Orissa High Court

Gagan Bihari Bhanja vs Ashok Kumar Giri on 2 May, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.1882 of 2025

            Gagan Bihari Bhanja                    .....                 Petitioner
                                                           Represented By Adv. -
                                                           Mr. Dilip Kumar Patnaik

                                         -versus-
            Ashok Kumar Giri, Engineer-in-        .....           Opposite Party/
            Chief (Civil), Odisha,                                   Contemnor
            Bhubaneswar
                                                            Represented By Adv. -

                                                            Mr. J.K. Bal, AGA

                                 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 15.04.2024 passed by this Court in W.P.(C) No.8882 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 15.04.2024 passed by this Court in W.P.(C) No.8882 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.

( A.K. Mohapatra ) Judge Debasis