Harapriya Rout (Since Dead) Through vs Ms. Aswathy S
2026 Latest Caselaw 3574 Ori

Citation : 2026 Latest Caselaw 3574 Ori
Judgement Date : 17 April, 2026

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Orissa High Court

Harapriya Rout (Since Dead) Through vs Ms. Aswathy S on 17 April, 2026

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CONTC No.5915 of 2025
                 Harapriya Rout (since dead) through    ....           Petitioner
                 L.Rs.
                                         Ms. Soumyasucharita Pradhan, Advocate
                                             -versus-
                 Ms. Aswathy S, IAS                         ....           Opposite
                                                                 Party/Contemnor
                                                        Mr. Sanjib Mohanty, AGA
                                     CORAM:
                     HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.                                   ORDER
   04.                                     17.04.2026

            1.

Learned counsel appearing for the petitioner submitted that the directions contained in the judgment dated 7th December, 2024 passed in WP(C) No.16880 of 2023 has not yet been complied with by the contemnor. She drew attention of this Court that this Court on earlier three occasions granted opportunity to the learned Government Advocate/Additional Government Advocate for placing on record the steps taken for consideration of such direction given by this Court while disposing of this writ petition.

2. At this stage, learned Additional Government Advocate appearing for the State seeks further opportunity for being the needful. But such prayer in the considered view of this Court cannot be granted for the fourth time.

3. Issue notice to the opposite party-contemnor by Speed Post with A.D., requisites for which shall be filed within three working days. In the event of furnishing such requisites within the period stipulated, the Office shall send the notice to the said opposite party by fixing a short returnable date.

4. List this matter on 22nd May, 2026.

(M.S. Raman) Judge Laxmikant

Signed by: LAXMIKANT MOHAPATRA Designation: SENIOR STENOGRAPHER Reason: Authentication Location: High Court of Orissa, Cuttack

Date: 17-Apr-2026 15:06:29