) Koramani Pradhan vs Alaka Upadhaya
2025 Latest Caselaw 4507 Ori

Orissa High Court

) Koramani Pradhan vs Alaka Upadhaya on 28 February, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.504 of 2025
            1) Koramani Pradhan          .....      Petitioners
            2) B.brahma Achary                           Represented By Adv. -
            3) Dambarudhar Behera                        Mihir Sekhar Sahoo ,
                                                         M.r.samantaray,
                                                         R.k.behera

                                         -versus-
            Alaka Upadhaya, Ias              .....                    Opposite
                                                              Party/Contemnor
                                                      Represented By Adv. - Sri
                                                      Gopal Krushna Nayak

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

                                             ORDER

Order No.                                   28.02.2025


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

2. This Contempt Petition is filed alleging violation of the Court's order dated 01.02.2024 passed in W.P.(C) No.1989 of 2024.

3. Considering the submission made and as a last opportunity this Court deems it proper to provide as a last chance and the Contempt Petition stands disposed of with a direction to the Opposite Party-Contemnor to comply with the direction of this Court dated 01.02.2024 in W.P.(C) No.1989 of 2024, 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 Petitioners, 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 violation of this Court's order.

4. The CONTC is accordingly disposed of.

Urgent certified copy of this order be granted on proper application.

( A.K. Mohapatra)

Judge Rubi

Location: High Court of Orissa, Cuttack