Orissa High Court

Keshab Kumar Gandhi vs Amit Garg on 3 May, 2024

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.2900 of 2024
            Keshab Kumar Gandhi          .....       Petitioner
                                                                Represented By Adv. -
                                                                M/s.anima Kumari Dei

                                        -versus-
            Amit Garg, Chief Executive       .....                          Opposite
            Officer, Tpsodl, Kamapalli,                             Party/Contemnor
            Berhampur, Ganjam
                                                            Represented By Adv. - Mr.
                                                            D. Mohapatra, ASC

                                  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 04.12.2023 passed in W.P.(C) No.38446 of 2023.

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 04.12.2023 in W.P.(C) No.38446 of 2023, 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 19:45:59