Bijay Kumar Sahoo vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 4610 Ori

Citation : 2023 Latest Caselaw 4610 Ori
Judgement Date : 27 April, 2023

Orissa High Court

Bijay Kumar Sahoo vs This Matter Is Taken Up Through ... on 27 April, 2023

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.2405 of 2023
                                             3




                 Bijay Kumar Sahoo                     ....            Petitioner

                                                        Mr. S.K. Ray, Advocate
                                           -versus-
                 Sushil Kumar Lohani,                  ....             Opposite
                 Principal Secretary, Panchayatiraj         Parties/Contemnors
                 and Driking Water Department,
                 Odisha and another

                                                        Mr. I. Mohanty, A.S.C.
                                        CORAM:

                            JUSTICE A.K. MOHAPATRA

                                           ORDER

Order No.                                 27.04.2023
    01.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. This Contempt Petition is filed alleging violation of the Court's order dated 05.04.2016 passed in O.A. No.1227(C) of 2012.

3. Considering the submission made and as a last opportunity this Court deems it proper to provide as a last chance and the Contempt Petition stands disposed of with a direction to the Opposite Parties/Contemnors to comply with the direction of this Court dated 05.04.2016 passed in O.A. No.1227(C) of 2012, if the same has not been complied with in the meantime, within a period of two months 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 // 2 //

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.

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

( A.K. Mohapatra ) Judge Jagabandhu