Orissa High Court
Biswnath Apot & Others vs Bishnupada Sethy on 2 November, 2022
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No. 3269 of 2022
Biswnath Apot & Others ..... Petitioner
Mr. P. Mohanty , Advocate
Vs.
Bishnupada Sethy, I.A.S & ..... Opposite Parties
Others
State Counsel
CORAM:
DR. JUSTICE B.R. SARANGI
ORDER
02.11.2022 Order No. This matter is taken up through hybrid mode. 01
2. Heard
3. It appears that the order dated 28.09.2021 passed by this Court in W.P. (C) No. 34651 of 2020 has not yet been complied with.
4. Let the opposite parties comply with the same within a period of three months from the date of production of the certified copy of the order, if the same has not yet been complied with in the meantime.
5. The contempt petition is accordingly disposed of.
(DR. B.R. SARANGI, J.) Alok (s) Page 1 of 1