Citation : 2023 Latest Caselaw 7934 Ori
Judgement Date : 21 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No. 4498 of 2023
Pravat Kumar Sing .... Petitioner
Mr. P.K. Mishra, Advocate
-versus-
Nabin Chandra Singh, .... Opposite Party/
Executive Engineer, Contemnor
Public Health Division, Mr. A.P. Das, A.S.C.
Baripada, Mayurbhanj.
CORAM:
JUSTICE A.K.MOHAPATRA
ORDER
21.07.2023 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 Contemnor in course of the day.
3. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 24.01.2023 passed by this Court in W.P.(C) No.9646 of 2023.
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 Party-Contemnor to comply with the direction of this Court dated 24.01.2023 passed by this Court in W.P.(C) No.9646 of 2023, 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 CUTTACK Date: 25-Jul-2023 15:39:57
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