Orissa High Court

Hema Chandra Pattnaik vs Vir Vikram Yadav on 2 May, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.1889 of 2025
            Hema Chandra Pattnaik           .....      Petitioner
                                                                 Represented By Adv. -
                                                                 Mr. Dilip Kumar Patnaik

                                             -versus-
            Vir Vikram Yadav, IAS,                       .....          Opposite Party/
            Principal Secretary to Govt.,                                  Contemnor
            Works Department, Govt. of
            Odisha, Lok Seva Bhawan,
            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 20.05.2024 passed by this Court in W.P.(C) No.12775 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 20.05.2024 passed by this Court in W.P.(C) No.12775 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