Ramesh Chandra Pradhan vs Satyabrata Sahu
2023 Latest Caselaw 5356 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No. 1300 of 2023

            Ramesh Chandra Pradhan           ....                     Petitioner
                                                     Mr.Rai Charan Mohapatra,
                                                                     Advocate


                                          -versus-

            Satyabrata Sahu, IAS &           ....               Opposite Party/
            others.                                              Contemnors
                                                      Mr. Saswat Das, A.G.A..


                      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 is filed alleging violation of the order dated 25.04.2022 passed by this Court in W.P.(C) No.8008 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 Party-Contemnors to comply with the direction of this Court dated 25.04.2022 passed by this Court in W.P.(C) No. 8008 of 2022, if the same has not been complied with in the meantime, within a period of eight 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

RKS