) Sarat Kumar Khanda vs Saswat Mishra
2025 Latest Caselaw 3744 Ori

Orissa High Court

) Sarat Kumar Khanda vs Saswat Mishra on 6 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.5439 of 2024
            1) Sarat Kumar Khanda         .....      Petitioners
            2) Aniruddha Majhi                              Represented By Adv. -
            3) Jaswant Khalkho                              Satyabrata Mohanty
            4) Nikhil Bhue
            5) Soumyaraj Pradhan
            6) Anita Deogam
            7) Mohan Tudu

                                           -versus-
            Saswat Mishra, Ias                     .....           Opposite Party
                                                             Represented By Adv. -
                                                             Mr. U.C.Jena, 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 18.04.2024 passed in W.P.(C) No.9171 of 2024.

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 18.04.2024 in W.P.(C) No.9171 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 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. 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