Gayatri Mishra vs Prof. Jagneswar Dandapat
2026 Latest Caselaw 795 Ori

Orissa High Court

Gayatri Mishra vs Prof. Jagneswar Dandapat on 30 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.359 of 2026

            Gayatri Mishra                          .....                  Petitioner
                                                             Represented by Adv. -
                                                             Mr. Kaushal Hussain

                                           -versus-
            Prof. Jagneswar Dandapat,              .....            Opposite Party/
            Vice Chancellor, Utkal                                     Contemnor
            University, Bhubaneswar

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

                                          ORDER

30.01.2026 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. It is alleged by the learned counsel for the Petitioner that the order dated 25.09.2025 passed by this Court in W.P.(C) No.26469 of 2025 having been duly communicated to the Opposite Party- Contemnor vide postal receipt under Annexure-2 to the contempt application, however, the Opposite Party-Contemnor has not implemented the same. In such view of the matter, learned counsel for the Petitioner alleged wilful and deliberate violation of this Court's order which makes the Opposite Party-Contemnor liable to be proceeded under the Contempt of Court's Act,

3. Taking into consideration the submission made by the learned counsel for the Petitioner, this Court, as a last chance, grants further four weeks' time to the Contemnor to implement the order dated 25.09.2025 passed by this Court in W.P.(C) No.26469 of 2025,

failing which, the Contemnor shall be asked to appear in person before this Court and to explain as to why a proceeding under the Contempt of Courts Act shall not be initiated against him for wilful and deliberate violation of this Court's order. This order shall came into force from the date the Petitioner produces a certified copy of this order before the Opposite Party-Contemnor with due acknowledgment.

4. With the aforesaid observation and direction, the contempt petition is disposed of.

( A.K. Mohapatra ) Judge Debasis