Citation : 2023 Latest Caselaw 7423 Ori
Judgement Date : 5 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No. 3738 of 2023
Dibakar Nayak .... Petitioner
Mr.S.B.Jena, Advocate
-versus-
Sanjib Kumar Chadha, I.F.S. & .... Contemnors
others.
Mr. Iswar Mohanty, A.S.C..
CORAM:
JUSTICE A.K. MOHAPATRA
ORDER
Order No. 05.07.2023
01. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. This Contempt Petition is filed alleging violation of the order dated 11.10.2022 passed by this Court in WPC(OAC) No.2996 of 2018.
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 Party-Contemnor to comply with the direction of this Court dated 11.10.2022 passed by this Court in WPC(OAC) No.2996 of 2018, 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 Court within one // 2 //
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.
RKS ( A.K. Mohapatra )
Judge
Signature Not Verified
Digitally Signed
Signed by: RAMESH KUMAR SINGH
Designation: Ex-A.R.-cum-Sr. Secretary Reason: Authentication Location: High Court of Orissa Date: 07-Jul-2023 11:01:49
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