Rabindranath Sahoo vs Diptesh Kumar Pattanaik
2025 Latest Caselaw 4037 Ori

Orissa High Court

Rabindranath Sahoo vs Diptesh Kumar Pattanaik on 14 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.6920 of 2024
            Rabindranath Sahoo              .....    Petitioner
                                                         Represented By Adv. -
                                                         M/s Amit Kumar Nath
                                                         , P.k.sahoo

                                        -versus-
            Diptesh Kumar Pattanaik, Ips         .....       Opposite Parties
                                                         Represented By Adv. -
                                                         Mr.S.K.Parhi, ASC

                                  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 is filed alleging violation of the order dated 04.04.2024 passed by this Court in W.P(C) No.7791 of 2021.

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 04.04.2024 passed by this Court in W.P(C) No.7791 of 2021 , 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 and wilful violation of this Court's order.

4. The CONTC is accordingly disposed of.

( A.K. Mohapatra ) Judge RKS

Location: High Court of Orissa