Sanjay Kumar Sethi vs Susanta Kumar Barik
2025 Latest Caselaw 3304 Ori

Orissa High Court

Sanjay Kumar Sethi vs Susanta Kumar Barik on 8 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.3620 of 2025

            Sanjay Kumar Sethi                     .....                     Petitioner
                                                               Represented By Adv. -
                                                               M/s. Anjan Kumar Biswal ,
                                                               R.R.Pradhan, B.Banerjee,
                                                               S.R.Roy

                                            -versus-
            Susanta Kumar Barik, OAS,                  .....           Opposite Party/
            Sub-Collector, Kaptipada-cum-                                 Contemnor
            Chairman, RMC, Udala,
            Mayurbhanj.
                                                                Represented By Adv. -

                                                                Mr. S.K. Brahma, 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 01.05.2025 passed by this Court in W.P.(C) No.11615 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 01.05.2025 passed by this Court in W.P.(C) No.11615 of 2025, 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, the Contemnor will be asked to appear before this Court and shall have to face consequences for non-compliance of the order passed by this Court.

4. The CONTC is, accordingly, disposed of.

( A.K. Mohapatra) Judge Debasis