Paramananda Nayak vs ) Anu Garg
2025 Latest Caselaw 6124 Ori

Orissa High Court

Paramananda Nayak vs ) Anu Garg on 20 June, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CONTC No.2169 of 2025
            Paramananda Nayak             .....      Petitioner
                                                                 Represented By Adv. -
                                                                 Prasanta Kumar
                                                                 Mohanty (2),
                                                                 J.k.mohanty,
                                                                 P.k.khuntia

                                              -versus-
            1) Anu Garg, Comnr. Cum                      .....       Opposite Parties
            Addl. Chief Secy, W.r Dept.,
            Odisha
            2) Chandrakanta Panda ,director                      Represented By Adv. -
            Walmi                                                Mr.J.K.Bal, AGA

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

20.06.2025

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 31.01.2025 passed by this Court in W.P(C) No.30418 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- Contemnors to comply with the direction of this Court dated 31.01.2025 passed by this Court in W.P(C) No.30418 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 as a last chance, 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: 23-Jun-2025 15:22:25