Somanath Sahoo vs Anu Garg
2025 Latest Caselaw 1724 Ori

Orissa High Court

Somanath Sahoo vs Anu Garg on 25 July, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CONTC No.3211 of 2025
            Somanath Sahoo              .....       Petitioner
                                                           Represented By Adv. -
                                                           M/s Prasanta Kumar
                                                           Mishra

                                           -versus-
            Anu Garg,ias                           .....       Opposite Parties
                                                           Represented By Adv. -
                                                           Mr.U.C.Jena, ASC

                                  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 03.04.2025 passed by this Court in W.P(C) No.9208 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 03.04.2025 passed by this Court in W.P(C) No.9208 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 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 12:56:09