Sk. Jhumu vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 6620 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.3268 of 2023
                                              3   4




                 Sk. Jhumu                               ....            Petitioner

                                                       Mr. P.C. Behera, Advocate
                                            -versus-
                 P.B. Barma,                             ....             Opposite
                 Regional Provident Fund                        Party/Contemnor
                 Commissioner, Odisha

                                                              Mr. S.S. Das, A.S.C.
                                         CORAM:

                             JUSTICE A.K. MOHAPATRA

                                            ORDER

Order No.                                  19.05.2023
    01.     1.      This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. Learned counsel for the petitioner is directed to serve a copy of the contempt petition on learned counsel for the Opposite Party/Contemnor in course of the day.

3. This Contempt Petition is filed alleging violation of the Court's order dated 19.07.2022 passed in W.P.(C) No.13211 of 2022.

4. Considering the submission made and as a last opportunity this Court deems it proper to provide as a last chance and the Contempt Petition stands disposed of with a direction to the Opposite Party/Contemnor to comply with the direction of this Court dated 19.07.2022 passed in W.P.(C) No.13211 of 2022, if the same has not been complied with in the meantime, within a period of two months from the date of service of a certified copy of this order by the // 2 //

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.

5. The CONTC is accordingly disposed of.

Urgent certified copy of this order be granted on proper application.

( A.K. Mohapatra ) Judge Jagabandhu

Signature Not Verified Digitally Signed Signed by: JAGABANDHU BEHERA Designation: Secretary-in-Charge Reason: Authentication Location: OHC, CUTTACK Date: 20-May-2023 11:29:45