Orissa High Court

Premananda Prusty vs Anu Garg on 4 July, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CONTC No.2809 of 2025
                 Premananda Prusty              .....    Petitioner
                                                                 Represented By Adv. -
                                                                 Manas Pati , S.kar,
                                                                 S.s.pati

                                              -versus-
                 Anu Garg, Addl. Secy. , W.R.       .....           Opposite Parties/
                 Dept.                                                  Contemnors
                 2) Bhakta Ranjan Mohanty, Engnr.              Mr. U.R. Jena, AGA
                 In Chief, W.R. Dept., Odisha

                                      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 01.05.2024 passed by this Court in W.P(C) No.10758 of 2024.

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 01.05.2024 passed by this Court in W.P(C) No.10758 of 2024, 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