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Sri Krushna Chandra Satapathy vs Vishal K. Dev
2023 Latest Caselaw 6752 Ori

Citation : 2023 Latest Caselaw 6752 Ori
Judgement Date : 19 May, 2023

Orissa High Court
Sri Krushna Chandra Satapathy vs Vishal K. Dev on 19 May, 2023
                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No. 3188 of 2023

            Sri Krushna Chandra Satapathy         ....                      Petitioner
                                                            Mr. Manas Pati, Advocate

                                              -versus-
            Vishal K. Dev,                        ....             Opposite Parties/
            Principal Secretary to Govt.,                            Contemnors
            Finance Department,                          Mr. Iswar Mohanty, A.S.C.
            Secretariat Building,
            Odisha, Bhubaneswar

                       CORAM:
                       JUSTICE A.K.MOHAPATRA

                                             ORDER

19.05.2023 Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 25.01.2023 passed by this Court in W.P.(C) No.1835 of 2023.

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 Parties-Contemnors to comply with the direction of this Court dated 25.01.2023 passed by this Court in W.P.(C) No.1835 of 2023, 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 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.

(A.K. Mohapatra) Judge

Debasis

Signature Not Verified Digitally Signed Signed by: DEBASIS AECH Designation: PA Reason: Authentication Location: OHC CUTTACK Date: 21-May-2023 18:08:19

 
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