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Arun Kumar Kanungo vs Sunit Kumar Bancal
2023 Latest Caselaw 14240 Ori

Citation : 2023 Latest Caselaw 14240 Ori
Judgement Date : 10 November, 2023

Orissa High Court
Arun Kumar Kanungo vs Sunit Kumar Bancal on 10 November, 2023
                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No. 6628 of 2023

            Arun Kumar Kanungo                 ....                      Petitioner
                                                      Mr. Niranjan Panda, Advocate

                                           -versus-
            Sunit Kumar Bancal.               ....                 Opposite Party/
            Director General & Inspector                            Contemnor
            General of Police, Cuttack.


                                                       Mr. Saswat Das, A.G.A.

                      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. A copy of the contempt petition be served on the learned Additional Government Advocate appearing for the Contemnor in course of the day.

3. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 04.04.2023 passed by this Court in W.P.(C) No.29875 of 2021.

4. 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 Party-Contemnor to comply with the direction of this Court dated 04.04.2023 passed by this Court in W.P.(C) No.29875 of 2021, 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.

5. 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 10:17:30

 
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