Sullava Chandra Patra vs Anu Garg
2023 Latest Caselaw 15393 Ori

Orissa High Court

Sullava Chandra Patra vs Anu Garg on 1 December, 2023

Author: A.K. Mohapatra

Bench: A.K. Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.2971 of 2023

                 Sullava Chandra Patra                   ....              Petitioner
                                                                 Mr. S. Roy, Advocate

                                             -versus-

                 Anu Garg, I.A.S.                        ....                 Opp.
                                                                 Party/Contemnor
                                                              Mr. P.K. Muduli, A.G.A.

                             CORAM:
                             JUSTICE A.K. MOHAPATRA

                                             ORDER

Order No.                                   01.12.2023
    01.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. Heard learned counsel for the Petitioner.

3. It is submitted by learned counsel for the Petitioner that as against order passed by the Single Judge Bench, the State-Opposite Parties have preferred a writ appeal bearing W.A. No.2297 of 2023 which has been dismissed in the meantime vide order dated 07.11.2023.

4. In view of the aforesaid development, the contemnor is granted six weeks to implement the order.

5. This Contempt Petition is filed alleging violation of the Court's order dated 07.12.2022 passed in W.P.(C) No.25967 of 2022.

6. 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 // 2 //

Party-Contemnor to comply with the direction of this Court dated 07.12.2022 in W.P.(C) No.25967 of 2022, if the same has not been complied with in the meantime, within a period of six 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 will be construed to be deliberate violation of this Court's order.

7. The CONTC is accordingly disposed of.

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

( A.K. Mohapatra) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 04-Dec-2023 11:14:23