Barada Prasad Rath vs ) Anu Garg
2025 Latest Caselaw 1732 Ori

Orissa High Court

Barada Prasad Rath 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.3245 of 2025
            Barada Prasad Rath             .....     Petitioner
                                                                Represented By Adv. -
                                                                M/s Prafulla Kumar
                                                                Mohapatra

                                             -versus-
            1) Anu Garg,ias                             .....        Opposite Parties
            2) Bhakta Ranjan Mohanty, Engnr. In                  Represented By Adv. -
            Chief, W.r Dept., Odisha                             Mr.U.C.Jena, ASC
            3) Chinmoy Ranjan Rout, Chief Engnr.
            Minor Irrigation, Odisha
            4) Arabinda Rout, Addl. Chief Engnr.,
            Kbk Minor Irrigation Circle,jeypore
            5) Santanu Biswal, Supdt. Engnr.,
            Minor Irrigation Divn.rayagada
            6) Kulwant Singh, Accountant General
            (a And E) , Odisha

                                  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 25.02.2025 passed by this Court in W.P(C) No.5650 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- Contemnors to comply with the direction of this Court dated 25.02.2025 passed by this Court in W.P(C) No.5650 of 2025, if the same has not been complied with in the meantime, within a period of six 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