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Prabir Kumar Brahma vs Sanjay Kumar Singh
2023 Latest Caselaw 8191 Ori

Citation : 2023 Latest Caselaw 8191 Ori
Judgement Date : 28 July, 2023

Orissa High Court
Prabir Kumar Brahma vs Sanjay Kumar Singh on 28 July, 2023
                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No. 4516 of 2023

            Prabir Kumar Brahma               ....                      Petitioner
                                                           Mr. P.K. Das, Advocate

                                          -versus-
            Sanjay Kumar Singh, IAS,          ....               Opposite Party/
            Director, Municipal Corporation                       Contemnor
            & Ex-Officio, Additional                 Mr. N.K. Praharaj, A.G.A.
            Secretary to Government of
            Odisha, Housing & Urban
            Development, Odisha,
            Bhubaneswar.


                      CORAM:
                      JUSTICE A.K.MOHAPATRA

                                         ORDER

28.07.2023 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 29.9.2022 passed by this Court in W.P.(C) No.22696 of 2022.

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 Party-Contemnor to comply with the direction of this Court dated 29.9.2022 passed by this Court in W.P.(C) No.22696 of 2022, 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.

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: 31-Jul-2023 20:13:28

 
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