Harihar Martha vs Jayashree Mallick
2025 Latest Caselaw 4038 Ori

Orissa High Court

Harihar Martha vs Jayashree Mallick on 14 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

           IN THE HIGH COURT OF ORISSA AT CUTTACK
                      CONTC No.6005 of 2024
     Harihar Martha               .....         Petitioner
                                                          Represented By Adv. -
                                                          M/s Sadasiva Patra,
                                                          Sandeep Rath, Asutosh
                                                          Rout, Kshirabdhi Tanaya
                                                          Patra

                                       -versus-
     Jayashree Mallick, Secretary,                .....        Opposite Parties
     United Puri Nimapara Central
     Co Op Bank Ltd., Puri and
     another.
                                                          Represented By Adv. -



                           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. On the oral prayer made by the learned counsel for the Petitioner, he is permitted to correct the name of the Contemnors.

3. Let a corrected copy of the cause title of the contempt application be uploaded by 17th February, 2025.

4. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 19.03.2024 passed by this Court in W.P.(C) No.6143 of 2024.

5. 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 19.03.2024 passed by this Court in W.P.(C) No.6143 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.

6. The CONTC is, accordingly, disposed of.

Urgent certified copy of this order be granted on proper application after filing of amended cause title of the contempt application.

(A.K. Mohapatra) Judge Debasis