Kajal Mohan Parida vs Jainarayan Seet
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Orissa High Court

Kajal Mohan Parida vs Jainarayan Seet on 13 March, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    CONTC No.7469 of 2024
                 Kajal Mohan Parida             .....      Petitioner
                                                                Represented By Adv. -
                                                                M/s Niranjan Panda

                                             -versus-
                 Jainarayan Seet, Engineer-in-        .....           Opposite Party/
                 chief, RWS & S, Odisha                                  Contemnor
                                                                Smt. S. Nayak, ASC

                                      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-implementation of order dated 01.05.2024 passed in W.P.(C) No.32378 of 2022, the Petitioner has approached this Court by filing the present contempt application.

3. Learned counsel for the Petitioner at the outset contended that although order dated 01.05.2024 has been duly communicated, however, there is nothing on record to prove the aforesaid fact.

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-Contemnor to comply with the direction of this Court dated 01.05.2024 passed by this Court in W.P(C) No. 32378 of 2022, 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.

5. 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