Orissa High Court

Sarat Chandra Sasmal vs ) Satyabrata Sahu on 3 May, 2024

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.3426 of 2024
            Sarat Chandra Sasmal          .....       Petitioner
                                                                 Represented By Adv. -
                                                                 M/s. Prafulla Kumar
                                                                 Mohapatra

                                               -versus-
            1) Satyabrata Sahu, I.a.s             .....                     Opposite
                                                                  Parties/Contemnors
            2) Bijaya Kumar Khandayat Ray,                 Represented By Adv. - Mr. D.
            Oas(ss)                                        Mohapatra, ASC
            3) Kailash Chandra Nayak,
            Dy.director Of Consolidation,
            Puri
            4) Siddhartha Shankar Swain,ias
            5) Asish Ranjan Sahoo,oas
            6) Kulwant Singh, Accountant
            General ( A And E) , Odisha

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

                                               ORDER

03.05.2024 Order No.

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

2. This Contempt Petition is filed alleging violation of the Court's order dated 11.07.2022 passed in W.P.(C) No.13231 of 2022.

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 11.07.2022 in W.P.(C) No.13231 of 2022, if the same has not been complied with in the meantime, within a period of eight 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 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

S.K. Rout

Signed by: SANTANU KUMAR ROUT Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 03-May-2024 19:46:00