Sri Debendra Kumar Prusty vs Sri Santosh Kumar Dash
2025 Latest Caselaw 3298 Ori

Orissa High Court

Sri Debendra Kumar Prusty vs Sri Santosh Kumar Dash on 8 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CONTC No.2533 of 2025
                 Sri Debendra Kumar Prusty     .....       Petitioner
                                                                 Represented By Adv. -
                                                                 M/s Tapan Kumar
                                                                 Biswal

                                              -versus-
                 Sri Santosh Kumar Dash, Asst.         .....          Opposite Party/
                 Registrar Co Operative Society,                         Contemnor
                 Kendrapara
                                                                 Smt. S. Nayak, ASC

                                      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 19.02.2025 passed by this Court in W.P(C) No.32537 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 Party-Contemnor to comply with the direction of this Court dated 19.02.2025 passed by this Court in W.P(C) No. 32537 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 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