Citation : 2025 Latest Caselaw 6329 Ori
Judgement Date : 26 June, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.2301 of 2025
Murali Sahu ..... Petitioner
Represented By Adv. -
M/s Jyotiranjan Kar
-versus-
1) Sneha Aragula,ias ..... Opposite Parties
2) Rabinarayan Panda 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 26.04.2024 passed by this Court in W.P(C) No.1795 of 2020.
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 26.04.2024 passed by this Court in W.P(C) No.1795 of 2020, 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 18:45:42
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