Biswanath Dalai vs Sunit Pandit
2025 Latest Caselaw 5510 Ori

Orissa High Court

Biswanath Dalai vs Sunit Pandit on 28 March, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CONTC No.1214 of 2025
            Biswanath Dalai              .....       Petitioner
                                                               Represented By Adv. -
                                                               Dillip Kumar
                                                               Mohapatra

                                            -versus-
            Sunit Pandit,ias                           .....       Opposite Parties
                                                               Represented By Adv. -
                                                               Sasmita Nayak, A.S.C.

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

                                           ORDER

28.03.2025

Order No.

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

2. Heard learned counsel for the Petitioner.

3. This Contempt Petition is filed alleging non-implementation of the Court's judgment dated 01.03.2024 passed in W.P.(C) No.276 of 2023.

4. Learned counsel for the Petitioner contended that although the judgment dated 01.03.2024 was duly communicated vide a postal receipt under Annexure-2 series to the contempt application. However, same has not been implemented. As such, it is alleged that the conduct of the Opposite Party-Contemnor is construed as an act of wilful and deliberate violation of this Court's direction.

5. Learned counsel for the Contemnor on the other hand sought

for some time to implement the order passed by this court in the event the same has attained finality.

6. Considering the request made by the learned counsel for the Contemnor, this Court deems it proper to provide another opportunity to the Contemnor as a last chance and the Contempt Petition stands disposed of with a direction to the Opposite Party- Contemnor to comply with the direction of this Court dated 01.03.2024 passed in W.P.(C) No.276 of 2023, if the same has attained finality 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 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 wilful and deliberate violation of this Court's order.

7. The CONTC is accordingly disposed of.

Urgent certified copy of this order be granted on proper application.

( A.K. Mohapatra ) Judge Anil

Signed by: ANIL KUMAR SAHOO Page 2 of 2. Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 29-Mar-2025 11:19:18