Sarat Kumar Panda vs Ms. Aswathy S. & Anr. .... Opposite ...
2026 Latest Caselaw 297 Ori

Orissa High Court

Sarat Kumar Panda vs Ms. Aswathy S. & Anr. .... Opposite ... on 13 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       CONTC No.2782 of 2025

                        Sarat Kumar Panda            ....               Petitioner(s)
                                                          Mr. Sidheswar Mallik, Adv.

                                              -versus-
                        Ms. Aswathy S. & Anr.   ....                Opposite Party(s)
                                                             Mr. Sonak Mishra, Adv.
                                                        Mr. Bibekananda Nayak, Adv.

                              CORAM:
                              HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                Order                               ORDER
                No.                                13.01.2026

04. 1. This matter is taken up through hybrid arrangement.

2. This CONTC arises out of the judgment/ order dated

05.08.2024 passed in W.P.(C) No.13507 of 2018.

3. Heard.

4. At the outset, learned counsel for the Opposite Party

No.2/ Contemnor submits that challenging the order dated

05.08.2024 passed in the above noted Writ Petition a Writ

Appeal vide DWA No.35781 of 2025 has been preferred

which is still pending.

5. Considering the above submission, this Court is of the

view that though a Writ Appeal has been preferred

Digitally Signed by the Stamp Reporter pertaining to the said Writ Appeal

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 15-Jan-2026 10:58:20

noted hereinabove, have not yet been removed. This Court

is, therefore, of the view that mere filing of Writ Appeal

without any order of stay and without being admitted

does not mean that the order from which said appeal

arises would not be complied with. This Court, therefore,

directs the Opposite Party No.2/Contemnor-Director,

Acharya Harihar Post Graduate Institute of Cancer

(Formerly Acharya Harihar Regional Cancer Centre),

Cuttack to comply with the order dated 05.08.2024 passed

in the above noted Writ Petition within a period of four

weeks hence, failing which, the Opposite Party No.2/

Contemnor shall appear before this Court in person on the

next date of listing of this matter.

6. List this matter on 17th March, 2026.

(Dr. Sanjeeb K Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 15-Jan-2026 10:58:20