Citation : 2023 Latest Caselaw 8228 Ori
Judgement Date : 28 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No. 4551 of 2023
Kabitanjali Sisugoswami .... Petitioner
Mr. U.C. Mohanty, Advocate
-versus-
Dilip Routrai, IAS, .... Opposite Party/
Director-cum-Addl. Secy. to Contemnor
Govt., Odia Language, Mr. N.K. Praharaj, A.G.A.
Literature and Culture Dept.,
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 08.08.2022 passed by this Court in WPC(OA) No.2008 of 2017.
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 08.08.2022 passed by this Court in WPC(OA) No.2008 of 2017, 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 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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