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Giridhari Kunda vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 10076 Ori

Citation : 2023 Latest Caselaw 10076 Ori
Judgement Date : 25 August, 2023

Orissa High Court
Giridhari Kunda vs This Matter Is Taken Up Through ... on 25 August, 2023
                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CONTC No.5986 of 2023
                                             3




                 Giridhari Kunda                       ....            Petitioner

                                                        Mr. P.K. Panda, Advocate

                                           -versus-

                 Rajesh Kumar Pattnaik, Director, R ....               Opposite
                 and R and Ex Officio Special                Party/Contemnor
                 Secretary to Govt. Water Dept.
                                                            Mr. A.P. Dash, A.S.C.

                                        CORAM:

                            JUSTICE A.K. MOHAPATRA

                                           ORDER
Order No.                                 25.08.2023

    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 09.12.2022 passed in W.P.(C) No.32059 of 2022.

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 Party-Contemnor to comply with the direction of this Court order dated 09.12.2022 passed in W.P.(C) No.32059 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 // 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 Anil

Signature Not Verified Digitally Signed Signed by: ANIL KUMAR SAHOO Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 31-Aug-2023 18:42:46

 
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