Prasanta Kumar Swain vs ) Dr. Aurobindo Behera
2025 Latest Caselaw 4048 Ori

Orissa High Court

Prasanta Kumar Swain vs ) Dr. Aurobindo Behera on 14 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.7426 of 2024
            Prasanta Kumar Swain         .....       Petitioner
                                                              Represented By Adv. -
                                                              M/s Sushree Senapati
                                                              Mohapatra

                                           -versus-
            1) Dr. Aurobindo Behera,                  .....       Opposite Parties
            Principal Secy., Water
            Resources
            2) Santosh Kumar Mohapatra                        Represented By Adv. -
                                                              Mr.Samaresh Jena,
                                                              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 is filed alleging violation of the order dated 29.04.2024 passed by this Court in W.P(C) No.9955 of 2024.

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- Contemnors to comply with the direction of this Court dated 29.04.2024 passed by this Court in W.P(C) No.9955 of 2024 , 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 and wilful violation of this Court's order.

4. The CONTC is accordingly disposed of.

( A.K. Mohapatra ) Judge RKS

Location: High Court of Orissa