Rakesh Kumar Sethi vs ) Usha Padhee
2025 Latest Caselaw 6126 Ori

Orissa High Court

Rakesh Kumar Sethi vs ) Usha Padhee on 20 June, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.2032 of 2025
            Rakesh Kumar Sethi           .....       Petitioner
                                                                 Represented By Adv. -
                                                                 Dr.purusottam Chuli ,
                                                                 P.nath

                                              -versus-
            1) Usha Padhee,ias                           .....         Opposite Parties
            2) Sidharth Mahadu Narvane, Director                   Represented By Adv. -
            Printing, Stationery And Publication,                  Mr.C.M.Singh,ASC
            Odisha

                                  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 25.04.20246 passed by this Court in W.P(C) No.6217 of 2024.

3. It is stated by the learned counsel for the Contemnors that steps have been taken to implement the order passed by this Court and accordingly necessary instruction has been issued to the appropriate authority. Learned counsel for the Contemnors prays for some time to implement the order of this Court.

4. 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 25.04.20246 passed by this Court in W.P(C) No.6217 of 2024, if the same has not been complied with in the meantime, within a period of eight 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 and wilful violation of this Court's order.

5. 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