Pradipta Kumar Jagadev vs Shalini Pandit
2025 Latest Caselaw 4032 Ori

Orissa High Court

Pradipta Kumar Jagadev vs Shalini Pandit on 14 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         CONTC No.5859 of 2024
     Pradipta Kumar Jagadev          .....       Petitioner
                                                          Represented By Adv. -
                                                          M/s. Biplaba P.B. Bahali,
                                                          M.Mohanty, S.K.Nanda,
                                                          G.Samal, H.B.Barah,
                                                          R.K.Behera

                                       -versus-
     Shalini Pandit, I.A.S,                       .....        Opposite Parties/
                                                                  Contemnors
     Commissioner-cum-Secretary to                        Represented By Adv. -
     Government of Odisha, Health                         Mr. U.C. Jena, ASC
     and Family Welfare Department,
     Odisha Secretariat, Bhubaneswar
     and another.

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

                                    ORDER

14.02.2025 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 06.05.2024 passed by this Court in W.P.(C) No.11034 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 Parties- Contemnors to comply with the direction of this Court dated

06.05.2024 passed by this Court in W.P.(C) No.11034 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 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.

(A.K. Mohapatra) Judge Debasis