Tankadhar Meher vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 5341 Ori

Citation : 2023 Latest Caselaw 5341 Ori
Judgement Date : 5 May, 2023

Orissa High Court

Tankadhar Meher vs This Matter Is Taken Up Through ... on 5 May, 2023

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.1277 of 2023
                                             3




                 Tankadhar Meher                       ....              Petitioner

                                                            Ms. J. Rath, Advocate

                                           -versus-

                 Aboli Sunil Naravane, Collector,      ....              Opposite
                 D.M., Sonepur                                 Party/Contemnor

                                                            Mr. P.C. Das, A.S.C.
                                        CORAM:

                            JUSTICE A.K. MOHAPATRA

                                           ORDER

Order No.                                 05.05.2023

    01.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. This Contempt Petition is filed alleging violation of the Court's order dated 15.11.2022 passed in W.P.(C) No.18967 of 2022.

3. Considering the submission made and as a last opportunity this Court deems it proper to provide as a last chance and the Contempt Petition stands disposed of with a direction to the Opposite Party-Contemnor to comply with the direction of this Court dated 15.11.2022 passed in W.P.(C) No.18967 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 // 2 //

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.

Urgent certified copy of this order be granted on proper application.

( A.K. Mohapatra ) Judge Anil