Citation : 2023 Latest Caselaw 5348 Ori
Judgement Date : 5 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No. 2810 of 2023
Banabihari Tripathy .... Petitioner
Mr. L.K. Mohanty, Advocate
-versus-
Sushil Kumar Lohani, IAS, .... Opposite Parties/
Principal Secretary to Govt. in Contemnors
Panchayati Raj and Drinking Mr. Saswat Das, A.G.A.
Water Department, Lokaseva
Bhawan, Bhubaneswar 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 Petitioner for non-compliance of the order dated 04.01.2023 passed by this Court in W.P.(C) No.36186 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 04.01.2023 passed by this Court in W.P.(C) No.36186 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 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 10:40:33 +05'30'
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