Citation : 2023 Latest Caselaw 5882 Ori
Judgement Date : 12 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No. 3203 of 2023
Rajendra Kumar Sethi .... Petitioners
Mr.K.C.Sahu, Advocate
-versus-
Arabinda Kumar Padhee, IAS and .... Contemnors
others
Mr.Saswat Das, A.G.A.
CORAM:
JUSTICE A.K. MOHAPATRA
ORDER
Order No. 12.05.2023
01. 1. This matter is taken up through Hybrid Arrangement (Virtual
/Physical Mode).
2. This Contempt Petition is filed alleging violation of the order dated 30.09.2022 passed by this Court in W.P.(C) No.24193 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-Contemnors to comply with the direction of this Court dated 30.09.2022 passed by this Court in W.P.(C) No.24193 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 // 2 //
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.
RKS ( A.K. Mohapatra )
Judge
Signature Not Verified
Digitally Signed
Signed by: RAMESH KUMAR SINGH
Designation: Ex-A.R.-cum-Sr. Secretary Reason: Authentication Location: High Court of Orissa Date: 16-May-2023 11:03:25
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