Babita Kanar vs Sudhansu Sekhar Mishra
2025 Latest Caselaw 10591 Ori

Orissa High Court

Babita Kanar vs Sudhansu Sekhar Mishra on 28 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.2592 of 2024
            Babita Kanar                     .....        Petitioner
                                                             Represented By Adv. -
                                                             Mr. Durllabha Ranjan
                                                             Mishra

                                            -versus-
            Sudhansu Sekhar Mishra, I.P.S.,          .....         Opposite Party/
            Superintendent of Police, Angul                           Contemnor
                                                             Represented By Adv. -

                                                             Mr. C.M. Singh, ASC

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

                                            ORDER

28.11.2025 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 11.12.2023 passed by this Court in W.P.(C) No.39315 of 2023.

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 11.12.2023 passed by this Court in W.P.(C) No.39315 of 2023, 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