Anita Rekha Jall vs Shalini Pandit
2023 Latest Caselaw 4672 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No. 2633 of 2023

            Anita Rekha Jall                 ....                     Petitioner
                                                       Mr.Nihal Rath,Advocate


                                          -versus-

            Shalini Pandit, I.A.S..          ....              Opposite Party/
                                                                 Contemnor
                                                        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 24.09.2022 passed by this Court in W.P.(C) No.24659 of 2022.

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 24.09.2022 passed by this Court in W.P.(C) No. 24659 of 2022, if the same has not been complied with in the meantime, within a period of six 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