Manoj Kumar Das vs Arun Kumar Sarangi
2025 Latest Caselaw 3745 Ori

Orissa High Court

Manoj Kumar Das vs Arun Kumar Sarangi on 6 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CONTC No.5441 of 2024
            Manoj Kumar Das            .....        Petitioner
                                                         Represented By Adv. -
                                                         Mr. Achyutananda
                                                         Pattanaik

                                       -versus-
            Arun Kumar Sarangi, I.p.s.         .....             Opposite Party
                                                          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 17.01.2024 passed in W.P.(C) No.42788 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 17.01.2024 in W.P.(C) No.42788 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.

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

( A.K. Mohapatra )

Judge

Rubi

Location: High Court of Odisha, Cuttack