Pradeep Kumar Sahoo vs Sidharth Das
2025 Latest Caselaw 3300 Ori

Orissa High Court

Pradeep Kumar Sahoo vs Sidharth Das on 8 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CONTC No.3706 of 2025
            Pradeep Kumar Sahoo              .....      Petitioner
                                                                  Represented By Adv. -
                                                                  Mr. Gokula Nanda Sahu

                                               -versus-
            Sidharth Das, IAS,                            .....        Opposite Parties/
            Registrar Cooperative Societies,                               Contemnors
            Odisha, Head of Department
            Building, Bhubaneswar and
            others.
                                                                  Represented By Adv. -

                                                                  Mr. C.M. Singh, 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 Arrangement (Virtual /Physical Mode).

2. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 05.03.2024 passed by this Court in W.P.(C) No.4897 of 2024.

3. Learned counsel for the Contemnors undertakes to implement the order passed by this Court within six weeks.

4. 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 05.03.2024 passed

by this Court in W.P.(C) No.4897 of 2024, if the same has not been complied with in the meantime, within a period of six 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.

5. The CONTC is, accordingly, disposed of.

( A.K. Mohapatra) Judge Debasis