Ranjit Kumar Mohanty vs Satyabrata Sahu
2023 Latest Caselaw 8874 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              CONTC No.5539 of 2023

           Ranjit Kumar Mohanty                          .....                                Petitioner
                                                                               Mr. J.R. Deo, Advocate
                                                         Vs.
           Satyabrata Sahu, Additional                   .....                         Opposite Parties
           Chief Secretary, Bhubaneswar
           & Another
                                                                             Mr. L. Samantaray, AGA

                              CORAM:
                                 DR. JUSTICE B.R. SARANGI
                                 MR. JUSTICE MURAHARI SRI RAMAN

                                                                 ORDER

08.08.2023 Order No. This matter is taken up through hybrid mode.

01.

2. Heard Mr. J.R. Deo, learned counsel appearing for the Petitioner.

3. It appears that the Judgment dated 02.01.2023 passed by this Court in W.P.(C) No.5876 of 2014 has not yet been complied with.

4. Let the Opposite Parties comply with the same, if not already complied with in the meantime, within a period of three months from the date of communication/production of certified/authenticated copy of this order by the Petitioner.

5. Contempt petition is, accordingly, disposed of.

(DR. B.R. SARANGI) JUDGE

Signature Not Verified Digitally Signed Signed by: LAXMIKANT MOHAPATRA (M.S. RAMAN) Designation: Junior Stenographer Reason: Authentication JUDGE Location: HIGHLaxmikant COURT OF ORISSA, CUTTACK Date: 08-Aug-2023 16:10:14