Akhilendra Mohanty vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 2970 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.1948 of 2023
                                              3




                 Akhilendra Mohanty                      ....            Petitioner

                                                        Mr. P. Mohanty, Advocate
                                            -versus-
                 Purna Chandra Ratha,                    ....             Opposite
                 Additional Chief Engineer,                     Party/Contemnor
                 Irrigation Division, Eastern Circle-
                 1, Cuttack and another
                                                        Mr. N.K. Praharaj, A.G.A.
                                         CORAM:

                             JUSTICE A.K. MOHAPATRA

                                            ORDER

Order No.                                  06.04.2023
    01.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. This Contempt Petition is filed alleging violation of the Court's order dated 09.12.2022 passed in W.P.(C) No.32710 of 2022.

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-Contemnors to comply with the direction of this Court dated 09.12.2022 passed in W.P.(C) No.32710 of 2022, 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 Registry of this Court within one week thereafter. It is made clear that in the event the order of the Court is not given effect to within // 2 //

the time stipulated hereinabove, it will be construed to be deliberate violation of this Court's order.

4. The CONTC is accordingly disposed of.

Urgent certified copy of this order be granted on proper application.

( A.K. Mohapatra ) Judge Jagabandhu