Minati Das vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 8594 Ori

Citation : 2023 Latest Caselaw 8594 Ori
Judgement Date : 4 August, 2023

Orissa High Court

Minati Das vs This Matter Is Taken Up Through ... on 4 August, 2023

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.4957 of 2023

                 Minati Das                            ....          Petitioners
                                                   Mr.Agasti Kanungo,Advocate


                                            -versus-

                 Pradeep Kumar Jena,IAS                 ....          Contemnor
                                                             Mr.A.P.Das, A..S.C.

                              CORAM:
                              JUSTICE A.K. MOHAPATRA

Order No.                                   ORDER
                                           04.08.2023

    01.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. Learned counsel appearing for the Contemnor submits that he has not received the copy of the Contempt Petition.

3, Learned counsel for the Petitioner is directed to serve a copy of the Contempt Petition by Monday (07.08.2023.

4. This Contempt Petition is filed alleging violation of the order dated 19.07.2022 passed by this Court in W.P.(C) No.16397 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-Contemnor to comply with the direction of this Court dated 19.07.2022 passed by this Court in W.P.(C) No.16397 of 2022, if the same has not been complied with in // 2 //

the meantime, within a period of eight 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

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 11:27:56