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Kailash Chandra Parida vs Dr.Satyabrata Sahu
2023 Latest Caselaw 4668 Ori

Citation : 2023 Latest Caselaw 4668 Ori
Judgement Date : 27 April, 2023

Orissa High Court
Kailash Chandra Parida vs Dr.Satyabrata Sahu on 27 April, 2023
                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No. 2376 of 2023

            Kailash Chandra Parida           ....                     Petitioner
                                                          Mr.Sidheswar Mallik,
                                                                     Advocate


                                          -versus-

            Dr.Satyabrata Sahu,        ....                    Opposite Party/
            Secretary, Forest &                                 Contemnors
            Environment Department and               Mr. Saswat Das, A.G.A..
            another.


                      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 27.09.2022 passed by this Court in WPC(OAC) No.289 of 2019.

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 27.09.2022 passed by this Court in WPC(OAC) No.289 of 2019, 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

 
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