Damayanti Swain vs Usha Padhi And Others
2021 Latest Caselaw 9041 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CONTC (CP) No. 334 OF 2013

                 Damayanti Swain                      ....                     Petitioner
                                                              Mr. M. Pratap, Advocate
                                                  -Versus -
                 Usha Padhi and others                ....              Opposite Parties
                                                                         Mr. S. Jena,
                                                              Standing Counsel S&ME

                        CORAM:
                         DR. JUSTICE B.R. SARANGI
                                          ORDER

27.08.2021

Order No. This matter is taken up through hybrid mode.

2. In view of the dismissal of RVWPET (RP) No.21 of 2014 vide order of the date (27.08.2021), the State-authorities are directed to comply the order passed by the tribunal taking into consideration the judgment of this Court in the case of Bairagi Charan Sahoo v. State of Orissa, 2021 (I) OLR 692, within a period of six weeks from the date of communication/production of a certified copy of this order.

3. Contempt petition is accordingly disposed of.

  GDS                                                  (Dr. B.R. Sarangi)
                                                            Judge