Ramakanta Nayak vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 9142 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CONTC No.5560 of 2023
                                            3   4




                 Ramakanta Nayak                      ....            Petitioner

                                                   Mr. P.K. Sahoo, Advocate
                                          -versus-
                 Dr. Ajit Kumar Mohanty, Secretary, ....             Opposite
                 Department of Atomic Energy,             Party/Contemnor
                 Mumbai

                                                       Mr. I. Mohanty, 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).

Learned counsel for the petitioner served extra copy of the Contempt Petition on learned counsel for the State in Court today.

2. This Contempt Petition is filed alleging violation of the Court's order dated 18.05.2023 passed in W.P.(C) No.16160 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 18.05.2023 passed in W.P.(C) No.16160 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 // 2 //

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.

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 11:08:37