Orissa High Court
Kishore Ch. Ghatal vs Srikanta Prusty And Another .... ... on 23 September, 2021
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC(CPC) NO.464 OF 2011
Kishore Ch. Ghatal .... Petitioner
Mr. L. Pradhan, Advocate
-versus-
Srikanta Prusty and another .... Opposite Parties
Mr. N.K. Praharaj, Advocate
CORAM:
JUSTICE BISWANATH RATH
ORDER
Order 23.9.2021 No.01
1. Undertaking the exercise of hearing in Contempt Petition, this Court finds, neither there is any objection nor show cause or any information, if there is operation of interim order involving the order sought to be complied with herein.
2. Considering that the Contempt Petition is pending more than ten years, this Court instead of keeping such matter pending observes, in the event there is no compliance of the order required to be complied with herein as yet and there is no interim protection involving the order involved herein by the Higher Forum, the order involved herein be complied with not only by filing a compliance affidavit before the Registry of this Court within a period of one month, but also extending a copy of the compliance order to the Petitioner involved herein.
3. With the above order, the Contempt Petition stands disposed of.
(Biswanath Rath) Judge sisir Page 1 of 1