Sarmila Mohanty vs Dr. Manoranjan Sahoo
2025 Latest Caselaw 3291 Ori

Orissa High Court

Sarmila Mohanty vs Dr. Manoranjan Sahoo on 8 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CONTC No.3155 of 2025

                 Sarmila Mohanty                      .....                   Petitioner
                                                                  Represented By Adv. -
                                                                  M/s Mohit Agarwal

                                              -versus-

                 Dr. Manoranjan Sahoo, Sub-               .....        Opposite Party/
                 Collector-cum-Certificate Officer,                       Contemnor
                 Bhubaneswar
                                                                   Ms. B.K. Sahu, AGA


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

                                              ORDER

08.08.2025 Order No.

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

2. This Contempt Petition is filed alleging violation of the order dated 08.08.2023 passed by this Court in W.P(C) No.23689 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 08.08.2023 passed by this Court in W.P(C) No. 23689 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 willful and deliberate violation of this Court's order.

4. The CONTC is accordingly disposed of.

                                                      ( Aditya Kumar Mohapatra )
                                                                 Judge

S.K. Rout





            Digitally Signed                                                 Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 11-Aug-2025 11:38:40