Lokanath Dehury vs Suman Kumar Mohanty
2025 Latest Caselaw 3742 Ori

Orissa High Court

Lokanath Dehury vs Suman Kumar Mohanty on 6 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

           IN THE HIGH COURT OF ORISSA AT CUTTACK
                      CONTC No.5598 of 2024
     Lokanath Dehury               .....        Petitioner
                                                          Represented By Adv. -
                                                          Mr. Basudev Barik

                                       -versus-
     Suman Kumar Mohanty,                         .....          Opposite Party
     Superintending Engineer,
     Head Works Division, Samal
     Barrage, Angul.
                                                           Represented By Adv. -

                                                           Smt. Sasmita Nayak,
                                                           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 09.11.2023 passed by this Court in W.P.(C) No.35026 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 09.11.2023 passed by this Court in W.P.(C) No.35026 of 2023, if the same has not been complied with in the meantime,

within a period of two months 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