Orissa High Court

Sujit Kumar Tahal vs ) Anu Garg on 9 May, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.1967 of 2025
            Sujit Kumar Tahal            .....        Petitioner
                                                                  Represented By Adv. -
                                                                  M/s Amiya Kumar
                                                                  Chhatoi , P.k.sinha,
                                                                  S.mahapatra, P.k.patra

                                               -versus-
            1) Anu Garg,ias                               .....        Opposite Parties
            2) Girish S.n, Ias                                     Represented By Adv. -
            3) Saswata Mishra, Ias                                 Mr.J.K.Bal, AGA
            4) Accountant General(a And E) ,
            Odisha                                                 Mr.S.K.Patra, Standing
                                                                   Counsel for A.G.Odisha

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

09.05.2025

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 20.05.2024 passed by this Court in W.P(C) No.13059 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 20.05.2024 passed by this Court in W.P(C) No.13059 of

2024, if the same has not been complied with in the meantime, within a period of four 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

Designation: AR-CUM-Senior Secretary

Location: High Court of Orissa Date: 13-May-2025 17:49:44