Citation : 2023 Latest Caselaw 7625 Ori
Judgement Date : 14 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No. 4692 of 2023
Manoranjan Swain and others .... Petitioners
Ms. Kajal Sahoo, Advocate
-versus-
Deoranjan Kumar Singh, .... Opposite Parties/
Principal Secretary to Home Contemnors
Department, Odisha Secretariat, Mr. T.K. Patnaik, A.S.C.
Bhubaneswar and another
CORAM:
JUSTICE A.K.MOHAPATRA
ORDER
14.07.2023 Order No.
01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. A copy of the contempt petition be served on the learned Additional Standing Counsel appearing for the Contemnors in course of the day.
3. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 24.02.2023 passed by this Court in W.P.(C) No.22008 of 2021.
4. 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 24.02.2023 passed by this Court in W.P.(C) No.22008 of 2021, 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.
5. The CONTC is, accordingly, disposed of.
(A.K. Mohapatra) Judge
Debasis
Signature Not Verified Digitally Signed Signed by: DEBASIS AECH Designation: PA Reason: Authentication Location: OHC Date: 17-Jul-2023 20:04:02
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