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2 10.06.2021 The Matter Is Taken Up ... vs The Petitioner Has Filed This ...
2021 Latest Caselaw 6313 Ori

Citation : 2021 Latest Caselaw 6313 Ori
Judgement Date : 10 June, 2021

Orissa High Court
2 10.06.2021 The Matter Is Taken Up ... vs The Petitioner Has Filed This ... on 10 June, 2021
                                   CONTC No.3025 of 2021




2   10.06.2021           The matter is taken up through video conferencing
                 mode.
                         Heard   Mr.   S.K.   Dash,   learned   counsel    for   the
                 petitioner.
                         The petitioner has filed this contempt petition alleging
                 non-compliance of the order dated 01.10.2019 passed by
                 this Court in W.P.(C) No.9250 of 2020, wherein this Court
                 directed the opposite parties to consider the case of the
                 petitioner in terms of the judgment passed by this Court in
                 Alok Mishra v. State of Orissa (W.P.(C) No.16917 of
                 2017, disposed of on 28.08.2019).
                         Mr. S.K. Dash, learned counsel for the petitioner
                 brings notice of this Court that the case of Alok Mishra
                 (supra) has been stayed by the apex Court. Therefore, the
                 petitioner may be permitted to withdraw the contempt
                 petition with liberty to file better petition after disposal of the
                 aforesaid case.
                         Accordingly, the contempt petition is disposed of
                 granting liberty as aforesaid.
                         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

Alok

Alok

 
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