Sri Pratap Kumar Behera vs Smt. Anu Garg
2022 Latest Caselaw 2479 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No.1801 of 2022

            Sri Pratap Kumar Behera               ....            Petitioner
                                         Mr. Rama Krishna Bisoi, Advocate

                                        -versus-

            Smt. Anu Garg, IAS                      ....     Opposite Party-
                                                              Contemnor


                      CORAM:
                      JUSTICE A.K. MOHAPATRA
                                        ORDER

06.05.2022 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This Contempt Petition is filed alleging violation of this Court's order dated 28.10.2021, passed in W.P.(C) No.32993 of 2021.

3. Considering the submission made and as a last opportunity this Court deems it proper to provide as a last chance and the Contempt Petition stands disposed of with a direction to the Opposite Party-Contemnor to comply with the direction of this Court dated 28.10.2021, passed in W.P.(C) No.32993 of 2021, if the same has not been complied with in the meantime, within a period of two months from the date of service of a certified copy of this order by the Petitioner, provided the operation of order/judgment has not been stayed by higher forum and file compliance report before the

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Registry of this Court within one week thereafter. It is made clear that in the event the order of this Court is not given effect to within the time stipulated hereinabove, it will be constructed to be deliberate violation of this Court's order.

4. CONTC is accordingly disposed of.

5. Issue urgent certified copy as per rule.

(A.K. Mohapatra) Judge

U.K. Sahoo