Shashanka Shekar Mohanty vs Vishal K. Dev
2023 Latest Caselaw 15798 Ori

Orissa High Court

Shashanka Shekar Mohanty 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. 8874 of 2023

        Shashanka Shekar Mohanty          ....                      Petitioner
                                                  Mr. Manas Pati , Advocate

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

                                                        Mr. A.P. Das, A.S.C.


                  CORAM:
                  JUSTICE A.K.MOHAPATRA

                                    ORDER

Order                              08.12.2023
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 16.08.2023 passed by this Court in W.P.(C) No.26181 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 16.08.2023 passed by this Court in W.P.(C) No.26181 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