Bhagat Seth vs ) Deoranjan Kumar Singh
2025 Latest Caselaw 4040 Ori

Orissa High Court

Bhagat Seth vs ) Deoranjan Kumar Singh on 14 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CONTC No.108 of 2025
            Bhagat Seth               .....         Petitioner
                                                           Represented By Adv. -
                                                           Krishna Chandra Sahu

                                      -versus-
            1) Deoranjan Kumar Singh,     .....                       Opposite
            Ias                                             Parties/Contemnors
            2) C.j.venugopal,ias                      Represented By Adv. -Mr.
            3) Gaurav Shibaji Isalwar, Ias            U.C.Jena, A.S.C.
            4) Kulwant Singh,ias

                                   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 22.01.2024 passed in W.P.(C) No.30656 of 2020.

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 Parties-Contemnors to comply with the direction of this Court dated 22.01.2024 in W.P.(C) No.30656 of 2020, 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