Kishore Kumar Patra vs Sanjay Kumar Singh
2025 Latest Caselaw 1730 Ori

Orissa High Court

Kishore Kumar Patra vs Sanjay Kumar Singh on 25 July, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.3303 of 2025
            Kishore Kumar Patra           .....      Petitioner
                                                            Represented By Adv. -
                                                            M/s Manas Pati

                                          -versus-
            Sanjay Kumar Singh,secy.           .....                    Opposite
            Works Dept.                                         Party/Contemnor
                                                        Represented By Adv. -Mr.
                                                        B.K.Sahu, A.G.A.

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

                                              ORDER

Order No.                                    25.07.2025

    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 20.03.2025 passed in W.P.(C) No.7890 of 2025.

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 20.03.2025 in W.P.(C) No.7890 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 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