Santosh Kumar Pati vs Anu Garg
2025 Latest Caselaw 4334 Ori

Orissa High Court

Santosh Kumar Pati 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.6884 of 2024
            Santosh Kumar Pati             .....     Petitioner
                                                          Represented By Adv. -
                                                          M/s Babita Kumari
                                                          Pattnaik

                                           -versus-
            Anu Garg, I.a.s,                      .....        Opposite Parties
                                                          Represented By Adv. -
                                                          Mr.Samaresh Jena,ASC

                                  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 06.07.2023 passed by this Court in W.P(C) No.20572 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- Contemnor to comply with the direction of this Court dated 06.07.2023 passed by this Court in W.P(C) No.20572 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