Basanta Kumar Naik vs Sarata Kumar Behera
2025 Latest Caselaw 6648 Ori

Orissa High Court

Basanta Kumar Naik vs Sarata Kumar Behera on 4 April, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.1493 of 2025
            Basanta Kumar Naik           .....       Petitioner
                                                          Represented By Adv. -
                                                          M/s Jajati Keshari
                                                          Khuntia , H.s.deo,
                                                          D.behera

                                        -versus-
            Sarata Kumar Behera, Secy.       .....                    Opposite
            In Charge, Baunsagarh                             Party/Contemnor
            Service Cooperative Society
            Ltd., Keonjhar
                                                      Represented By Adv. -Mr.
                                                      M.R. Patra, A.S.C.

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

                                         ORDER

04.04.2025

Order No.

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 11.02.2025 passed in W.P.(C) No.3536 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 11.02.2025 in W.P.(C) No.3536 of 2025, if the same has not been complied with in the meantime, within a period of four 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 Rubi