Saroj Kumar Palei vs Dr. Kishore Kumar Acharya
2025 Latest Caselaw 3293 Ori

Orissa High Court

Saroj Kumar Palei vs Dr. Kishore Kumar Acharya on 8 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.3218 of 2025
            Saroj Kumar Palei              .....         Petitioner
                                                              Represented By Adv. -
                                                              Mr. Karunakar Rath

                                           -versus-
            Dr. Kishore Kumar Acharya,                .....          Opposite Party/
            CDM and PHO, Mayurbhanj                                     Contemnor
                                                              Represented By Adv. -

                                                              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 Arrangement (Virtual /Physical Mode).

2. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 15.05.2025 passed by this Court in W.P.(C) No.13200 of 2025.

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 15.05.2025 passed by this Court in W.P.(C) No.13200 of 2025, if the same has not been complied with in the meantime, within a period of two 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.

( A.K. Mohapatra) Judge Debasis