Orissa High Court

Susanta Kumar Dash vs Satyabrata Sahu on 2 May, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.1796 of 2025
            Susanta Kumar Dash             .....        Petitioner
                                                             Represented By Adv. -
                                                             Mr. Mihir Kanta Rath

                                          -versus-
            Satyabrata Sahu, IAS,                    .....        Opposite Parties
            Additional Chief Secretary to
            Govt., Home Department, Seva
            Bhawan, Bhubaneswar and others.
                                                              Represented By Adv. -

                                                              Smt. Sasmita Nayak,
                                                              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 Arrangement (Virtual /Physical Mode).

2. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 04.11.2024 passed by this Court in W.P.(C) No.6930 of 2022.

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 Parties-Contemnors to comply with the direction of this Court dated 04.11.2024 passed by this Court in W.P.(C) No.6930 of 2022, if the same has not been complied with 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/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.

( A.K. Mohapatra ) Judge Debasis