Ganeswar Singh vs Dr. Rupabhanu Mishra
2021 Latest Caselaw 7091 Ori

        IN THE HIGH COURT OF ORISSA AT CUTTACK


                     CONTC No. 3690 OF 2021

  Ganeswar Singh                          .....                   Petitioner
                                                 Mr. A.. Mohanty, Advocate
                                    Vs.
  Dr. Rupabhanu Mishra                    .....             Opposite party



             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                        ORDER

13.07.2021 Order No. This matter is taken up by video conferencing mode.

Heard learned counsel for the petitioner. The petitioner has filed this contempt application for non-compliance of the order dated 10.11.2020 passed by this Court in W.P.(C) No.29392 of 2020. Earlier the petitioner had approached this Court by filing CONTC No.741 of 2021, which has been disposed of on 08.04.2021 allowing one month time to comply with the order dated 10.11.2020. But till date the said judgment has not been complied with.

Issue notice to the opposite party by registered post with A.D. fixing an early returnable date. Requisites shall be filed within three days.

As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's notice no. 4798 dated 15th April, 2021.

Alok (DR. B.R. SARANGI) JUDGE