Sisir Kumar Pani vs Sushanta Kumar ..... Opposite
2025 Latest Caselaw 6651 Ori

Orissa High Court

Sisir Kumar Pani vs Sushanta Kumar ..... Opposite on 4 April, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.1422 of 2025
            Sisir Kumar Pani             .....        Petitioner
                                                              Represented By Adv. -
                                                              M/s Dinesh Kumar
                                                              Panda , A.k.mishra (2)

                                          -versus-
            Sushanta Kumar                            .....               Opposite
            Panda,superintending                                  Party/Contemnor
            Engineer,tpdowl,sambalpur
                                                              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 16.10.2023 passed in W.P.(C) No.33319 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 16.10.2023 in W.P.(C) No.33319 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.

Urgent certified copy of this order be granted on proper application.

( A.K. Mohapatra)

Judge Rubi