Orissa High Court
Pravati Das vs Bishnu Sahoo .... Opposite Party(S) on 15 December, 2021
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC (CPC) No.337 of 2013
Pravati Das .... Petitioner(s)
Mr. S. Pattnaik,
Advocate
-versus-
Bishnu Sahoo .... Opposite Party(s)
Mr. S.S. Kanungo,
Advocate
CORAM:
JUSTICE BISWANATH RATH
ORDER
Order No. 15.12.2021
1. 1. Even though an objection is raised by the learned Counsel
appearing for the contemnor(s) on the maintainability of the contempt proceeding involving the contemnor(s) herein, this Court observes, the direction issued in the final order passed in O.A. No.698(C) of 2013 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 further loss of time, this Court in disposal of the contempt petition directs, in the event the final order passed in the aforesaid O.A. is not complied with as of now, the present incumbent shall work-out the same within a period of one & 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 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 a suo motu contempt proceeding against the contemnor(s).
(Biswanath Rath) Judge A.K. Jena Page 1 of 1