Citation : 2023 Latest Caselaw 6493 Ori
Judgement Date : 18 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.438 of 2023
Kanakalata Mohapatra ..... Petitioner
Mr. P.C. Nayak, Advocate
Vs.
Sanjaya Kumar Singh, IAS & ..... Opposite Parties
Others
Mr. L. Samantaray, AGA
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S. RAMAN
ORDER
18.05.2023 Order No. This matter is taken up through hybrid mode.
04.
2. Against non-compliance of the order dated 14th September, 2022 passed by this Court in W.P.(C) No.23645 of 2022, the Petitioner has filed this contempt petition. This Court vide orders dated 6th February, 2023, 12th April, 2023 and 9th May, 2023 called upon the learned State Counsel to obtain instructions.
3. In response to same, Mr. L. Samantaray, learned Additional Government Advocate states that he has received instruction on 17th May, 2023, which reads as follows:-
"In inviting a reference to the order dtd-14.09.2022 in WP(C) No.23645 of 2022 and subsequent order dtd- 09.05.2023 in CONTC No.438/2023 passed by the Hon'ble High Court on the case cited above. I am directed to say that after careful consideration Govt. have been pleased to order to comply with the orders of the Hon'ble High Court in aforesaid case within the stipulated time period subject to result of SLP preferred by the State.
Further, you are requested to keep an undertaking from the petitioner that he will deposit the released amount in case judgment passed by the Apex Court is in favour of the State.
This may please be treated as most urgent."
4. In view of the above, the contempt proceeding is hereby dropped.
(DR. B.R. SARANGI) JUDGE
(M.S. RAMAN) JUDGE Laxmikant
Signature Not Verified Digitally Signed Signed by: LAXMIKANT MOHAPATRA Designation: JUNIOR STENO Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 18-May-2023 17:32:13
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