M/S. Orissa Energy Distribution vs Mausumilata Padhi
2023 Latest Caselaw 7946 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No. 4430 of 2023

            M/s. Orissa Energy Distribution   ....                        Petitioner
            & Construction Pvt. Ltd.,                 Mr. Somanath Mishra, Advocate
            Bhubaneswar

                                          -versus-
            Mausumilata Padhi,                ....               Opposite Party/
            Assistant Provident Fund                              Contemnor
            Commissioner,                            Mr. S.S. Mohanty, Advocate
            Bhavishyanidhi Bhawan,
            Bhubaneswar.


                      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. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 16.5.2023 passed by this Court in W.P.(C) No.15152 of 2023.

3. It is submitted by the learned counsel appearing for the Contemnor that he has not receipt the copy of the writ petition bearing W.P.(C) No.15152 of 2023.

4. Learned counsel for the Petitioner is directed to serve a copy of the aforesaid writ petition on the learned counsel appearing for the Contemnor within a week hence.

5. Considering the submission made, this Court disposes of the Contempt Petition with a direction to the Opposite Party-Contemnor to comply with the direction of this Court dated 16.5.2023 passed by this Court in W.P.(C) No.15152 of 2023, if the same has not been complied with in the meantime, within a period of four 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 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.

6. 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