Pramod Kumar Padhan vs Shalini Pandit
2023 Latest Caselaw 15419 Ori

Orissa High Court

Pramod Kumar Padhan vs Shalini Pandit on 1 December, 2023

Author: A.K. Mohapatra

Bench: A.K. Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.7565 of 2022
                                               3




                 Pramod Kumar Padhan                    ....             Petitioner

                                                             Mr.S.B.Jena, Advocate

                                            -versus-

                 Shalini Pandit, Additional Chief       ....             Opposite
                 Secretary, H & FW Dept. & others            Parties/Contemnors

                                                                 Mr. S. Das, 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. Learned counsel for the petitioner is directed to serve two extra copies of the contempt petition on learned counsel appearing for the opposite parties/ contemnors within three working days.

4. This Contempt Petition is filed alleging violation of the Court's order dated 18.02.2022 passed in W.P.(C) No.38350 of 2020.

5. 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 // 2 //

18.02.2022 in W.P.(C) No.38350 of 2020, if the same has not been complied with in the meantime, within a period of eight 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.

6. 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