Citation : 2023 Latest Caselaw 15890 Ori
Judgement Date : 11 December, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.3358 of 2023
Satyashri Mohapatra .... Petitioner
Mr. R.N. Parija, Advocate
-versus-
Anu Garg, IAS & ors. .... Opposite
Parties/Contemnors
Mr. A. Behera, ASC
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
11.12.2023 Order No.
06. This matter is taken up through hybrid mode.
2. This Contempt Petition has been initiated for non- compliance of judgment dated 07.12.2022 passed in W.P.(C) No.24000 of 2019. Since the State Counsel took a stand that Review Petition is pending against the said judgment, which has been registered as RVWPET No.364 of 2023, vide order dated 29.09.2023, the Petitioner was given liberty to move for listing of the present Contempt Petition after disposal of the Review Petition.
3. Since the Review Petition has been dismissed vide order of date, Mr. Behera, learned ASC, who represents the Opposite Parties/Contemnors, undertakes to implement the judgment dated 07.12.2022 passed in W.P.(C) No.24000 of 2019 within six weeks' hence.
5. Accordingly, the Contempt Petition stands dropped and disposed of.
6. Needless to mention here that if the judgment dated 07.12.2022 passed in W.P.(C) No.24000 of 2019 is not
implemented within six weeks' hence, as undertaken by the learned Counsel for the State, and a Compliance Affidavit to the said effect is filed in this case within the said period, the present Contempt Petition shall automatically be revived and restored to its original number and will be listed immediately thereafter.
(S.K. MISHRA) JUDGE
Banita
Signed by: BANITA PRIYADARSHINI PALEI
Reason: AUTHENTICATION Location: HIGH COURT OF ORISSA, CUTTACK Date: 12-Dec-2023 18:32:31
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