Kalyani Nayak vs Sri Satyabrata Sahu
2025 Latest Caselaw 4026 Ori

Orissa High Court

Kalyani Nayak vs Sri Satyabrata Sahu on 14 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CONTC No.4506 of 2024

                 Kalyani Nayak                         .....                   Petitioner
                                                                   Represented By Adv. -
                                                                   M/s. Prafulla Kumar
                                                                   Mohapatra S.c.sahoo

                                                -versus-

                 Sri Satyabrata Sahu, 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 21.02.2024 passed by this Court in W.P(C) No.3377 of 2024.

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 21.02.2024 passed by this Court in W.P(C) No. 3377 of 2024, 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