Sarojini Jena vs Satyabrata Sahu
2023 Latest Caselaw 15829 Ori

Orissa High Court

Sarojini Jena vs Satyabrata Sahu on 8 December, 2023

Author: A.K. Mohapatra

Bench: A.K. Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No.9412 of 2023
                                            3




             Sarojini Jena                           ...                  Petitioner
                                                     .
                                                         Mr. P.K.Mohapatra,Advocate

                                          -versus-

             Satyabrata Sahu, Addl. Chief            ...                  Opposite
             Secretary, Revenue & Disaster           .          Party/Contemnor
             Management Department, Odisha                         Mr. N.Pratap,
                                                                          A.S.C.

                                       CORAM:

                          JUSTICE A.K. MOHAPATRA

                                          ORDER

Order No.                                08.12.2023

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

2. This Contempt Petition is filed alleging violation of the Court's order dated 07.07.2023 passed in W.P.(C) No.19918 of 2023.

3. 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 07.07.2023 in W.P.(C) No.19918 of 2023, 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 // 2 //

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.

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

( A.K. Mohapatra ) Judge Rubi