Dilip Kumar Sahoo vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 14892 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CONTC No.8682 of 2023
                                             3




             Dilip Kumar Sahoo                         ...                 Petitioner
                                                       .
                                                            Mr. Dr. P.Chuli,Advocate

                                            -versus-

             Prof. Pravat Kumar Roul, Vice-            ...                Opposite
             Chancellor, Odisha University of          .      Parties/Contemnors
             Agriculture & Technology, BBSR                    Mr. Nikhil Pratap,
             & another                                                     A.S.C.

                                        CORAM:

                           JUSTICE A.K. MOHAPATRA

                                           ORDER

Order No.                                 17.11.2023

    01.     1.    This matter is taken up through Hybrid Arrangement (Virtual
            /Physical Mode).

2. This Contempt Petition is filed alleging violation of the Court's order dated 24.03.2023 passed in W.P.(C) No.17404 of 2020.

3. 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 Parties-Contemnors to comply with the direction of this Court dated 24.03.2023 in W.P.(C) No.17404 of 2020, if the same has not been complied with in the meantime, within a period of two months 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 // 2 //

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.

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

( A.K. Mohapatra ) Judge Rubi

Signature Not Verified Digitally Signed Signed by: RUBI BEHERA Reason: Authentication Location: High Court of Orissa Date: 20-Nov-2023 11:10:15