Kartika Chandra Behera vs Satyabrata Sahu
2026 Latest Caselaw 209 Ori

Orissa High Court

Kartika Chandra Behera vs Satyabrata Sahu on 9 January, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CONTC No.5967 of 2025
            Kartika Chandra Behera           .....       Petitioner
                                                              Represented by Adv. -
                                                              M/s Sailabala Jena,
                                                              K.Badhei, A.Sahu,
                                                              K.Nanda, J.Jena

                                          -versus-
            Satyabrata Sahu, IAS,                     .....          Opposite Party/
            Additional Chief Secretary,                                 Contemnor
            Department of Home,
            Govt. of Odisha, Lok Seva Bhawan,
            Sachivalaya Marg, Bhubaneswar.
                                                              Represented by Adv. -

                                                              Mr. U.C. Jena, ASC

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

                                          ORDER

09.01.2026 Order No.

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

2. This contempt petition has been filed by the Petitioner alleging violation of the order dated 01.05.2025 passed by this Court in W.P.(C) No.27470 of 2024.

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 01.05.2025 passed by this Court in W.P.(C) No.27470 of 2024, if the same has not been complied with in the meantime, within a period of eight 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.

4. The CONTC is, accordingly, disposed of.

( A.K. Mohapatra ) Judge

Debasis