Pabitra Mohan Biswal vs Anu Garg
2023 Latest Caselaw 5318 Ori

Citation : 2023 Latest Caselaw 5318 Ori
Judgement Date : 5 May, 2023

Orissa High Court

Pabitra Mohan Biswal vs Anu Garg on 5 May, 2023

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No. 2594 of 2023

            Pabitra Mohan Biswal              ....                     Petitioner
                                                     Mr. Sadasiva Patra, Adv.

                                          -versus-
            Anu Garg,                         ....            Opposite Parties/
            Principal Secretary,                                Contemnors
            Govt. of Odisha,                          Mr. Saswat Das, A.G.A.
            Water Resources Department,
            Rabib Bhawan, Bhubaneswar
            and others

                      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 23.12.2022 passed by this Court in W.P.(C) No.35304 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 23.12.2022 passed by this Court in W.P.(C) No.35304 of 2022, if the same has not been complied with in the meantime, within a period of six 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, 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 10:36:42 +05'30'