M/S. Beleswar Engineering vs Debi Prasad Mohanty
2025 Latest Caselaw 8204 Ori

Orissa High Court

M/S. Beleswar Engineering vs Debi Prasad Mohanty on 12 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CONTC No.17 of 2025

     M/s. Beleswar Engineering                    .....               Petitioner
     Works, Cuttack
                                                          Represented By Adv. -
                                                          Mr. Sabita Ranjan
                                                          Pattnaik

                                       -versus-
     Debi Prasad Mohanty,                         .....         Opposite Party/
     Block Development Officer,                                    Contemnor
     Bhubaneswar                                          Represented By Adv. -

                                                          Mr. U.C. Jena, ASC


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

                                    ORDER

12.09.2025 Order No.

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

2. The present contempt application has been filed alleging non-compliance of the order dated 30.06.2023 passed by this Court in W.P.(C) No.16745 of 2023.

3. 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 30.06.2023 passed by this Court in W.P.(C) No.16745 of 2023, if the same has not been complied with in the meantime,

within a period of two 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 deliberate violation of this Court's order.

4. The CONTC is, accordingly, disposed of.

(A.K. Mohapatra)

Debasis