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Judgment
Arindam Sinha, J
Ms. Patnaik, learned advocate appears on behalf of applicant and submits, there has been willful and deliberate violation of directions in order dated 15th December, 2021.
Mr. Mohapatra, learned advocate appears on behalf of alleged contemners and files preliminary show cause. On query from Court he submits, his clients have preferred appeal against order dated 15th December, 2021.
Ms. Patnaik submits, it appears from paragraph 4 in the preliminary show cause that the appeal was filed on 12th January, 2022. Alleged contemners have not taken any steps to move the appeal. On query from Court she submits, there having not been direction for issuance of notice in the appeal, she will not have audience to mention for early listing of it.
This contempt application will be dealt with on adjourned date unless alleged contemners produce interference order from appeal Court.
List on 7th March, 2022..
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