Padmalochan Panda vs Subhankar Mohapatra
2023 Latest Caselaw 3500 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No. 1338 of 2023

            Padmalochan Panda                 ....                       Petitioner
                                                             Mr. Satyajit Behera,
                                                                        Advocate

                                          -versus-
            Subhankar Mohapatra,                               Opposite Party/
            Commissioner, Rourkela                                 Contemnor
            Municipal Corporation,                     Mr. Iswar Mohanty, ASC
            Rourkela.                         ....

                      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 10.05.2022 passed by this Court in W.P.(C). No.10240 of 2022.

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 10.05.2022 passed by this Court in W.P.(C). No.10240 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 that in the event the order of the Court is not given effect to within the time stipulated hereinabove, the Contemnor shall be liable to be prosecuted under the Contempt of Courts Act for willful and 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