Amulya Charan Mallik vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 8590 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CONTC No. 4927 of 2023

                 Amulya Charan Mallik                ....           Petitioners
                                                 Mr.Niranjan Panda, Advocate

                                           -versus-

                 Suni Kumar Bansal, Director            ....           Contemnor
                 General And Inspector General of
                 Police, Cuttack.
                                                             Mr.A.P.Das, 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. It is stated by the learned counsel appearing for the Contemnor that copy of the Contempt Petition has not been served on him. Learned counsel for the Petitioner is directed to serve a copy of the contempt Petition.

3. This Contempt Petition is filed alleging violation of the order dated 06.02.2023 passed by this Court in W.P.(C) No.29877 of 2021.

4. 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-Contemnor to comply with the direction of this Court dated 06.02.2023 passed by this Court in W.P.(C) No.29877 of 2021, if the same has not been complied with in the meantime, within a period of eight weeks from the date of service // 2 //

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.

5. The CONTC is accordingly disposed of.

RKS                                                      ( A.K. Mohapatra )
                                                                Judge




      Signature Not Verified
      Digitally Signed
      Signed by: RAMESH KUMAR SINGH

Designation: Ex-A.R.-cum-Sr. Secretary Reason: Authentication Location: High Court of Orissa Date: 08-Aug-2023 11:27:57