Dhiraj Mahanand vs Priyanka Basu Ingty
2025 Latest Caselaw 3489 Ori

Orissa High Court

Dhiraj Mahanand vs Priyanka Basu Ingty on 14 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CONTC No.3299 of 2025
            Dhiraj Mahanand              .....       Petitioner
                                                             Represented By Adv. -
                                                             Dhaneswar Behera

                                           -versus-
            Priyanka Basu Ingty, Regional           .....            Contemnors
            Director (E.R) Staff Selection
            Commission, W.B & Ors.
                                                            Represented By Adv. -
                                                            P.K. Parhi, D.S.G.I.

                                                            Along with
                                                            D.Gochhayat, C.G.C.

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

                                            ORDER

14.08.2025 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 07.04.2025 passed by this Court in W.P.(C) No.8639 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 Parties-Contemnors to comply with the direction of this Court dated 07.04.2025 passed by this Court in W.P.(C) No.8639 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, it will be construed to be deliberate violation of this Court's order.

4. The CONTC is, accordingly, disposed of.

5. A free copy of this order be handed over to the learned counsel for the Contemnors, who shall communicate the same to the Contemnors.

( A.K. Mohapatra ) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 18-Aug-2025 15:45:09