Saraswati Das vs ) Dr.Nirmala Kumari ..... Opposite ...
2025 Latest Caselaw 8790 Ori

Orissa High Court

Saraswati Das vs ) Dr.Nirmala Kumari ..... Opposite ... on 26 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CONTC No.4431 of 2025
            Saraswati Das               .....        Petitioner
                                                               Represented By Adv. -
                                                               Gyana Ranjan Sethi

                                            -versus-
            1) Dr.nirmala Kumari                       .....       Opposite Parties
            Dei,director,family Welfare,odisha
            2) Ananta Kishore Behera, Principal                Represented By
            Accountant General(a And E) , Odisha               AdvMr.S.K.Parhi,ASC.
                                                               -

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

26.09.2025

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 09.07.2025 passed by this Court in I.A.No.11458 of 2025 arising out of W.P.(C) No.18391 of 2025.

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- Contemnors to comply with the direction of this Court dated 09.07.2025 passed by this Court in I.A.No.11458 of 2025 arising out of W.P.(C) No.18391 of 2025, if the same has not been complied with in the meantime, within a period of four

weeks from the date of service of a certified copy of this order by the Petitioner, 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 and they shall be proceeded against the Contempt of Court's Act.

4. The CONTC is accordingly disposed of.

5. A copy of this order be handed over to the learned counsel appearing for the Contemnors.

( A.K. Mohapatra ) Judge

RKS

Location: High Court of Orissa, Cuttack