Ashok Kumar Kar vs Bhakta Ranjan
2023 Latest Caselaw 5867 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CONTC No.3044 of 2023

              Ashok Kumar Kar                              .....                                         Petitioner
                                                                                    Mr.S.K.Mishra, Advocate
                                                           Vs.
              Bhakta Ranjan                                .....                    Opposite Party/Contemnor
              Mohanty,Engineer-in-Chief,W.R.
              Deptt.,Khurda
                                                                                                Mr.G.Rout, ASC

                                            CORAM: JUSTICE SANJAY KUMAR MISHRA

                                                                   ORDER

12.05.2023 Order No. This matter is taken up through hybrid mode.

2. Mr.S.K.Mishra, learned Counsel for the Petitioner appears through virtual mode and submits that the judgment by this Court dated 01.02.2023 passed in W.P.(C) No.3511 of 2020 is yet to be complied with by the Opposite Party/Contemnor.

3. Mr.Rout, learned Additional Standing Counsel is present and submits that he has instruction to appear for the Opposite Party/Contemnor. He prays for one extra copy of the Contempt Petition to enabling him to take instruction and file Compliance Affidavit.

4. In view of such submission made by Mr.Rout, learned Counsel for the Petitioner is directed to serve a copy of the Contempt Petition with all enclosures on Mr.Rout by 15.05.2023.

5. Matter be listed on 30th June, 2023.

(S.K.MISHRA) JUDGE Signature Not Verified Banita Digitally Signed Signed by: BANITA PRIYADARSHINI PALEI Designation: Jr.Stenographer Reason: AUTHENTICATION Location: HIGH COURT OF ORISSA Date: 13-May-2023 16:17:50