Rajani Dakua vs Tejeswar Bag
2025 Latest Caselaw 10614 Ori

Orissa High Court

Rajani Dakua vs Tejeswar Bag on 28 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CONTC No.5521 of 2025
            Rajani Dakua                .....        Petitioner
                                                              Represented By Adv. -
                                                              M/s Judhisthir Sahoo

                                           -versus-
            Tejeswar Bag,commnr. For                  .....        Opposite Parties
            Employees Compensation Cum
            Dy. Divisional, Labour Commnr.
                                                               Represented By Adv. -

                                                               Miss B.K.Sahu, AGA

                                 CORAM:
                  MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                          ORDER

28.11.2025 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the Petitioner.

3. This Contempt Petition is filed alleging non-implementation of the Court's order dated 04.02.2025 passed in W.P.(C) No.28 of 2025.

4. 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 04.02.2025 passed in W.P.(C) No.28 of 2025, 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 wilful and deliberate violation of this Court's order.

5. The CONTC is accordingly disposed of.

Urgent certified copy of this order be granted on proper application.

( A.K. Mohapatra ) Judge Sisir

Designation: Personal Assistant