Narottam Rath vs Satyabrata Sahu
2023 Latest Caselaw 7992 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            CONTC No.4669 of 2023

          Narottam Rath                                .....                                Petitioner
                                                                             Mr. J.R. Deo, Advocate
                                                       Vs.
          Satyabrata Sahu, Additional                  .....                         Opposite Parties
          Chief Secretary & Another
                                                                           Mr. L. Samantaray, AGA

                             CORAM:
                                DR. JUSTICE B.R. SARANGI
                                MR. JUSTICE MURAHARI SRI RAMAN

                                                               ORDER

21.07.2023 Order No. This matter is taken up through hybrid mode.

01.

2. Heard Mr. J.R. Deo, learned counsel appearing for the Petitioner.

3. It appears that the Judgment dated 02.01.2023 passed by this Court in W.P.(C) No.1608 of 2014 has not yet been complied with.

4. Let the Opposite Parties comply with the same, if not already complied with in the meantime, within a period of three months from the date of communication/production of certified/authenticated copy of this order by the Petitioner.

5. Contempt petition is, accordingly, disposed of.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) Signature Not Verified Laxmikant JUDGE Digitally Signed Signed by: LAXMIKANT MOHAPATRA Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Jul-2023 16:14:44