Ganapati Pradhan vs Surendra Kumar
2025 Latest Caselaw 6657 Ori

Orissa High Court

Ganapati Pradhan vs Surendra Kumar on 4 April, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CONTC No.7304 of 2024

                 Ganapati Pradhan                        .....               Petitioner
                                                                  Represented By Adv. -
                                                                  M/s Indramani Sahoo

                                              -versus-

                 Surendra Kumar, IAS                      .....       Opposite Parties
                                                                   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. This Contempt Petition is filed alleging violation of the order dated 10.02.2023 passed by this Court in W.P.C.(OA) No.70 of 2016.

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 10.02.2023 passed by this Court in W.P.C.(OA) No.70 of 2016, 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.