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Judgment
14 paragraphs · 203 wordsC.R. Dash, J
This matter is taken up by virtual mode.
Heard.
The W.P. (C) No. 7604 of 2019 was disposed of on 24.04.2019 by passing the following order.
“Considering the limited nature of request involved in this mater, this matter stands disposed of with a direction to the opposite party no.3 to consider the
representation vide Annexure-5 and take a lawful decision thereon as appropriate within a period of three months from the date of communication of a certified copy
of this order along with a copy of the brief by the petitioner.â€
The contempt petition has been filed on 8.02.2021. In view of Section 20 of the Contempt of Courts Act, the present contempt petition is hit by
limitation and the same is not maintainable.
Accordingly, the contempt petition is dismissed.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587 dated 25th March, 2020 as modified by Court’s Notice No.4798 dated 15th April, 2021.
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