Sunil Kumar Mohanty vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 14327 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No. 8269 of 2023

            Sunil Kumar Mohanty              ....                     Petitioner
                                                      Mr.Manas Pati, Advocate


                                          -versus-

            Vishal K.Dev., Principal         ....                 Contemnors
            Secretary to Government,                 Mr.Nikhil Pratap, A.S.C.
            Finance Department,
            Bhubaneswar 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 is filed alleging violation of the order dated 10.08.2023 passed by this Court in W.P.(C) No.25375 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 Party-Contemnors to comply with the direction of this Court dated 10.08.2023 in W.P.(C) No.25375 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

RKS

Signature Not Verified Digitally Signed

Reason: Authentication Location: High Court of Orissa Date: 15-Nov-2023 14:04:21