Ramesh Chandra Jhankar vs ) Anu Garg
2025 Latest Caselaw 4051 Ori

Orissa High Court

Ramesh Chandra Jhankar vs ) Anu Garg on 14 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.7501 of 2024
            Ramesh Chandra Jhankar       .....      Petitioner
                                                                    Represented By Adv. -
                                                                    Krishna Chandra Sahu

                                                 -versus-
            1) Anu Garg, Ias                                .....       Opposite Parties
            2) Saswat Mishra,ias                                    Represented By Adv. -
            3) Rashmi Ranjan Naik, Director,                        Mr.Samaresh Jena,ASC
            Cad, W.r Dept.
            4) Dillip Kumar Pujhari, Executive
            Engnr.(agril) , Cad Divn. Ii
            5) D.sahu, Principal Accountant
            General ( A And E)

                                  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 02.01.2024 passed by this Court in W.P(C) No.41924 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- Contemnors to comply with the direction of this Court dated 02.01.2024 passed by this Court in W.P(C) No.41924 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 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