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Judgment
10 paragraphs · 156 wordsBiswanath Rath, J
This Contempt Petition involves non-compliance of this Court’s order dated 19.1.2021 passed in CONTC No.31 of 2021 arising out of W.P.(C)
No.21991 of 2020 disposed of on 10.9.2020.
Considering the submission made and to afford one more chance to the opposite party, this Contempt Petition stands disposed of directing the
opposite party(s) to comply with the order of this Court dated 19.1.2021 passed in CONTC No.31 of 2021 involving compliance of the order passed in
W.P.(C) No. 21991 of 2020, if not complied with in the meantime, within a period of one month provided however the order involved is not stayed by
the higher forum, with communication of the same to the Registry within one week further. Failure of intimation, the Registry after expiry of one more
week shall initiate a suo motu contempt proceeding against the opposite party-contemnor(s) and place the matter before the assigned Bench for
further action..
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