G. Madhusudan Rao vs Salini Pandit
2023 Latest Caselaw 3497 Ori

Citation : 2023 Latest Caselaw 3497 Ori
Judgement Date : 13 April, 2023

Orissa High Court

G. Madhusudan Rao vs Salini Pandit on 13 April, 2023

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No. 2085 of 2023

            G. Madhusudan Rao                   ....                      Petitioner
                                                       Mr. L.K. Mohanty, Advocate

                                            -versus-
            Salini Pandit, IAS,                               Opposite Parties/
            Principal Secretary to Govt.,                          Contemnors
            Department of Health and                    Mr. N.K. Praharaj, AGA
            Family Welfare, Bhubanewar          ....
            and others

                      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 11.10.2022 passed by this Court in WPC(OAC) No.1425 of 2019.

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 11.10.2022 passed by this Court in WPC(OAC) No.1425 of 2019, 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