Sri Anjan Kumar Pradhan vs Manisha Banerjee
2023 Latest Caselaw 3482 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No. 2398 of 2023

            Sri Anjan Kumar Pradhan            ....                      Petitioner
                                                      Mr. B.K. Mohanty, Advocate

                                           -versus-
            Manisha Banerjee, IAS                            Opposite Parties/
            Collector & District Magistrate,                      Contemnors
            Bargarh and another                        Mr. N.K. Praharaj, AGA
                                               ....

                      CORAM:
                      JUSTICE A.K.MOHAPATRA

                                         ORDER

13.04.2023 Order No.

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

2. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 28.07.2022 passed by this Court in W.P.(C) No.3048 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 Parties-Contemnors to comply with the direction of this Court dated 28.07.2022 passed by this Court in W.P.(C) No.3048 of 2021, 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 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.

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

(A.K. Mohapatra) Judge

Debasis