Debadutta Samal vs ) Satyabrata Sahu
2025 Latest Caselaw 4345 Ori

Orissa High Court

Debadutta Samal 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.7174 of 2024
            Debadutta Samal              .....       Petitioner
                                                                  Represented By Adv. -
                                                                  Dr. Jitendra Kumar
                                                                  Lenka , P.k.behera

                                               -versus-
            1) Satyabrata Sahu, Ias                       .....       Opposite Parties
            2) Y.b.khurania,ips                                   Represented By Adv. -
            3) Rajib Lochan Singh, Oas(sag)                       Ms.Siva Mohanty,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 28.11.2023 passed by this Court in W.P(C) No.33843 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 28.11.2023 passed by this Court in W.P(C) No.33843 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