Citation : 2023 Latest Caselaw 8573 Ori
Judgement Date : 4 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.5275 of 2023
3 4
Padma Charan Bhoi .... Petitioner
Mr. R.K. Bisoi, Advocate
-versus-
Rajat Kuamr Praharaj, Excise Dy. .... Opposite
Commissioner, (C.D.), Cuttack and Parties/Contemnors
another
Mr. I. Mohanty, A.S.C.
CORAM:
JUSTICE A.K. MOHAPATRA
ORDER
Order No. 04.08.2023
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 23.11.2022 passed in W.P.(C) No.28564 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 Parties/Contemnors to comply with the direction of this Court dated 23.11.2022 passed in W.P.(C) No.28564 of 2022, if the same has not been complied with in the meantime, within a period of four 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 // 2 //
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
Signature Not Verified Digitally Signed Signed by: JAGABANDHU BEHERA Designation: Secretary-in-Charge Reason: Authentication Location: OHC, CUTTACK Date: 04-Aug-2023 19:14:39
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