Srikanta Kar vs ) Sushil Kumar Lohani
2025 Latest Caselaw 6325 Ori

Orissa High Court

Srikanta Kar vs ) Sushil Kumar Lohani on 26 June, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CONTC No.2458 of 2025
            Srikanta Kar                .....        Petitioner
                                                                 Represented By Adv. -
                                                                 M/s Soumya Sekhar
                                                                 Parida

                                              -versus-
            1) Sushil Kumar Lohani,ias                   .....        Opposite Parties
            2) Suryawanshi Mayur Vikas,ias                       Represented By Adv. -
            3) Gourang Charan Ghosh,oas                          Mr.U.R.Jena,ASC
            4) Premananda Behera,dpo
            5) Kulwant Singh,principal,accountant
            General( A.e.)

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

26.06.2025

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 22.04.2024 passed by this Court in W.P(C) No.9373 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 22.04.2024 passed by this Court in W.P(C) No.9373 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 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: 26-Jun-2025 18:45:43