Tuni Muduli vs Vishal Kumar Dev
2025 Latest Caselaw 10615 Ori

Orissa High Court

Tuni Muduli vs Vishal Kumar Dev on 28 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CONTC No.5516 of 2025
            Tuni Muduli                 .....        Petitioner
                                                            Represented By Adv. -
                                                            M/s Bijaya Kumar
                                                            Nayak

                                       -versus-
            Vishal Kumar Dev, Secy. Dept.      .....             Opposite Parties
            Of Energy, Odisha
                                                            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 19.03.2025 passed in W.P.(C) No.27136 of 2024.

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 19.03.2025 passed in W.P.(C) No.27136 of 2024, if the same has not been complied with in the meantime, within a period of three months 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