Citation : 2023 Latest Caselaw 8635 Ori
Judgement Date : 4 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No. 4934 of 2023
Rajesh Kumar Puty .... Petitioners
Mr.Swapnil Roy, Advocate
-versus-
Anu Garg, I.A.S. .... Contemnor
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. This Contempt Petition is filed alleging violation of the order dated 29.03.2023 passed by this Court in W.P.(C) No.3826 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 29.03.2023 passed by this Court in W.P.(C) No.3826 of 2022, if the same has not been complied with in 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 // 2 //
will be construed to be deliberate violation of this Court's order.
4. 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
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