Nirmala Sahoo vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 14331 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              CONTC No. 8273 of 2023

            Nirmala Sahoo                    ....                    Petitioner
                                                     Mr.P.K.Mishra, Advocate


                                         -versus-

            G.Mathi, Vathanan, IAS &         ....                 Contemnor
            others..                                Mr.Nikhil Pratap, A.S.C.


                      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. It is submitted by the learned counsel for the Petitioner that vide judgment dated 24.03.2023 the impugned dismissal order was quashed by this Court and the Petitioner was directed to be reinstated. As against the said order, the Opposite Parties preferred an appeal and the said appeal has been dismissed. There is no impediment in implementing the order passed by this Court.

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 24.03.2023 in W.P.(C) No.25947 of 2022, 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 14:04:22