Citation : 2023 Latest Caselaw 4640 Ori
Judgement Date : 27 April, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.2650 of 2023
3
Kailash Chandra Gouda .... Petitioner
Mr. A. Tripathy, Advocate
-versus-
Satyabrata Sahu, I.A.S. and others .... Opposite
Parties/Contemnor
Mr. S.K. Patra, Advocate.
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. It is submitted by learned counsel for the petitioner that in an identical order dated 09.09.2021 passed by this Court in W.P.(C) No.1955 of 2021 which was challenged by State in W.A. No.777 of 2021 before the Division Bench and the said W.A. was dismissed vide order judgment dated 12.04.2023.
3. In such view of the matter, learned counsel for the Opposite Parties/Contemnors seeks more time to comply with the order.
3. Considering such submissions, this Court disposes of the appeal granting further six weeks time to implement the order, failing which the contemnor shall appear in person in Court and explain as to why proceeding under the contempt's of Court Act shall not be made. In the event the order is complied with, the personal appearance shall be automatically dispensed with.
Jagabandhu ( A.K. Mohapatra )
Judge
// 2 //
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!