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Pramod Kumar Mohanty vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 5886 Ori

Citation : 2023 Latest Caselaw 5886 Ori
Judgement Date : 12 May, 2023

Orissa High Court
Pramod Kumar Mohanty vs This Matter Is Taken Up Through ... on 12 May, 2023
                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CONTC No. 3164 of 2023

                 Pramod Kumar Mohanty                   ....           Petitioner
                                                      Mr.U.C.Mohanty, Advocate

                                           -versus-

                 Akshaya Ku. Pattanaik, IFS &           ....         Contemnors
                 another.                                      Mr.S.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 20.09.2022 passed by this Court in WPC(OAC) No.860 of 2017.

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 dispose of the representation of the Petitioner dated 26.09.2022 filed pursuant to the direction of this Court dated 20.09.2022 passed by this Court in WPC(OAC) No.860 of 2017, 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 // 2 //

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.

                 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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