Orissa High Court

Rajib Lochan Prusty vs S Aswathy on 4 July, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    CONTC No.2817 of 2025
                 Rajib Lochan Prusty           .....       Petitioner
                                                              Represented By Adv. -
                                                              M/s Rama Krishna Bisoi ,
                                                              A.k.samantray, P.k.dash,
                                                              A.mishra

                                              -versus-
                 S Aswathy, IAS                      .....           Opposite Party/
                                                                        Contemnor
                                                               Mr. U.R. Jena, 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 05.03.2025 passed by this Court in W.P(C) No.6314 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 05.03.2025 passed by this Court in W.P(C) No.6314 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 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