Debi Prasad Rana vs ) Satyabrata Sahu
2025 Latest Caselaw 6326 Ori

Orissa High Court

Debi Prasad Rana vs ) Satyabrata Sahu on 26 June, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.8284 of 2024
            Debi Prasad Rana            .....        Petitioner
                                                             Represented By Adv. -
                                                             Mr.S.K.Rath

                                          -versus-
            1) Satyabrata Sahu, I.a.s., Addl       .....           Opposite Parties
            Chief Secy, Odisha
            2) Shri Sangram Keshari Behera Ops                Represented By Adv. -
                                                              Mr.C.M.Singh,ASC

                                  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 08.12.2022 passed by this Court in W.P(C) No.33166 of 2022.

3. Learned counsel appearing for the Contemnors contended that in the meantime the G.A. & P.G. Department, Government of Odisha has come up with a Notification dated 04.04.2025. In such view of the matter, learned counsel appearing for the Contemnors sought for some time to implement the order passed by 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 08.12.2022 passed by this Court in W.P(C) No.33166 of 2022, if the same has not been complied with in the meantime, within a period of three 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: 26-Jun-2025 18:45:41