Lala Madhukar Singh vs ) Usha Padhi
2025 Latest Caselaw 5512 Ori

Orissa High Court

Lala Madhukar Singh vs ) Usha Padhi on 28 March, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.1339 of 2025
            Lala Madhukar Singh           .....      Petitioner
                                                                  Represented By Adv. -
                                                                  Saroj Kumar Dash,
                                                                  S.p.dash, A.k.srichandan

                                               -versus-
            1) Usha Padhi,ias                             .....         Opposite Parties
            2) Diptesh Kumar Pattnayak, Ips                        Represented By Adv. -
                                                                   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 16.05.2024 passed by this Court in W.P(C) No.12180 of 2024.

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 16.05.2024 passed by this Court in W.P(C) No.12180 of 2024 , 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