. Pratistha Engineering Limited vs Dillip Kumar Das .... Opposite Party on 15 September, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CONTC No.572 of 2025

            M/s. Pratistha Engineering Limited     ....           Petitioner
                                      Mr. Ramachandra Panigrahi, Advocate

                                            -versus-
            Dillip Kumar Das                               ....    Opposite Party

                                         Mr. Dillip Kumar Mohapatra, Advocate

                                 CORAM:
                 HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.                                  ORDER
   02.                                    15.09.2025
            1.

An interim order dated 23.12.2024 in I.A. No.16893 of 2024 in W.P.(C) No.31627 of 2024 was passed, violation of which is brought to the notice of this Court in the present contempt petition.

2. It is submitted at the Bar that in the meantime the aforesaid writ petition being W.P.(C) No.31627 of 2024 has been disposed of along with W.P.(C) No.5653 of 2025 by a common judgment dated 09.05.2025. It is further submitted that another contempt petition being CONTC No.2513 of 2025 was also filed for violation of non- compliance of the directions contained in the common judgment dated 09.05.2025, which came to be dropped as Appeal being W.A. No.965 of 2025 has been filed challenging the said common judgment. An observation has been made in the said contempt petition that if the petitioner so desires, he may institute contempt after disposal of the said Writ Appeal. It is also submitted that a Writ Appeal being W.A. No.966 of 2025 has also been preferred against the common judgment dated 09.05.2025 passed in W.P.(C) No.31627 of 2024.

3. Considering the aforesaid submission advanced at the Bar, this Court is of the view that since the main case being W.P.(C) No.31627 of 2024 has already been disposed of along with W.P.(C) No.5653 of 2025 by a common judgment dated 09.05.2025 and the interim order, violation of which is alleged in the present contempt petition, has already been merged with the said final judgment, the contempt proceeding is liable to be dropped.

4. Accordingly, this CONTC stands disposed of being dropped.

(M.S. Raman) Judge

MRS

Signature Not Verified Digitally Signed Signed by: MANORANJAN SAMAL Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court, Cuttack Date: 15-Sep-2025 14:05:16