Manasi Sinha vs Girish S.N
2025 Latest Caselaw 2003 Ori

Orissa High Court

Manasi Sinha vs Girish S.N on 1 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.3331 of 2025
            Manasi Sinha                  .....         Petitioner
                                                               Represented By Adv. -
                                                               Mr. Jyotirmay Gupta

                                            -versus-
            Girish S.N.,                               .....        Opposite Parties/
            Principal Secretary to Govt .,                              Contemnors
            Panchayati Raj & Drinking Water                      Represented By Adv. -
            Department, Lok Seva Bhawan,                       Smt. Sasmita Nayak, ASC
            Bhubaneswar and another.

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

                                            ORDER

01.08.2025 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 07.04.2025 passed by this Court in W.P.(C) No.28419 of 2024.

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 Parties-Contemnors to comply with the direction of this Court dated 07.04.2025 passed by this Court in W.P.(C) No.28419 of 2024, 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 is not implemented in the aforesaid time, all the Contemnors shall be asked to appear before this Court and explain as to why they shall not be proceeded under the Contempt of Courts Act for their wilful and deliberate violation of this Court's order.

4. The CONTC is, accordingly, disposed of.

( A.K. Mohapatra ) Judge Debasis

Location: ORISSA HIGH COURT, CUTTACK.