Natabar Rout vs Ramesh Ch. Majhi
2023 Latest Caselaw 5352 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No. 2518 of 2023

            Natabar Rout                       ....                       Petitioner
                                                       Ms. Sailabala Jena, Advocate

                                           -versus-
            Ramesh Ch. Majhi,                  ....              Opposite Party/
            Fire Officer,                                         Contemnor
            Central Range, Buxi Bazar,                Mr. Arnav Behera, A.S.C.
            Cuttack


                      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 25.01.2023 passed by this Court in W.P.(C) No.41565 of 2021.

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 25.01.2023 passed by this Court in W.P.(C) No.41565 of 2021, 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 10:22:01 +05'30'