Jaya Prakash Kanungo vs Rasmiranjan Martha
2025 Latest Caselaw 6127 Ori

Orissa High Court

Jaya Prakash Kanungo vs Rasmiranjan Martha on 20 June, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.2054 of 2025
            Jaya Prakash Kanungo          .....      Petitioner
                                                          Represented By Adv. -
                                                          Kalpataru Mishra ,
                                                          R.k.sahoo, A.k.mohanty

                                       -versus-
            Rasmiranjan Martha,executive          .....        Opposite Parties
            Engineer,r.w.s And S
            Division,jajpur
                                                            Represented By Adv.
                                                            - Mr.C.M.Singh,ASC

                                  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 04.02.2025 passed by this Court in W.P(C) No.3402 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 04.02.2025 passed by this Court in W.P(C) No.3402 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 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