Aditya Sharma vs Hema Kanta Say
2025 Latest Caselaw 5250 Ori

Orissa High Court

Aditya Sharma vs Hema Kanta Say on 21 March, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CONTC No.8583 of 2023
                  Aditya Sharma                .....        Petitioner
                                                                    Represented By Adv. -
                                                                    Saswati Mohapatra

                                                     -versus-
                  Hema Kanta Say, I.a.s                     .....        Opposite Parties
                                                                    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 22.11.2022 passed by this Court in W.P(C) No.31024 of 2022.

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 22.11.2022 passed by this Court in W.P(C) No.31024 of 2022 , if the same has not been complied with in the meantime, as a last chance, within a period of three months, 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.

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