Ashish Kumar Mahal vs Sibasish Maharana
2025 Latest Caselaw 6650 Ori

Orissa High Court

Ashish Kumar Mahal vs Sibasish Maharana on 4 April, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CONTC No.4525 of 2024

                 Ashish Kumar Mahal                  .....                   Petitioner
                                                                 Represented By Adv. -
                                                                 M/s Prabhat Ku. Das, G.
                                                                 C. Mohanty

                                              -versus-

                 Sibasish Maharana, C.D.M., &            .....         Opposite Party/
                 P.H.O., Jajpur                                           Contemnor
                                                                 Mr. M.R. Mohanty,
                                                                 AGA


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

                                             ORDER

04.04.2025 Order No.

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

2. This Contempt Petition is filed alleging violation of the order dated 01.09.2023 passed by this Court in W.P(C) No.28212 of 2023.

3. 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 01.09.2023 passed by this Court in W.P(C) No. 28212 of 2023, 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.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

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