Orissa High Court
Rajendra Kumar Dutta vs Suresh Chandra Pattnaik on 2 November, 2021
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC (CPC) No.188 of 2007
Rajendra Kumar Dutta .... Petitioner
Mr. K.C.Pradhan, Advocate
-versus-
Suresh Chandra Pattnaik, IAS, .... Opposite Party(s)
Secretary, S & ME Deptt. Mr.R.K.Samal, Advocate
CORAM:
JUSTICE BISWANATH RATH
ORDER
02.11.2021 Order No.
01. 1. Heard learned counsel for the parties.
2. Even though an objection is raised by learned Counsel for opposite party-contemnor(s) on the maintainability of the contempt proceeding involving contemnor herein, this Court observes the direction issued in the final order in O.A.No.2969 (C) of 2003 is not meant to be ignored or not complied. 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 further time, in disposal of the contempt petition, this Court observes in the event the direction issued in the final order in the aforesaid Original Application is not complied as of now, the present incumbent is directed to work out the same within a period of three weeks hence, 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 Sks Page 1 of 1