Debes Kumar Das vs Prof. Durga Shankar Pattanaik
2025 Latest Caselaw 1155 Ori

Orissa High Court

Debes Kumar Das vs Prof. Durga Shankar Pattanaik on 11 July, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.1121 of 2023

            Debes Kumar Das                            .....                  Petitioner
                                                                Represented By Adv. -
                                                                M/s.rabi Narayan Mishra,
                                                                S.k.das, S.satapathy

                                            -versus-

            Prof. Durga Shankar Pattanaik,              .....        Opposite Parties/
            Chairman P.G. Council of Utkal                               Contemnors
            University, Vani Vihar,                                Represented By Adv. -
            Bhubaneswar and others                                   Mr. S.K. Parhi, ASC


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

                                            ORDER

11.07.2025 Order No.

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

2. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 24.01.2023 passed by this Court in W.P.(C) No.27429 of 2022.

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 Parties-Contemnors to comply with the direction of this Court dated 24.01.2023 passed by this Court in W.P.(C) No.27429 of 2022, 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 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 violation of this Court's order.

4. The CONTC is, accordingly, disposed of.

( A.K. Mohapatra ) Judge Debasis