T. Sanjay Pradhan vs Dibyajyoti Parida
2025 Latest Caselaw 1708 Ori

Orissa High Court

T. Sanjay Pradhan vs Dibyajyoti Parida on 25 July, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.3041 of 2025
            T. Sanjay Pradhan             .....      Petitioner
                                                               Represented By Adv. -
                                                               Pravash Chandra Jena

                                            -versus-
            Dibyajyoti Parida, Collector,              .....       Opposite Parties
            Ganjam
                                                               Represented By Adv. -
                                                               Mr.J.K.Bal, AGA

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

25.07.2025

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 10.03.2025 passed by this Court in W.P(C) No.27606 of 2024.

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 10.03.2025 passed by this Court in W.P(C) No.27606 of 2024, 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 and wilful violation of this Court's order.

4. The CONTC is accordingly disposed of.

( A.K. Mohapatra ) Judge RKS

Designation: AR-CUM-Senior Secretary

Location: High Court of Orissa Date: 26-Jul-2025 12:56:08