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Muralidhar Sethi vs Dipesh Patnaik
2025 Latest Caselaw 7003 Ori

Citation : 2025 Latest Caselaw 7003 Ori
Judgement Date : 11 April, 2025

Orissa High Court

Muralidhar Sethi vs Dipesh Patnaik on 11 April, 2025

Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CONTC No.572 of 2024

                 Muralidhar Sethi                        .....              Petitioner
                                                                 Represented By Adv. -
                                                                 Kshirod Kumar Pahil

                                              -versus-

                 Dipesh Patnaik, I.P.S.                  .....       Opposite Parties
                                                                 Smt. S. Nayak, ASC


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

                                             ORDER

11.04.2025 Order No.

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

2. This Contempt Petition is filed alleging violation of the order dated 09.03.2023 passed by this Court in W.P(C) No.6289 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 09.03.2023 passed by this Court in W.P(C) No. 6289 of 2023, if the same has not been complied with in the meantime, within a period of eight 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

Signed by: SANTANU KUMAR ROUT Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 15-Apr-2025 10:56:16

 
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