Orissa High Court
Radha Mohan Das vs Aswathy S on 25 July, 2025
Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.3269 of 2025
Radha Mohan Das ..... Petitioner
Represented By Adv. -
M/s Laxmikanta
Mohanty
-versus-
Aswathy S.,ias ..... Opposite
Party/Contemnor
Represented By Adv. -Ms.
B.K.Sahu, A.G.A.
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
Order No. 25.07.2025
01. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. This Contempt Petition is filed alleging violation of the Court's order dated 24.04.2025 passed in W.P.(C) No.11011 of 2025.
3. Considering the submission made and as a last opportunity this Court deems it proper to provide as a last chance and the Contempt Petition stands disposed of with a direction to the Opposite Party-Contemnor to comply with the direction of this Court dated 24.04.2025 in W.P.(C) No.11011 of 2025, if the same has not been complied with in the meantime, within a period of six 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 Page 1 of 2. the order of the Court is not given effect to within the time stipulated hereinabove, it will be construed to be deliberate violation of this Court's order.
4. The CONTC is accordingly disposed of.
Urgent certified copy of this order be granted on proper application.
( A.K. Mohapatra ) Judge Rubi Signature Not Verified Page 2 of 2. Digitally Signed Signed by: RUBI BEHERA Reason: Authentication Location: OHC Date: 28-Jul-2025 18:15:27