Orissa High Court
Shri Amarendra Kumar Das vs State Of Orissa & Ors. .... Opposite ... on 7 October, 2021
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC (CPC) No.1 of 2005
Shri Amarendra Kumar Das .... Petitioner
Mr.S.K. Das,
Advocate
-versus-
State of Orissa & Ors. .... Opposite Party/
Contemnors
Mr.H.K. Panigrahi,
Advocate
CORAM:
JUSTICE BISWANATH RATH
ORDER
07.10.2021 Order No.
01. 1. Even though an objection is raised by the learned counsel for the contemnor(s) on the maintainability of the contempt proceeding involving contemnor(s) herein, this Court observes the direction issued in the final order in O.A. No.3737(C) of 2000 is not meant to be ignored or not complied with. Even though notice in the contempt petition has been issued since long, no show-cause or compliance affidavit has been filed as of now. To avoid any loss of further time, this Court in disposal of the contempt petition directs, in the event the direction issued in the final order in the said Original Application is not complied with as of now, the present incumbent shall work out the same within a period of one and half months from the date of communication of an authenticated copy of this order by the petitioner(s), provided the order of the Tribunal is not pending in the higher forum with an order of stay of such order. The compliance report be filed before the Registry of this Court within a period of one week thereafter. Failure of compliance of this order shall be construed to be deliberate violation of this Court's order and there will be initiation of suo motu proceeding against the contemnor(s).
(Biswanath Rath) Judge Page 1 of 1 U.K. Sahoo