Birendra Kumar Singh vs ) Manoj Ahuja
2025 Latest Caselaw 5511 Ori

Orissa High Court

Birendra Kumar Singh vs ) Manoj Ahuja on 28 March, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.1335 of 2025
            Birendra Kumar Singh         .....       Petitioner
            Samanta
                                                                  Represented By Adv. -
                                                                  Saroj Kumar Dash,
                                                                  S.p.dash, A.k.srichandan

                                               -versus-
            1) Manoj Ahuja,ias                            .....         Opposite Parties
            2) Usha Padhi, Ias                                     Represented By Adv. -
            3) Diptesh Kumar Pattnayak, Ips                        Mr.U.C.Jena, ASC

                                  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. This Contempt Petition is filed alleging violation of the order dated 02.01.2024 passed by this Court in W.P(C) No.41964 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- Contemnors to comply with the direction of this Court dated 02.01.2024 passed by this Court in W.P(C) No.41964 of 2023 , if the same has not been complied with in the meantime, as a last chance, 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 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, Cuttack Date: 29-Mar-2025 11:28:23