Bhagaban Barik vs Sri Surendra Kumar Behera
2025 Latest Caselaw 3741 Ori

Orissa High Court

Bhagaban Barik vs Sri Surendra Kumar Behera on 6 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

           IN THE HIGH COURT OF ORISSA AT CUTTACK
                      CONTC No.4300 of 2024
     Bhagaban Barik                .....        Petitioner
                                                      Represented By Adv. -
                                                      Mr. Satyabrata Mohanty

                                   -versus-
     Sri Surendra Kumar Behera, The         .....           Opposite Party/
     Superintending Engineer, RWSS                             Contemnor
     (Circle) Division, Bhubaneswar.
                                                      Represented By Adv. -

                                                      Mr. Akshaya Pati, ASC

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

                                    ORDER

06.02.2025 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 20.12.2023 passed by this Court in W.P.(C) No.41401 of 2023.

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 20.12.2023 passed by this Court in W.P.(C) No.41401 of 2023, 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

Debasis