ISWAR CH. SWAIN Vs. DILLIP KUMAR PATNAIK

JUDGEMENT

(1.) HEARD . Ms. P. Jena, learned counsel for the petitioner. The instant petition alleges deliberate non -compliance of the interim order dated 27.08.2012 passed by this Court in W.P.(C) No. 15423 of 2012.

(2.) IT is contended that by the said interim order it was directed that the auction involved be furthered, but no confirmation thereof would be made without the leave of the Court till 12.10.2012.

(3.) THE record of W.P.(C) No. 15423 of 2012 would reveal that by subsequent orders dated 19.10.2012 and 14.12.2012 the term of interim restraint was extended up to 30.11.2012 and 28.02.2013 respectively.