Markanda Seth vs ) Deoranjan Kumar ..... Opposite
2025 Latest Caselaw 6652 Ori

Orissa High Court

Markanda Seth vs ) Deoranjan Kumar ..... Opposite on 4 April, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CONTC No.1480 of 2025
            Markanda Seth               .....       Petitioner
                                                                 Represented By Adv. -
                                                                 M/s Sukanta Kumar
                                                                 Mishra , B.r.tripathy,
                                                                 B.p.pradhan

                                               -versus-
            1) Deoranjan Kumar                    .....                     Opposite
            Singh,ias                                             Parties/Contemnors
            2) Aditya Kumar Goyal, Ias                     Represented By Adv. -Mr.
            3) Malaya Kumar Satapathy,                     M.R. Patra, A.S.C.
            D.w.o, Bargarh
            4) Malaya Kumar Satapathy,dist.
            Panchayat Officer, Bargarh
            5) Karishma Besra, Oas

                                  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 05.03.2024 passed in W.P.(C) No.4588 of 2024.

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 Parties-Contemnors to comply with the direction of this Court dated 05.03.2024 in W.P.(C) No.4588 of 2024, if the same has not been

complied with 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.

4. The CONTC is accordingly disposed of.

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

( A.K. Mohapatra)

Judge Rubi