Narendra Prasad Satapathy vs Aswathi S
2023 Latest Caselaw 9255 Ori

           IN THE HIGH COURT OF ORISSA AT CUTTACK

                      CONTC No.4546 of 2023

       Narendra Prasad Satapathy      ....           Petitioner
                                             Mr.D. K. Mohapatra, Adv.

                                    -versus-

       Aswathi S, IAS & Others        ....          Opposite Parties
                                            Mr.M.K. Balabantaray, AGA



                          CORAM:
              JUSTICE BIRAJA PRASANNA SATAPATHY


                                 ORDER

14.08.2023 Order No

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Heard learned counsel appearing for the Parties.

3. On the oral prayer made by the learned counsel for the Petitioner, he is permitted to delete Opposite Party Nos.1 and 2 from the cause title in Court today.

4. This Contempt Petition has been filed challenging the non-compliance of the order dated 01.02.2023 passed in W.P.(C) No.21169 of 2022 and batch.

5. It is contended that though there is no time stipulation for compliance of the order, but in view of the judgment of this Court so passed in the case of Sri Binayak Swain & Others vs. Bijaya Kumar Pattanik & Others, it has been held that when there // 2 //

is no time stipulation for compliance of the order then period of 90 days be taken as the period for compliance of the same.

6. Since in the present case period of 90 days has already elapsed and the order has not yet been complied with, while disposing the Contempt Petition this Court directs Opposite Party No.3 to comply the order within a period of one (1) month from the date of receipt of this order, failing which adverse view will be taken.

7. Accordingly, the Contempt Petition stands disposed of.

(Biraja Prasanna Satapathy) Judge Subrat

Signature Not Verified Digitally Signed Signed by: SUBRAT KUMAR BARIK Reason: ..

Location: HIGH COURT OF ORISSA, CUTTACK Date: 16-Aug-2023 11:48:57