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Ranjit Kumar Nayak And Others vs Shalini Pandit
2023 Latest Caselaw 7976 Ori

Citation : 2023 Latest Caselaw 7976 Ori
Judgement Date : 21 July, 2023

Orissa High Court
Ranjit Kumar Nayak And Others vs Shalini Pandit on 21 July, 2023
                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No. 4642 of 2023

            Ranjit Kumar Nayak and others ....                         Petitioners
                                                          Mr. K.C. Sahu, Advocate

                                            -versus-
            Shalini Pandit, IAS,               ....           Opposite Parties/
            Commissioner-cum-Secretary,                          Contemnors
            Health & Family Welfare                       Mr. A.P. Das, A.S.C.
            Deartment, Odisha Secretarat,
            Bhubaneswar and others.


                      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 Petitioners for non-compliance of the order dated 22.12.2021 passed by this Court in W.P.(C) No.40165 of 2021.

3. 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 22.12.2021 passed by this Court in W.P.(C) No.40165 of 2021, if the same has not been complied with in the meantime, within a period of six weeks from the date of service of a certified copy of this order by the Petitioners, 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.

4. 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 15:39:58

 
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