Ashok Kumar Kar vs Bhakta Ranjan Mohanty
2023 Latest Caselaw 7668 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CONTC No.3044 of 2023

Ashok Kumar Kar                     .....                                 Petitioner
                                                       Mr. S.K. Mishra, Advocate
                                    Vs.
Bhakta Ranjan Mohanty,              .....                Opposite Party/Contemnor
Engineer in Chief, WRD,
Odisha, BBSR
                                                          Mr. S.N. Pattnaik, AGA

                    CORAM: JUSTICE SANJAY KUMAR MISHRA

                                           ORDER

14.07.2023 Order No. This matter is taken up through hybrid mode.

03.

2. Learned Counsel for the Parties are present.

3. Mr. Pattnaik, learned AGA draws attention of this Court to the cause title of the judgment delivered in W.P.(C) No.3511 of 2020 and submits, since there are so many Block Development Officers involved in the process of regularization of the service book of the Petitioner, despite making necessary communications to the said Opposite Parties, the service of the Petitioner could not be regularized. Hence, there is a delay in implementing the judgment passed by this Court. He prays for two weeks' time for compliance of the judgment passed in W.P.(C) No.3511 of 2020. Prayer for time is allowed.

4. Compliance Affidavit be filed on the adjourned date, which will be accepted upon advance copy served on the learned Counsel for the Petitioner.

5. Matter be listed on 28.07.2023.

(S.K.MISHRA) JUDGE padma

Signature Not Verified Digitally Signed Signed by: PADMA CHARAN DASH Designation: Secretary In-Charge Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 18-Jul-2023 11:38:56