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Sudhir Ranjan Sahu vs Salini Pandit
2025 Latest Caselaw 4995 Ori

Citation : 2025 Latest Caselaw 4995 Ori
Judgement Date : 13 March, 2025

Orissa High Court

Sudhir Ranjan Sahu vs Salini Pandit on 13 March, 2025

Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CONTC No.6831 of 2024

                 Sudhir Ranjan Sahu                   .....                  Petitioner
                                                                 Represented By Adv. -
                                                                 Monomoy Basu

                                              -versus-

                 Salini Pandit, Secy., Health &          .....        Opposite Parties
                 F.W. and others
                                                                  Mr. M.R. Patra, ASC


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

                                             ORDER

13.03.2025 Order No.

02. 1. This matter is taken up through Hybrid 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.36210 of 2021.

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 26.04.2024 passed by this Court in W.P(C) No. 36210 of 2021, 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 violation of this Court's order.

4. The CONTC is accordingly disposed of.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Signed by: SANTANU KUMAR ROUT Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 17-Mar-2025 11:02:57

 
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