) Bhikari Charan Rout vs Anu Garg
2025 Latest Caselaw 5253 Ori

Orissa High Court

) Bhikari Charan Rout vs Anu Garg on 21 March, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     CONTC No.4308 of 2024
                  1) Bhikari Charan Rout         .....     Petitioners
                  2) Prakash Chandra Swain                              Represented By Adv. -
                                                                        Subhadutta Routray

                                                      -versus-
                  Anu Garg, I.a.s                            .....           Opposite Parties
                                                                        Represented By Adv. -
                                                                        Mr.Akshaya Pati, ASC

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

21.03.2025 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Learned counsel for the Petitioners at the outset contended that the Petitioner has approached this Court by filing the present Contempt Petition alleging non-compliance of the order dated 02.11.2023 passed in OJC No.5428 of 2022. He further contended that the Petitioners have been out of job and their dues have not been paid by the Opposite Parties. He further contended that despite the aforesaid judgment dated 02.11.2023, the same has not been implemented as of now. Learned counsel for the Petitioners alleged that the said act is a wilful and deliberate violation of this Court's Court by the Contemnor.

3. Learned counsel appearing for the Contemnors contended that steps have been taken for early listing of the Writ Appeal. Further it is stated at the bar that no interim order has been

Digitally Signed Page 1 of 2.

Location: High Court of Orissa Date: 24-Mar-2025 18:37:56 passed in the pending Writ Appeal. .

4. Considering such submissions learned counsel appearing for the contemnor is granted four weeks' time to obtain the interim order in the pending Writ Appeal, failing which this Court will proceed in the Contempt Petition in accordance with law.

5. List this matter on 25th April, 2025.

                                                                ( A.K. Mohapatra )
                                                                      Judge
  RKS





Digitally Signed                                                                Page 2 of 2.



Location: High Court of Orissa
Date: 24-Mar-2025 18:37:56