Arunodaya Panigrahi vs Debidutta Biswal
2025 Latest Caselaw 6646 Ori

Orissa High Court

Arunodaya Panigrahi vs Debidutta Biswal on 4 April, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CONTC No.5393 of 2023
                 Arunodaya Panigrahi            .....     Petitioner
                                                              Represented By Adv. -
                                                              Agasti Kanungo

                                             -versus-
                 Debidutta Biswal, IFS               .....         Opposite Party/
                                                                      Contemnor
                                                             Mr. M.R. Mohanty,
                                                             AGA

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

                                            ORDER

04.04.2025 Order No.

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

2. It is stated by learned counsel for the Petitioner that an identical matter where the State-Opposite Parties have approached the Hon'ble Supreme Court in SLP(C) Diary No.9259 of 2023, the Hon'ble Supreme Court vide order dated 05.04.2023 has been pleased to dismiss the SLP, thereby the order passed by this Court has been confirmed. In such view of the matter, learned counsel for the Petitioner submitted that the principle laid down by this Court has attend finality in the meantime.

3. Learned counsel for the State on the other hand contended that steps have been taken to implement the order passed by this Court, if the same has attend finality in the meantime. On such ground, learned counsel for the Contemnor prayed for some more time.

4. Considering the submission made, this Court, by providing a last chance, deems it proper to dispose of the Contempt Petition with a direction to the Opposite Party-Contemnor to comply with the direction of this Court dated 01.05.2023 passed by this Court in W.P(C) No. 13028 of 2023, if the same has attend finality 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 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.

5. The CONTC is accordingly disposed of.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Location: High Court of Orissa, Cuttack Page 2 of 2.