Rajkishore Moharana vs Veer Vikram Yadav
2023 Latest Caselaw 4648 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No. 2672 of 2023

            Rajkishore Moharana               ....                    Petitioner
                                                     Mr. D.K.Patnaik,Advocate


                                          -versus-

            Veer Vikram Yadav, IAS &          ....              Opposite Party/
            others.                                              Contemnors
                                                         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 12.05.2022 passed by this Court in WPC(OAC) No.3621 of 2013.

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-Contemnors to comply with the direction of this Court dated 12.05.2022 passed by this Court in WPC(OAC) No.3621 of 2013, 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 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.

(A.K. Mohapatra) Judge

RKS