Citation : 2023 Latest Caselaw 14219 Ori
Judgement Date : 10 November, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No. 7298 of 2022
Venkta Ravana Subrhamanu .... Petitioner
Kompella Mr. Satrughna Dash(A),
Advocate
-versus-
Aurobinda Mishra, .... Opposite Parties/
Zonal Manager, Contemnors
Bank of Inida, Zonal Office,
Dhankuda, Sambalpur and
others
CORAM:
JUSTICE A.K.MOHAPATRA
ORDER
10.11.2023 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 06.09.2022 passed by this Court in W.P.(C) No.12357 of 2012.
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 06.09.2022 passed by this Court in W.P.(C) No.12357 of 2012, 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: Secretary Reason: Authentication Location: OHC, CUTTACK Date: 15-Nov-2023 10:17:31
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