Sunil Kumar Pradhan vs Salini Pandit
2025 Latest Caselaw 3734 Ori

Orissa High Court

Sunil Kumar Pradhan vs Salini Pandit on 6 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CONTC No.4040 of 2024

                 Sunil Kumar Pradhan                    .....                Petitioner
                                                                Represented By Adv. -
                                                                M/s.laxmikanta Mohanty
                                                                R.das S.das

                                                  -versus-

                 Salini Pandit, I.A.S. & others         .....        Opposite Parties/
                                                                         Contemnors
                                                                Mr. M.R. Mohanty, AGA


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

                                              ORDER

06.02.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. This Contempt Petition is filed alleging violation of the order dated 15.04.2024 passed by this Court in W.P(C) No.8968 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 15.04.2024 passed by this Court in W.P(C) No. 8968 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 deliberate violation of this Court's order.

4. The CONTC is accordingly disposed of.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Location: High Court of Orissa, Cuttack Page 2 of 2.