Sachala Panda vs Sanjay Kumar
2025 Latest Caselaw 4999 Ori

Orissa High Court

Sachala Panda vs Sanjay Kumar on 13 March, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CONTC No.7473 of 2024
                 Sachala Panda               .....        Petitioner
                                                                Represented By Adv. -
                                                                Sidhartha Das

                                            -versus-
                 Sanjay Kumar, Deputy              .....             Opposite Parties
                 Accountant General (Pension)
                 and others
                                                                    Smt. S. Nayak, ASC

                                                                Mr. S.K. Patra, Standing
                                                                       Counsel for A.G.

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

                                             ORDER

13.03.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. Challenging non-compliance of order dated 08.08.2023 passed in W.P.(C) No.25031 of 2023, the Petitioner has approached this Court by filing the present contempt application.

3. Mr. S.K. Patra, learned Standing Counsel for the Opposite Party No.1, on the other hand, contended that the pension amount has already been released in the meantime.

4. Learned counsel for the Petitioner further contended that the other dues have not been released as has been directed vide order dated 08.08.2023.

5. 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 08.08.2023 passed by this Court in W.P(C) No. 25031 of 2023, 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.

6. 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 11:02:58