Prafulla Kumar Sahoo & vs Bhabesh Ku. Nayak
2023 Latest Caselaw 4586 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No. 2681 of 2023

            Prafulla Kumar Sahoo &          ....                      Petitioners
            others                                   Mr. S.Satpathy,Advocate


                                          -versus-

            Bhabesh Ku. Nayak, M.D.         ....               Opposite Party/
            Odisha State Seeds Corp.                             Contemnor
            Ltd. Bhubaneswar..                          Mr. T.Patnaik, A.S.C.


                      CORAM:
                      JUSTICE A.K.MOHAPATRA


                                        ORDER

27.04.2023 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 07.02.2023 passed by this Court in W.P.(C) No.2870 of 2023.

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 07.02.2023 passed by this Court in W.P.(C) No. 2870 of 2023, 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 Petitioners, 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