Dr. Jayashree Sarangi vs Saswat Mishra
2021 Latest Caselaw 8132 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                               CONTC No.370 of 2020


            Dr. Jayashree Sarangi                  ....            Petitioner
                                                        Mr. D.K. Satapathy,
                                                                  Advocate

                                       -versus-


            Saswat Mishra                          ....      Opposite Party
                                                          Mr. R.N. Mishra,
                                                                 Advocate


                      CORAM:
                      JUSTICE BISWANATH RATH
                                      ORDER

3.08.2021 Order No.

09. 1. This matter is taken up by video conferencing mode.

2. A fare statement is made by Mr. R.N. Mishra, learned counsel for the Opposite Party-contemnor that on the approach of the State to the Division Bench of this Court against the order of the Single Judge, a writ appeal has been dismissed thereby confirming the order of the Single Judge. For the involvement of the huge outstanding, the Contemnor on the premises of requirement of long time to complete the calculation aspect and make payment, seeks at least one month time for complying the direction of this Court.

3. Considering that the Department after losing in the writ appeal is taking all steps for completing the calculation aspect in terms of the direction of this Court and recording the undertaking of the

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contemnor that at the maximum the payment will be made within one month, this Court disposes of this contempt petition directing the contemnor to file a compliance affidavit before the Registry of this Court upon making full payment in favour of the Petitioner by virtue of the judgment of this Court, within one month hence.

(Biswanath Rath) Judge

Ayas Kanta Jena