Dr. Archana Kanungo vs Pradeep Kumar Jena
2023 Latest Caselaw 14180 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.8201 of 2023
                                               3




                 Dr. Archana Kanungo                     ....             Petitioner

                                                                          In person

                                             -versus-

                 Pradeep Kumar Jena, IAS                 ....            Opposite
                                                               Party/Contemnor

                                                               Mr. N. Pratap, A.S.C.

                                         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. Heard learned counsel for the Petitioner as well as learned counsel for the Contemnor.

3. Alleging violation of final order dated 11.05.2023 passed in W.P.(C) No.13750 of 2023 the Petitioner has approached this Court by filing the present contempt proceeding.

4. It is alleged by the petitioner-in person that despite order dated 11.05.2023 the Opposite Party-Contemnor is sitting over the representation of the Petitioner and no decision has been taken as of now. Although the time stipulated by this Court has elapsed in the meantime.

// 2 //

5. 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 11.05.2023 passed in W.P.(C) No.13750 of 2023, if the same has not been complied with in the meantime, within a period of four 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.

6. The CONTC is accordingly disposed of.

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

( A.K. Mohapatra ) Judge Anil

Signature Not Verified Digitally Signed Signed by: ANIL KUMAR SAHOO Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 15-Nov-2023 11:22:17