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Judgment
Biswanath 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 01.02.2021 passed in CONTC No.160 of 2021 arising out of W.P.(C)
No.20429 of 2020, disposed of on 11.09.2020. 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 contemnor is 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 01.02.2021 passed in CONTC No. 160 of 2021 involving
compliance of the order passed in W.P.(C) No. 20429 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-contemnor.
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.
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