2 06.04.2021 This Matter Is Taken ... vs The Petitioner Has Filed This ...
2021 Latest Caselaw 4651 Ori

                                  CONTC No. 1382 of 2021




02   06.04.2021           This matter is taken up through video conferencing.
                          Heard learned counsel for the petitioner.
                          The petitioner has filed this contempt application for
                  non-compliance of judgment dated 20.12.2019 passed by this
                  Court in W.P.(C) No.26684 of 2019. Earlier the petitioner had
                  approached this Court by filing CONTC No.2816 of 2020,
                  which has been disposed of on 24.08.2020 allowing three
                  months time to comply with the order dated 20.12.2019. But
                  till date the said order has not been complied with.
                          Issue notice to the opposite parties by registered post
                  with A.D. fixing a short returnable date. Requisites for which
                  shall be filed within three days.
                          As the restrictions due to the COVID-19 situation are
                  continuing, learned counsel for the parties may utilize the soft
                  copy of this order available in the High Court's website or
                  print out thereof at par with certified copies in the manner
                  prescribed, vide Court's Notice No.4587, dated 25th March,
                  2020.


                                                      ....................................

(DR. B.R. SARANGI, J) Ajaya