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Dusmanta Kumar Nayak vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 8636 Ori

Citation : 2023 Latest Caselaw 8636 Ori
Judgement Date : 4 August, 2023

Orissa High Court
Dusmanta Kumar Nayak vs This Matter Is Taken Up Through ... on 4 August, 2023
                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CONTC No. 4925 of 2023

                 Dusmanta Kumar Nayak                ....            Petitioner
                                                 Mr.Niranjan Panda, 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 13.02.2023 passed by this Court in W.P.(C) No.3238 of 2023.

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 13.02.2023 passed by this Court in W.P.(C) No.3238 of 2023, 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.

5. The CONTC is accordingly disposed of.

6. The order be communicated at the risk and cost of the Petitioner to the Contemnor.

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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