Tarani Kumar Sahu vs Anjana Panda
2025 Latest Caselaw 10621 Ori

Orissa High Court

Tarani Kumar Sahu vs Anjana Panda on 28 November, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.5461 of 2025
            Tarani Kumar Sahu    .....               Petitioner
                                              Represented By Adv. - M/s Dilip Kumar
                                              Sahu ,
                                              B.c.pradhan,s.mohapatra,b.pradhan

                                      -versus-
            Anjana Panda, Director Of         .....              Opposite Parties
            Ayush, 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 24.01.2025 passed in W.P.(C) No.392 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 24.01.2025 passed by this Court in W.P.(C) No.392 of 2025, 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 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