Sri Rabinarayan Sahoo vs G. Debahari Pradhan
2023 Latest Caselaw 5314 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No. 2560 of 2023

            Sri Rabinarayan Sahoo             ....                       Petitioner
                                                       Mr. D.P. Mishra, Advocate

                                          -versus-
            G. Debahari Pradhan,              ....               Opposite Party/
            Asst. Engineer RWS&S,                                  Contemnor
            Sub-Division, Phulbani,                     Mr. Saswat Das, A.G.A.
            Kandhamal


                      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 03.08.2022 passed by this Court in WPC(OAC) No.1468 of 2016.

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 03.08.2022 passed by this Court in WPC(OAC) No.1468 of 2016, 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 10:30:28 +05'30'