Prabhat Kumar Debata vs Diptesh Kumar Pattnayak
2025 Latest Caselaw 5245 Ori

Orissa High Court

Prabhat Kumar Debata vs Diptesh Kumar Pattnayak on 21 March, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CONTC No.8599 of 2023
                  Prabhat Kumar Debata         .....       Petitioner
                                                                    Represented By Adv. -
                                                                    Akshaya Kumar Pandey

                                              -versus-
                  Diptesh Kumar Pattnayak ,i.p.s,      .....            Opposite Parties
                  Chairman Cum Md O.s.r.t.c,bbsr
                                                                     Represented By Adv. -
                                                                     Mr.D.K.Sahoo, AGA

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

                                                    ORDER

21.03.2025

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 14.07.2023 passed by this Court in W.P(C) No.21291 of 2023.

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 14.07.2023 passed by this Court in W.P(C) No.21291 of 2023 , if the same has not been complied with in the meantime, as a last chance, within a period of eight 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 Digitally Signed Page 1 of 2.

Signed by: RAMESH KUMAR SINGH Reason: Authentication Location: High Court of Orissa Date: 24-Mar-2025 18:37:55 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





Digitally Signed                                                              Page 2 of 2.



Location: High Court of Orissa
Date: 24-Mar-2025 18:37:55