Ranjan Kumar Mohanty vs ) Satyabrata Sahu
2025 Latest Caselaw 4337 Ori

Orissa High Court

Ranjan Kumar Mohanty vs ) Satyabrata Sahu on 21 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CONTC No.7034 of 2024
            Ranjan Kumar Mohanty        .....        Petitioner
                                                                   Represented By Adv. -
                                                                   M/s Krishna Chandra
                                                                   Sahu , S.pradhan,
                                                                   D.k.mahallik, A.k.samal

                                                -versus-
            1) Satyabrata Sahu, Ias                        .....        Opposite Parties
            2) Susanta Nanda, Principal Chief                       Represented By Adv. -
            Conservator Of Forest                                   Mr.Samaresh Jena,ASC
            3) Manoj V. Nair, Director
            ,nandankanan Biological Park
            4) Sanat Kumar N., Dy. Director,
            Nandankanan Zoological Park
            5) Kulwant Singh, Principal
            Accountant General (a And E)

                                  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 07.05.2024 passed by this Court in W.P(C) No.11365 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

07.05.2024 passed by this Court in W.P(C) No.11365 of 2024 , if the same has not been complied with in the meantime, within a period of four weeks as a last chance, 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