Brundaban Tiadi vs Surendra Kumar
2023 Latest Caselaw 3002 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No. 7762 of 2022

            Brundaban Tiadi                  ....                     Petitioner
                                                      Mr. Kuresh Prasad Dash,
                                                                     Advocate


                                          -versus-

            Surendra Kumar, I.A.S.           ....               Opposite Party/
                                                                 Contemnor
                                                        Mr. Saswat Das, AGA


                      CORAM:
                      JUSTICE A.K.MOHAPATRA


                                        ORDER

06.04.2023 Order No.

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

2. This Contempt Petition is filed alleging violation of the order dated 15.10.2021 passed by this Court in W.P.(C) No.27591 of 2021.

3. Considering the submission made, this Court, by providing a last chance, deems it proper to dispose of the Contempt Petition with a direction to the Opposite Party-Contemnor to comply with the direction of this Court dated 15.10.2021 passed by this Court in W.P.(C) No.27591 of 2021, if the same has not been complied with in the meantime, within a period of eight 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 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.

(A.K. Mohapatra) Judge

RKS