Debendra Prasad Rana vs State Of Orissa & Ors. ..... Opp. Parties on 6 July, 2021

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Orissa High Court

Debendra Prasad Rana vs State Of Orissa & Ors. ..... Opp. Parties on 6 July, 2021

Bench: B.R. Sarangi

                        IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CONTC No. 2914 of 2021

             Debendra Prasad Rana                 .....                 Petitioner
                                                          Mr. R.K. Nayak, Advocate
                                             -Versus-

             State of Orissa & Ors.               .....                Opp. Parties
                                                           Addl. Standing Counsel

                           CORAM:
                               DR. JUSTICE B.R. SARANGI

                                            ORDER

06.07.2021 Order No. This matter is taken up through video conferencing mode.

Heard learned counsel for the petitioner. It appears that the order dated 18.12.2020 passed by this Court in W.P.(C) No. 35003 of 2020 has not yet been complied with.

Let the opposite parties comply with the same, if not already complied with in the meantime, within a period of six weeks from the date of communication/ production of copy of this order by the petitioner.

Contempt proceeding is accordingly disposed of. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No. 4798 dated 15th April, 2021.

(DR. B.R. SARANGI) GDS JUDGE

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