Bhagirathi Nayak vs Suvam Saxena
2023 Latest Caselaw 2645 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CONTC No.1820 of 2023

                 Bhagirathi Nayak                      ....          Petitioner

                                       Mr. S.Mallik,
                                       Advocate

                                          -versus-
                 Suvam Saxena, M.D.,                   ....        Opp. Party/
                 Odisha State Civil Supply                       Contemnor
                 Corporation Ltd.

                                       Mr. G.N. Rout,
                                       Additional Standing Counsel

                  CORAM: JUSTICE SANJAY KUMAR MISHRA
                                          ORDER

Order No.                               31.03.2023

    01.     1.     This matter is taken up through hybrid mode.

2. Mr. S. Mallik, learned Counsel for the Petitioner is present and submits, though vide Judgment dated 28th September, 2022 direction was given to the Opposite Party/Contemnor to pay the retiral benefits and other arrear dues of the Petitioner along with 6% interest with effect from 01.12.2011 within a period of four months from the date of receipt/production of copy of the said Judgment and the same was duly communicated to the Opposite Party/Contemnor by the Petitioner through speed post on 6th October, 2022, the said direction given by this Court is yet to be complied with.

3. Issue notice to the Opposite Party/Contemnor through Speed Post/Registered Post with A.D. Rrequisites be filed by 03.04.2023. Notice be issued to the Opposite Party/Contemnor along the copy of this Order, fixing a short returnable date.

4. Matter be listed on 21st April, 2023.

5. Office is directed to keep on record the Tracking Report before the next date of listing.

(S. K. MISHRA) JUDGE

Prasant