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Khairun Nisha vs Vishal Singh
2023 Latest Caselaw 5317 Ori

Citation : 2023 Latest Caselaw 5317 Ori
Judgement Date : 5 May, 2023

Orissa High Court
Khairun Nisha vs Vishal Singh on 5 May, 2023
                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No. 1860 of 2023

            Khairun Nisha                      ....                       Petitioner
                                                       Mr. Subhasish Das, Advocate

                                           -versus-
            Vishal Singh, IAS,                 ....              Opposite Party/
            Collector & District Magistrate,                      Contemnor
            Malkangiri                                Mr. Arnav Behera, A.S.C.




                      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 27.01.2022 passed by this Court in W.P.(C) No.41189 of 2021.

3. Considering the fact that the Petitioner is a old ailing lady and she had approached this Court for her family pension, 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 27.01.2022 passed by this Court in W.P.(C) No.41189 of 2021, if the same has not been complied with in the meantime, within a period of four 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, the Opposite Party-Contemnor shall face a proceeding under the Contempt of Courts Act for his willful and 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 10:19:06 +05'30'

 
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