Abinash Pradhan vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 4682 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CONTC No.2458 of 2023
                                            3




                 Abinash Pradhan                      ....           Petitioner

                                                      Mr. G. Panda, Advocate
                                          -versus-
                 Aswathy S, I.A.S.,               ....           Opposite
                 Commissioner-cum- Secretary to      Parties/Contemnors
                 Government of Odisha, School and
                 Mass Education Department,
                 Bhubaneswar and others

                                                      Mr. T. Pattanaik, 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 12.10.2022 passed in WPC(OA) No.1489 of 2019.

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 12.10.2022 passed in WPC(OA) No.1489 of 2019, 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 // 2 //

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.

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

( A.K. Mohapatra ) Judge Jagabandhu