Sanatan Basantra vs Dattatray Bhausaheb ..... Opposite
2025 Latest Caselaw 4036 Ori

Orissa High Court

Sanatan Basantra vs Dattatray Bhausaheb ..... Opposite on 14 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.410 of 2025
            Sanatan Basantra             .....       Petitioner
                                                          Represented By Adv. -
                                                          Swadhin Kesari Singh

                                         -versus-
            Dattatray Bhausaheb               .....                   Opposite
            Shinde, Ias                                       Party/Contemnor
                                                      Represented By Adv. -Mr.
                                                      S.K.Parhi, A.S.C.

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

                                             ORDER

Order No.                                   14.02.2025


    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 06.03.2024 passed in W.P.(C) No.5084 of 2024.

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 06.03.2024 in W.P.(C) No.5084 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 Petitioners, 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 Orissa, Cuttack