Narayan Das vs Sri Susil Kumar Lohani
2025 Latest Caselaw 4025 Ori

Orissa High Court

Narayan Das vs Sri Susil Kumar Lohani on 14 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CONTC No.4398 of 2024

                 Narayan Das                          .....                  Petitioner
                                                                 Represented By Adv. -
                                                                 Satyajit Behera

                                              -versus-

                 Sri Susil Kumar Lohani, I.A.S.          .....       Opposite Parties
                                                                 Mr. M.R. Mohanty,
                                                                 AGA

                                       CORAM:
                                     THE HON'BLE
                        MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                             ORDER

14.02.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. This Contempt Petition is filed alleging violation of the order dated 12.02.2024 passed by this Court in W.P(C) No.30463 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 12.02.2024 passed by this Court in W.P(C) No. 30463 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.

                                                      ( Aditya Kumar Mohapatra )
                                                                  Judge

S.K. Rout







            Reason: Authentication                                           Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 17-Feb-2025 11:15:01