Manoj Kumar Samal vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 2991 Ori

Citation : 2023 Latest Caselaw 2991 Ori
Judgement Date : 6 April, 2023

Orissa High Court

Manoj Kumar Samal vs This Matter Is Taken Up Through ... on 6 April, 2023

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CONTC No.1437 of 2023
                                             3




                 Manoj Kumar Samal                     ....           Petitioner

                                                   Mr. L.K. Mohanty, Advocate
                                            -versus-
                 Niranjan Mishra,                    ....              Opposite
                 Director of Public Health, Odisha,       Parties/Contemnors
                 Bhubaneswar and another

                                                            Mr. S. Das, 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 16.11.2022 passed in W.P.(C) No.22788 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 16.11.2022 passed in W.P.(C) No.22788 of 2022, if the same has not been complied with in the meantime, within a period of six weeks 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 // 2 //

that in the event the order of the Court is not given effect to within 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