AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
16 paragraphs · 269 wordsBiswanath Rath,, J
This matter is taken up through video conferencing mode.
Heard learned counsel for the petitioner.
This contempt petition involves non-compliance of this Court’s order dated 17.12.2020 passed in CONTC No.5806 of 2020 arising out of W.P.(C)
No.27348 of 2020, disposed of on 16.10.2020. This is in 2nd round of contempt. Learned counsel for the petitioner submits that there is no pendency
of further litigation involving the order involved herein, yet the contemnors are sitting over the matter and thus there is deliberate non-compliance of
order of this Court.
Considering the submissions made, taking into account the Covid-19 situation and to afford one more chance to the contemnor, this Contempt Petition
stands disposed of directing the contemnor(s) to comply with the order of this Court dated 17.12.2020 passed in CONTC No. 5806 of 2020 involving
compliance of the order passed in W.P.(C) No. 27348 of 2020, if not complied with in the meantime, within a period of fifteen days provided however
the order involved herein 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-contemnors.
As 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 25.3.2020 as modified by Court’s Notice No.4798, dated 15th April, 2021.
………………………..