Shrebatsa Mishra vs Ajaya Kumar Bhalla
2023 Latest Caselaw 7583 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                CONTC No.3623 of 2023

          Shrebatsa Mishra                                .....                               Petitioner
                                                                                 Mr. S. Das, Advocate
                                                          Vs.
          Ajaya Kumar Bhalla, principal                   .....                        Opposite Parties
          Secretary, Khordha & Others
                                                                                   State Counsel
                             CORAM:
                                DR. JUSTICE B.R. SARANGI
                                MR. JUSTICE MURAHARI SRI RAMAN

                                                                 ORDER

13.07.2023 Order No. This matter is taken up through hybrid mode.

01.

2. Heard Mr. S. Das, learned counsel appearing for the Petitioner.

3. It appears that the Judgment dated 08.02.2023 passed by this Court in W.P.(C) No.4481 of 2018 has not yet been complied with.

4. Let the Opposite Parties with the same, if not already complied with in the meantime, within a period of three months from the date of communication/production of certified/authenticated copy of this order by the Petitioner.

5. Contempt petition is, accordingly, disposed of.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) Signature Not Verified Digitally Signed JUDGE Laxmikant Signed by: LAXMIKANT MOHAPATRA Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 13-Jul-2023 18:52:36