Basanta Kumar Routray vs ) Deoranjan Kumar Singh
2025 Latest Caselaw 4342 Ori

Orissa High Court

Basanta Kumar Routray vs ) Deoranjan Kumar Singh on 21 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.6881 of 2024
            Basanta Kumar Routray        .....       Petitioner
                                                        Represented By Adv. -
                                                        M/s Prafulla Kumar
                                                        Mohapatra

                                       -versus-
            1) Deoranjan Kumar Singh, Ias       .....       Opposite Parties
            2) Bijaya Kumar Khandayat Ray,               Represented By Adv. -
            Oas(ss)                                      Mr.Samaresh Jena,ASC
            3) Mihir Chand Malik, Dy. Dierctor
            Consolidation, Jagatsinghpur
            4) Sidhartha Shankar Swain,ias
            5) Kalpana Jena, C.d.p.o, Astaranga,
            Icds
            6) Kulwant Singh, Accountant General
            (a And E) , Odisha

                                  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 04.05.2023 passed by this Court in W.P(C) No.6733 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- Contemnors to comply with the direction of this Court dated

04.05.2023 passed by this Court in W.P(C) No.6733 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