Smt. Premalata Chaudhury vs Shalini Pandit
2025 Latest Caselaw 4045 Ori

Orissa High Court

Smt. Premalata Chaudhury vs Shalini Pandit on 14 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         CONTC No.5243 of 2024
     Smt. Premalata Chaudhury         .....      Petitioner
                                                          Represented By Adv. -
                                                          Mr. Rama Krishna Bisoi

                                       -versus-
     Shalini Pandit, IAS,                         .....         Opposite Party/
     Secretary to Government,                                      Contemnor
     Health & F.W. Department,
     Odisha, 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 23.04.2024 passed by this Court in W.P.(C) No.33746 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 23.04.2024 passed by this Court in W.P.(C) No.33746 of 2023, 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 violation of this Court's order.

4. The CONTC is, accordingly, disposed of.

(A.K. Mohapatra) Judge Debasis