Bishnupriya Panigrahi vs Dr.Sanjaya Kumar ..... Opposite ...
2025 Latest Caselaw 3738 Ori

Orissa High Court

Bishnupriya Panigrahi vs Dr.Sanjaya Kumar ..... Opposite ... on 6 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.5440 of 2024
            Bishnupriya Panigrahi           .....    Petitioner
                                                              Represented By Adv. -
                                                              M/s. Kabir Ku. Jena
                                                              S.p.swain S.s.das

                                           -versus-
            Dr.sanjaya Kumar                          .....       Opposite Parties
            Swain,regional Chief Conservator
            Of Forests
                                                              Represented By Adv. -
                                                              Ms. S.Nayak, A.S.C.

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

                                               ORDER

Order No.                                     06.02.2025

    01.        1.    This matter is taken up through Hybrid Arrangement (Virtual
               /Physical Mode).

2. This Contempt Petition is filed alleging violation of the Court's order dated 08.11.2023 passed in W.P.(C) No.35781 of 2023.

3. Considering the submission made and as a last opportunity this Court deems it proper to provide as a last chance and the Contempt Petition stands disposed of with a direction to the Opposite Party-Contemnor to comply with the direction of this Court dated 08.11.2023 in W.P.(C) No.35781 of 2023, 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 Petitioners, 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. On perusal of the record it appears that the order dated 08.11.2023 has not been properly communicated to the contemnors. Taking into consideration the aforesaid facts, contemnors are granted further two weeks' time to comply with the order.

5. The CONTC is accordingly disposed of.

Urgent certified copy of this order be granted on proper application.

( A.K. Mohapatra )

Judge

Rubi

Location: High Court of Odisha, Cuttack