LAWS(CHH)-2017-2-136

PRAMOD KUMAR PATHAK Vs. ASHOK KUMAR PANDA

Decided On February 01, 2017
PRAMOD KUMAR PATHAK Appellant
V/S
Ashok Kumar Panda Respondents

JUDGEMENT

(1.) Heard the matter on admission.

(2.) As per brief facts, Hon'ble Division Bench of this Court had disposed of W.P.No.3926/2005 vide order dtd. 19/10/2011. In the said order vide para 20 and 21 which are operative part of the said order, the Division Bench directed, which are reproduced below for relevance :-

(3.) The petitioner thereafter filed the instant contempt case and prayed that this Court to initiate proceedings of contempt against the respondents as they have not complied with the order passed by the Division Bench dtd. 19/10/2011 wholly, also prayed that the Court may proceed against the respondents for the contempt.