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Judgment
This matter is taken up through hybrid mode.
Heard Mr. S. Roy, learned counsel for the petitioner and Mr. S.S. Kanungo, learned Additional Government Advocate for the State.
This Contempt petition has been filed alleging non-compliance of the order dated 11.04.2022 passed in W.P.(C) No. 16926 of 2012.
On 12.09.2023, Mr. L. Samantaray, learned Additional Government Advocate contended that though instruction has been issued by the Government to the CDMO, but whether the order of this Court has been complied with or not, he has no instruction. Accordingly this Court adjourned the matter to 21.09.2023 by indicating therein that the compliance affidavit shall be filed by the next date. Today, an affidavit is filed on behalf of opposite party no.3 indicating therein that the order of this Court has not been complied with. The affidavit be kept on record.
As it appears, this Court vide order dated 11.04.2022 directed the opposite parties to comply with the order within three months from the date of communication of the order. Since the order of this Court has not yet been complied with even though in the meantime more than one year and five months have been passed and number of adjournments have been granted on the prayer of learned counsel for the State for compliance of the same, therefore, this Court directs the present contemnor opposite parties to appears before this Court in person tomorrow (22.09.2023) at 10.30 A.M. to show cause as to why the order of this Court dated 11.04.2022 passed in W.P.(C) No. 16926 of 2012 has not been complied with. Needless to say that if the order of this Court is complied with in course of the day and a compliance affidavit is filed before this Court, the contemnor opposite parties need not appear before this Court in person.
Call this matter tomorrow (22.09.2023).
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