Gajendra Mohanty vs Shubham Saxena
2025 Latest Caselaw 1738 Ori

Orissa High Court

Gajendra Mohanty vs Shubham Saxena on 25 July, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.3401 of 2025
            Gajendra Mohanty             .....       Petitioner
                                                           Represented By Adv. -
                                                           M/s Amiya Kumar
                                                           Chhatoi

                                         -versus-
            Shubham Saxena, Ias              .....                     Opposite
                                                               Party/Contemnor
                                                      Represented By Adv. -Mr.
                                                      S.K.Parhi, A.S.C.

                                 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 06.03.2025 passed in W.P.(C) No.6377 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 06.03.2025 in W.P.(C) No.6377 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