Janmejaya Panda vs Bishnupada Sethy And Others
2022 Latest Caselaw 2480 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.160 of 2022

            Janmejaya Panda                          ....            Petitioner
                                                     Mr.K.K. Swain, Advocate

                                         -versus-

            Bishnupada Sethy and others              ....         Opposite Party-
                                                                  Contemnors


                       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 06.07.2021, passed in WPC (OAC) No.2705 of 2016.

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 06.07.2021, passed in WPC (OAC) No.2705 of 2016, 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

// 2 //

compliance report before the 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