Rabindra Kumar Senapati vs ) Anu Garg
2025 Latest Caselaw 7894 Ori

Orissa High Court

Rabindra Kumar Senapati vs ) Anu Garg on 4 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CONTC No.2007 of 2025
            Rabindra Kumar Senapati      .....       Petitioner
                                                            Represented By Adv. -
                                                            Debasis Sahoo

                                     -versus-
            1) Anu Garg,commnr.-cum-     .....                         Opposite
            secy., W.r Dept.                                 Parties/Contemnors
            2) Chandra Sekhar Padhy, Engnr.            Represented By Adv. -Mr.
            In Chief, W.r Dept.                        U.C.Jena, A.S.C.

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

                                              ORDER

Order No.                                     04.09.2025

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

2. This Contempt Petition is filed alleging violation of the Court's order dated 23.04.2024 passed in W.P.(C) No.9407 of 2024.

3. Considering the submission made and as a last opportunity this Court deems it proper to provide as a last chance and the Contempt Petition stands disposed of with a direction to the Opposite Parties-Contemnors to comply with the direction of this Court dated 23.04.2024 in W.P.(C) No.9407 of 2024, 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 deliberate violation of this Court's order.

4. The CONTC is accordingly disposed of.

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

( A.K. Mohapatra)

Judge Rubi