Binayak Bisoi And Others vs Gourishankar Reddy
2025 Latest Caselaw 1153 Ori

Orissa High Court

Binayak Bisoi And Others vs Gourishankar Reddy on 11 July, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.2246 of 2025

            Binayak Bisoi and others            .....                          Petitioners
                                                                Represented By Adv. -

                                                                M/s Kananbala Roy
                                                                Choudhury ,
                                                                G.K.R.Choudhury

                                           -versus-

            Gourishankar Reddy,                         .....            Opposite Party /
            The Asst. Director, Central Tasar                               Contemnor
            Research and Training Institute,                          Represented By Adv. -
            Nabarangpur, Odisha.                                       Mr. C.M. Singh, ASC


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

                                          ORDER

11.07.2025 Order No.

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

2. This Contempt Petition has been filed by the Petitioners for non-compliance of the order dated 24.02.2025 passed by this Court in W.P.(C) No.4361 of 2025.

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 24.02.2025 passed by this Court in W.P.(C) No.4361 of 2025, if the same has not

been complied with in the meantime, within a period of four 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.

( A.K. Mohapatra ) Judge Debasis