Haris Chandra Rout vs Shri Vir Vikram Yadav
2025 Latest Caselaw 4043 Ori

Orissa High Court

Haris Chandra Rout vs Shri Vir Vikram Yadav on 14 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CONTC No.4316 of 2024

                 Haris Chandra Rout                    .....                   Petitioner
                                                                   Represented By Adv. -
                                                                   M/s. N.rath

                                                -versus-

                 Shri Vir Vikram Yadav, I.A.S              .....       Opposite Parties
                 and others
                                                                   Mr. M.R. Mohanty,
                                                                   AGA


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

                                             ORDER

14.02.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. This Contempt Petition is filed alleging violation of the order dated 30.11.2023 passed by this Court in W.P(C) No.38977 of 2023.

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 30.11.2023 passed by this Court in W.P(C) No. 38977 of 2023, if the same has not been complied with in the meantime, within a period of eight 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.

                                                      ( Aditya Kumar Mohapatra )
                                                                  Judge

S.K. Rout







            Reason: Authentication                                           Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 17-Feb-2025 11:15:01