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Smt. Dasami Bara And Another vs Kartikeya Behera
2023 Latest Caselaw 5307 Ori

Citation : 2023 Latest Caselaw 5307 Ori
Judgement Date : 5 May, 2023

Orissa High Court
Smt. Dasami Bara And Another vs Kartikeya Behera on 5 May, 2023
                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No. 2586 of 2023

            Smt. Dasami Bara and another      ....                       Petitioners
                                                      Ms. Susama Pradhan, Advocate

                                           -versus-
            Kartikeya Behera,                 ....               Opposite Parties/
            Chief General Manager,                                 Contemnors
            Cold Rolling Mill,                           Mr. Saswat Das, A.G.A.
            Steel Authority of India
            Limited,
            Rourkela Steel Plant, Rourkela
            and another


                      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 Petitioners for non-compliance of the order dated 01.11.2022 passed by this Court in W.P.(C) No.27860 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 Parties-Contemnors to comply with the direction of this Court dated 01.11.2022 passed by this Court in W.P.(C) No.27860 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 Petitioners, 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 10:35:44 +05'30'

 
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