Kasinath Pradhan vs Dr. Moona Sharma
2023 Latest Caselaw 5302 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No. 2880 of 2023

            Kasinath Pradhan                  ....                       Petitioner
                                                      Mr. P.C. Acharya, Advocate

                                         -versus-
            Dr. Moona Sharma, IAS,           ....                Opposite Party/
            Secretary to Department of                              Contemnor
            Forests, Government of Odisha,                 Mr. P.C. Das, A.S.C.
            Secretariat Building, BBSR


                      CORAM:
                      JUSTICE A.K.MOHAPATRA

                                         ORDER

05.05.2023 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 12.01.2023 passed by this Court in W.P.(C) No.35865 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 12.01.2023 passed by this Court in W.P.(C) No.35865 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 AECH Digitally signed by DEBASIS AECH Date: 2023.05.09 10:46:38 +05'30'