Gopal Krushna Baral vs Roopa Roshan Sahoo
2025 Latest Caselaw 4054 Ori

Orissa High Court

Gopal Krushna Baral vs Roopa Roshan Sahoo on 14 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         CONTC No.5819 of 2024
     Gopal Krushna Baral              .....      Petitioner
                                                          Represented By Adv. -
                                                          M/s Dibyaranjan Behera,
                                                          H.S.Deo

                                       -versus-
     Roopa Roshan Sahoo,                          .....         Opposite Party/
     The Commissioner-cum- Secretary                               Contemnor
     to Government in S.T. and S.C.
     Development Department,
     Bhubaneswar .
                                                          Represented By Adv. -

                                                          Ms. B.K. Sahu, 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 Arrangement (Virtual/Physical Mode).

2. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 19.03.2024 passed by this Court in W.P.(C) No.6126 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- Contemnor to comply with the direction of this Court dated 19.03.2024 passed by this Court in W.P.(C) No.6126 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 violation of this Court's order.

4. The CONTC is, accordingly, disposed of.

(A.K. Mohapatra) Judge

Debasis