Mohammad Parwez Khan vs Roopa Roshan Sahoo
2025 Latest Caselaw 3743 Ori

Orissa High Court

Mohammad Parwez Khan vs Roopa Roshan Sahoo on 6 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                       CONTC No.4282 of 2024
     Mohammad Parwez Khan            .....     Petitioner
                                                          Represented By Adv. -
                                                          Mr. Asish Kumar Ray

                                       -versus-
     Roopa Roshan Sahoo, I.A.S.,                  .....         Opposite Party/
     Commissioner-cum-Secretary,                                   Contemnor
     ST & SC Development, Minorities
     and Backward Classes Welfare
     Department, Lok Seva Bhawan,
     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.40796 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.40796 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