Citation : 2025 Latest Caselaw 4330 Ori
Judgement Date : 21 February, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.7933 of 2024
Ashok Kumar Sahoo ..... Petitioner
Represented By Adv. -
Mahendra Kumar Sahoo
-versus-
Anu Garg, Ias ..... Opposite Parties
Represented By Adv. -
CORAM:
THE HON'BLE MR. JUSTICE ADITYA KUMAR
MOHAPATRA
ORDER
21.02.2025
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 02.05.2024 passed by this Court in W.P(C) No.10731 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 02.05.2024 passed by this Court in W.P(C) No.10731 of 2024 , 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 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
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