Sudhansu Bhusan Baral vs Usha Padhi And Others
2021 Latest Caselaw 9238 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CONTC (CP) No. 327 OF 2013

                 Sudhansu Bhusan Baral                   ....                    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

02.09.2021

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

2. In view of the dismissal of the RVWPET (RP) No.14 of 2014, 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