Odisha Gramya Bank vs Jagdish Sarangi
2025 Latest Caselaw 10324 Ori

Orissa High Court

Odisha Gramya Bank vs Jagdish Sarangi on 21 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.9187 of 2023

            Odisha Gramya Bank, Balugaon                 .....                Petitioner
            (K) Branch
                                                                 Represented By Adv. -
                                                                 M/s. Aurovinda Mohanty,
                                                                 S.Sahoo

                                              -versus-
            Jagdish Sarangi, B.D.O, Chilika              .....         Opposite Parties
                                                                 Represented By Adv. -

                                                                 Mr. S.K. Parhi, ASC

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

                                          ORDER

21.11.2025 Order No.

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

2. The present contempt application has been filed by the Petitioner alleging non-compliance of the order dated 04.04.2022 passed by this Court in W.P.(C) No.7738 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 Party-Contemnor to comply with the direction of this Court dated 04.04.2022 passed by this Court in W.P.(C) No.7738 of 2022, 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