Braja Kishore Dash vs N.B.S Rajput
2025 Latest Caselaw 3494 Ori

Orissa High Court

Braja Kishore Dash vs N.B.S Rajput on 14 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.3750 of 2025
            Braja Kishore Dash             .....     Petitioner
                                                          Represented By Adv. -
                                                          Kamalakanta Nayak

                                          -versus-
            N.B.S Rajput, IAS                    .....               Contemnor
                                                          Represented By Adv. -
                                                          C.M. Singh, A.S.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 17.03.2025 passed by this Court in W.P.(C) No.7229 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 17.03.2025 passed by this Court in W.P.(C) No.7229 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.

( A.K. Mohapatra ) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 18-Aug-2025 15:45:12