Prahallad Rout vs Vishal Kumar Dev
2023 Latest Caselaw 7984 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CONTC No.7210 of 2022
                                              3   4




                 Prahallad Rout                          ....           Petitioner

                                                       Mr. P.P. Parida, Advocate
                                            -versus-
                 Vishal Kumar Dev, I.A.S.                ....            Opposite
                                                               Party/Contemnor
                                                          Mr. I. Mohanty, A.S.C.
                                        CORAM:

                            JUSTICE A.K. MOHAPATRA

                                             ORDER

Order No.                                   21.07.2023
    01.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. This Contempt Petition is filed alleging violation of the Court's order dated 26.11.2021 passed in W.P.(C) No.37310 of 2021.

3. Considering the submission made and as a last opportunity this Court deems it proper to provide as a last chance and the Contempt Petition stands disposed of with a direction to the Opposite Party/Contemnor to comply with the direction of this Court dated 26.11.2021 passed in W.P.(C) No.37310 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 // 2 //

violation of this Court's order.

4. The CONTC is accordingly disposed of.

Urgent certified copy of this order be granted on proper application.

( A.K. Mohapatra ) Judge Jagabandhu