) Dharmendra Naik vs Y.B.Khurania
2025 Latest Caselaw 8946 Ori

Orissa High Court

) Dharmendra Naik vs Y.B.Khurania on 10 October, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CONTC No.4608 of 2025
            1) Dharmendra Naik             .....    Petitioners
            2) Bijay Kumar Choudhury                          Represented By Adv. -
            3) Sudhanshu Pradhan                              Adyasidhi Mishra

                                           -versus-
            Y.b.khurania, I.p.s                       .....       Opposite Parties
                                                               Represented By Adv. -
                                                               C.M. Singh, A.S.C.

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

                                           ORDER

10.10.2025 Order No.

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

2. Heard learned counsel for the Petitioners.

3. This Contempt Petition is filed alleging non-implementation of the Court's judgment dated 04.11.2024 passed in W.P.(C) No.33857 of 2020.

4. Learned counsel for the Petitioners contended that although the judgment dated 04.11.2024 was duly communicated. However, same has not been implemented. As such, it is alleged that the conduct of the Opposite Party-Contemnor is construed as an act of wilful and deliberate violation of this Court's direction.

5. Learned counsel for the Contemnor on the other hand sought for some time to implement the judgment passed by this

court in the event the same has attained finality.

6. Considering the request made by the learned counsel for the Contemnor, this Court deems it proper to provide another opportunity to the Contemnor as a last chance and the Contempt Petition stands disposed of with a direction to the Opposite Party- Contemnor to comply with the direction of this Court dated 04.11.2024 passed in W.P.(C) No.33857 of 2020, if the same has attained finality in the meantime, within a period of eight weeks from the date of service of a certified copy of this order by the Petitioners, provided the operation of order 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.

7. The CONTC is accordingly disposed of.

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

( A.K. Mohapatra ) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 10-Oct-2025 18:19:18