Bijaya Kumar Dash vs Anu Garg
2025 Latest Caselaw 4332 Ori

Orissa High Court

Bijaya Kumar Dash vs Anu Garg on 21 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.6309 of 2024
            Bijaya Kumar Dash            .....        Petitioner
                                                          Represented By Adv. -
                                                          M/s. Niranjan Biswal ,
                                                          L.pattanayak, A.rout

                                           -versus-
            Anu Garg, Ias                         .....         Opposite Parties
                                                          Represented By Adv. -
                                                          Mr.Akhaya Pati, ASC

                                  CORAM:
                    THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                MOHAPATRA

                                        ORDER

21.02.2025

Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. This Contempt Petition is filed alleging violation of the order dated 20.05.2024 passed by this Court in W.P(C) No.12453 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 20.05.2024 passed by this Court in W.P(C) No.12453 of 2024, if the same has not been complied with in the meantime, as a last chance, within a period of four 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