Orissa High Court

Manoranjan Panigrahi 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.1810 of 2025
            Manoranjan Panigrahi             .....     Petitioner
                                                              Represented By Adv. -
                                                              Mr. Mihir Kanta Rath

                                          -versus-
            Satyabrata Sahu, IAS,                    .....        Opposite Parties/
            Additional Chief Secretary to                            Contemnors
            Govt., Home Department, Lok
            Seva Bhawan, Bhubaneswar and
            another.
                                                             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.16468 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.16468 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