Malatilata Devi vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 14177 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CONTC No.7833 of 2023
                                             3




                 Malatilata Devi                            ...                Petitioner
                                                            .
                                                                Ms. S.Mohapatra,Advocate

                                                 -versus-

                 Anurag, Manager Personnel,                 ...               Opposite
                 Regional Office, Khdya Bhawan,             .     Parties/Contemnors
                 BBSR & another
                                                                   Mr.T.Patnaik,ASC

                                         CORAM:

                            JUSTICE A.K. MOHAPATRA

                                            ORDER

Order No.                                  10.11.2023

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

2. This Contempt Petition is filed alleging violation of the Court's order dated 18.04.2023 passed in W.P.(C) No.11255 of 2023.

3. 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 Parties-Contemnors to comply with the direction of this Court dated 18.04.2023 passed in W.P.(C) No.11255 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 // 2 //

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.

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

5. Registry is directed to communicate the order to the contemnor.

( A.K. Mohapatra ) Judge Rubi

Signature Not Verified Digitally Signed Signed by: RUBI BEHERA Reason: Authentication Location: High Court of Orissa Date: 15-Nov-2023 10:48:07