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Narayan Nag vs Satyabrata Sahu
2023 Latest Caselaw 12612 Ori

Citation : 2023 Latest Caselaw 12612 Ori
Judgement Date : 13 October, 2023

Orissa High Court
Narayan Nag vs Satyabrata Sahu on 13 October, 2023
                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CONTC No. 7076 of 2023

            Narayan Nag                         ....                   Petitioner
                                                            Mr. P.K. Mohapatra,
                                                                      Advocate

                                            -versus-
            Satyabrata Sahu, IAS,              ....             Opposite Parties/
            Secretary to Govt. of Odisha,                        Contemnors
            Revenue and Disaster
            Management Department,
            Lok Seva Bhawan,
            Bhubaneswar and others


                                                       Mr. Saswat Das. A.G.A.

                      CORAM:
                      JUSTICE A.K.MOHAPATRA

                                         ORDER

13.10.2023 Order No.

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

2. This Contempt Petition has been filed by the Petitioner for non-compliance of the order dated 13.02.2023 passed by this Court in W.P.(C) No.3746 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 Parties-Contemnors to comply with the direction of this Court dated 13.02.2023 passed by this Court in W.P.(C) No.3746 of 2023, 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 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

Debasis

Signature Not Verified Digitally Signed Signed by: DEBASIS AECH Designation: Secretary Reason: Authentication Location: OHC CUTTACK Date: 17-Oct-2023 17:39:24

 
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