Orissa High Court
Purna Chandra Padhi vs Sri Sangram Keshari Mohanty on 13 February, 2025
Author: Murahari Sri Raman
Bench: Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.7970 of 2022
Purna Chandra Padhi .... Petitioner
Mr. Narendra Kishore Mishra, Senior Advocate
along with Mr. Nitish Kumar Mishra, Advocate
-versus-
Sri Sangram Keshari Mohanty, .... Opposite Parties
Inspector General of Police,
Central Reserve Force and others
Mr. Prasanna Kumar Parhi, DSGI along with
Mr. Rajesh Kumar Mahapatra, Sr. Panel Counsel
CORAM:
HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No. ORDER
14. 13.02.2025
This matter is taken up through Hybrid Mode.
2. Non-compliance of direction in Judgment dated 05.05.2015
rendered in O.J.C. No.7854 of 1998 is alleged by Mr. Narendra
Kishore Mishra, Senior Counsel along with Mr. Nitish Kumar
Mishra, learned counsel appearing for the Petitioner. What has
transpired on earlier occasion in the Court is not unknown to Mr.
Prasanna Kumar Parhi, learned Deputy Solicitor General of India
along with Mr. Rajesh Kumar Mahapatra, learned Sr. Panel Counsel
representing the Union of India (Central Reserve Police Force) nor
Mr. Amitendra Nath Sinha, IPS, Inspector General of Police,
Odisha Sector, Central Reserve Police Force, Bhubaneswar, who
remained present in Court through virtual mode.
3. Today when the matter is taken up Mr. Prasanna Kumar
Parhi, learned Deputy Solicitor General of India seeks short
Page 1 of 3
adjournment so as to facilitate the Opposite Parties in this petition
to comply with the direction contained in aforesaid judgment dated
05.05.2015
.
4. Mr. Narendra Kishore Mishra, learned Senior Counsel
enclosing copy of show cause notice dated 12.02.2025, i.e., after
passing of order dated 05.02.2025 in this contempt petition,
submitted that the Commandant, 39th Battalion Central Reserve
Police Force- Opposite Party No.3 (Contemnor) in the contempt
petition in order to cover up the mistake instead of complying with
the direction of this Court is trying to not only extend the period
stipulated in the said judgment for compliance but also widening
the scope of such direction. He vehemently submitted that such a
course is impermissible. It is submitted that while the matter is in
progress, the contemnor has no authority to issue show cause notice
to the petitioner.
5. This Court takes serious view of the matter. However, as
assured to this Court by the learned Deputy Solicitor General of
India, this hopes that the Contemnors (Opposite Parties) in this
petition shall be careful enough and mend their conduct. This Court
trusts by the next date the order and direction contained in the
judgment dated 05.02.2025 rendered in O.J.C. No.7854 of 1998
shall be complied in its true letter and spirit, failing which the
learned Deputy Solicitor General of India shall furnish the names of
all the contemnors with addresses on the next date for issue of show
cause notice in contempt petition.
6. List this matter on 20.02.2025.
7. It is made clear that on failure to comply as reflected
hereinabove this Court shall be constrained to proceed further in the
contempt.
8. Copy of the show cause notice enclosed to memo dated
13.02.2025 filed by Mr. Nitish Kumar Mishra, learned counsel, in
Court today is taken on record.
(M.S. Raman)
Judge
Suchitra
Designation: JUNIOR STENOGRAPHER
Location: HIGH COURT OF ORISSA, CUTTACK
