Sri Gopal Chandra Sahoo vs Vishal K. Dev
2023 Latest Caselaw 15785 Ori

Orissa High Court

Sri Gopal Chandra Sahoo vs Vishal K. Dev on 8 December, 2023

Author: A.K.Mohapatra

Bench: A.K.Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No. 4807 of 2023

            Sri Gopal Chandra Sahoo           ....                     Petitioner
                                                       Mr. Manas Pati, Advocate

                                          -versus-
            Vishal K. Dev,                   ....               Opposite Parties/
            Principal Secretary to Govt.,                        Contemnors
            Finance Department,
            Secretariat Building, Odisha,
            Bhubaneswar and others

                                                        Mr. P.K. Muduli, A.G.A.



                      CORAM:
                      JUSTICE A.K.MOHAPATRA

                                        ORDER

08.12.2023 Order No.

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

2. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 09.02.2023 passed by this Court in W.P.(C) No.3523 of 2023.

3. Considering the submission made, this Court, by providing a last chance, deems it proper to dispose of the Contempt Petition with a direction to the Opposite Parties-Contemnors to comply with the direction of this Court dated 09.02.2023 passed by this Court in W.P.(C) No.3523 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 violation of this Court's order.

4. The CONTC is, accordingly, disposed of.

(A.K. Mohapatra) Judge

Debasis