Dibakar Mahanta vs This Matter Is Taken Up Through ...
2023 Latest Caselaw 14918 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 CONTC No.8486 of 2023
                                              3




                 Dibakar Mahanta                        ....             Petitioner

                                                             Mr.K.C.Sahu, Advocate

                                            -versus-

                 Arabinda Kumar Padhee, I.A.S. &        ....             Opposite
                 others                                      Parties/Contemnors

                                                               Mr. N.Pratap, 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. It is stated by learned counsel for the Petitioner that the writ appeal preferred by the State-Opposite Parties against the order passed by the learned Single Judge Bench has been dismissed in the meantime.

3. On oral prayer of learned counsel for the Contemnor is granted further six weeks time to implement the order passed by the learned Single Judge Bench.

4. This Contempt Petition is filed alleging violation of the Court's order dated 30.09.2022 passed in W.P.(C) No.23676 of 2021.

5. Considering the submission made and as a last opportunity // 2 //

this Court deems it proper to provide as a last chance and the Contempt Petition stands disposed of with a direction to the Opposite Party-Contemnor to comply with the direction of this Court dated 30.09.2022 in W.P.(C) No.23676 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.

6. The CONTC is accordingly disposed of.

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

( A.K. Mohapatra ) Judge Anil

Signature Not Verified Digitally Signed Signed by: ANIL KUMAR SAHOO Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa Date: 20-Nov-2023 11:08:16