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Kanakalata Kandi vs Shalini Pandit
2023 Latest Caselaw 9111 Ori

Citation : 2023 Latest Caselaw 9111 Ori
Judgement Date : 11 August, 2023

Orissa High Court
Kanakalata Kandi vs Shalini Pandit on 11 August, 2023
                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.4650 of 2023
                                             3   4




                 Kanakalata Kandi                       ....            Petitioner

                                                        Mr. B.K. Barik, Advocate
                                           -versus-
                 Shalini Pandit, I.A.S.                 ....             Opposite
                                                               Party/Contemnor
                                                         Mr. T. Pattanaik, A.S.C.
                                          CORAM:

                             JUSTICE A.K. MOHAPATRA

                                            ORDER
Order No.                                  11.08.2023
    01.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. This Contempt Petition is filed alleging violation of the Court's order dated 15.03.2023 passed in W.P.(C) No.7145 of 2023.

3. Considering the submission made and as a last opportunity this Court deems it proper to provide as a last chance and the Contempt Petition stands disposed of with a direction to the Opposite Party/Contemnor to comply with the direction of this Court dated 15.03.2023 passed in W.P.(C) No.7145 of 2023, if the same has not been complied with in the meantime, within a period of two months 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 // 2 //

violation of this Court's order.

4. The CONTC is accordingly disposed of.

Urgent certified copy of this order be granted on proper application.

( A.K. Mohapatra ) Judge Jagabandhu

Signature Not Verified Digitally Signed Signed by: JAGABANDHU BEHERA Designation: Secretary-in-Charge Reason: Authentication Location: OHC, CUTTACK Date: 14-Aug-2023 11:08:35

 
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