Citation : 2025 Latest Caselaw 9673 Ori
Judgement Date : 6 November, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.1839 of 2025
Tarun Kumar Parida .... Petitioner
Represented by
Mr. S.K. Swain, Advocate
-Versus-
Sanjay Kumar Singh, I.A.S .... Opp. Party
Mr. S.S. Routray,
Additional Standing Counsel
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER
06.11.2025 Order No.
04. 1. This matter is taken up through hybrid mode. . 2. Learned State counsel submits on instructions that the matter has been examined and the order of this Court shall be complied with but some more time is required.
3. This Court finds that the order in question was passed by this Court as far back as on 02.08.2022. More than three years have passed. Under such circumstances, this Court is not inclined to grant further time.
4. However, as requested by learned State counsel, ten days' time is allowed to the Opposite Party-Contemnor to fully comply with the judgment. The Opposite Party-Contemnor shall remain present in this Court and file compliance affidavit on the next date.
5. It is made clear that if the order is complied with in the meantime, he need not appear.
6. List this matter on 20th November, 2025.
(Sashikanta Mishra) Designation: Junior Stenographer Reason: Authentication Judge Location: High Court of Orissa, Cuttack. Date: 07-Nov-2025 19:47:47 Puspanjali
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