Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 4 in Orissa Administrative Tribunal (Contempt of Courts) Rules, 1998 4. Parties to the Proceedings. - The party who presents the petition shall be described as the 'Petitioner' and the alleged contemner shall be described as the 'Respondent'.
