Tuesday, 12, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Gupteswar Gamango vs Yogesh Bahadur Khurania
2025 Latest Caselaw 907 Ori

Citation : 2025 Latest Caselaw 907 Ori
Judgement Date : 4 July, 2025

Orissa High Court

Gupteswar Gamango vs Yogesh Bahadur Khurania on 4 July, 2025

Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CONTC No.2748 of 2025

                 Gupteswar Gamango                       .....              Petitioner
                                                                 Represented By Adv. -
                                                                 Mr Gyana Ranjan Sethi

                                              -versus-

                 Yogesh Bahadur Khurania, IPS            .....        Opposite Party/
                                                                         Contemnor
                                                                 Mr. D. Lenka, AGA


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

                                             ORDER

04.07.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. This Contempt Petition is filed alleging violation of the order dated 26.03.2025 passed by this Court in W.P(C) No.8596 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 26.03.2025 passed by this Court in W.P(C) No.8596 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 willful and deliberate violation of this Court's order.

4. The CONTC is accordingly disposed of.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Signed by: SANTANU KUMAR ROUT Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 04-Jul-2025 18:07:03

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter