Orissa High Court

Biswajeet Bedamatta vs P.B. Burma on 2 May, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    CONTC No.6172 of 2024
                 Biswajeet Bedamatta            .....     Petitioner
                                                               Represented By Adv. -
                                                               M/s Debendranath Misra,
                                                               S.k Panda, R Mishra

                                            -versus-
                 P.B. Burma, Regional Provident      .....           Opposite Party/
                 Fund Commissioner (Odisha),                            Contemnor
                 Regional Office
                                                                Mr. M.R. Patra, ASC

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

                                             ORDER

02.05.2025 Order No.

01. 1. This matter is taken up through Hybrid mode.

2. This Contempt Petition is filed alleging violation of the order dated 13.02.2024 passed by this Court in W.P(C) No.3053 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-Contemnor to comply with the direction of this Court dated 13.02.2024 passed by this Court in W.P(C) No.3053 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 violation of this Court's order.

4. The CONTC is accordingly disposed of.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Signed by: SANTANU KUMAR ROUT Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 05-May-2025 11:22:39