Binoda Kumar Das vs Deoranjan Kumar Singh
2025 Latest Caselaw 4044 Ori

Orissa High Court

Binoda Kumar Das 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.5234 of 2024
     Binoda Kumar Das              .....         Petitioner
                                                          Represented By Adv. -
                                                          Mr. Nihal Rath

                                       -versus-

     Deoranjan Kumar Singh, I.A.S.,               .....          Opposite Party/
     Principal Secretary to Government,                             Contemnor
     Home Department, Lok Seva
     Bhawan, Bhubaneswar.
                                                          Represented By Adv. -

                                                          Smt. Sasmita Nayak,
                                                          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 has been filed by the Petitioner for non-compliance of the order dated 22.12.2023 passed by this Court in W.P.(C) No.41388 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 22.12.2023 passed by this Court in W.P.(C) No.41388 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.

(A.K. Mohapatra) Judge Debasis