PRAMOD KUMAR NAYAK Vs. PRATAP KUMAR MALLICK

JUDGEMENT

(1.) HEARD Mr. S. Sahoo, learned counsel for the petitioner and Mr. N.K. Rath, learned counsel for the O.P. - contemnors. Pursuant to the order of this Court dated 7.5.2008, both the contemnors, namely, Pratap Kumar Mallick, Branch Manager, Nimapara Branch of United Puri -Nimapara Central Cooperative Bank Ltd., Puri and Prasanta Kumar Dash, C.E.O., Nimapara Block -cum -Authorised Officer and Management -in -charge of Kapileswar Service Cooperative Society Ltd., Patpur, appear in person today before this Court.

(2.) THE petitioner has filed this petition under Section 12 of the Contempt of Courts Act, 1971 alleging violation of the interim order passed by a collateral Bench of this Court dated 4.9.2006 in Misc. Case No.9733/2006 arising out of W.P.(C) No.10933/2006. While issuing notice in the writ petition, this Court passed the said interim order dated 4.9.2006, which is as follows : -

(3.) THE case of the present petitioner is that this Court has passed the aforesaid interim order of stay considering the fact that no posting order ws issued to the petitioner. Thereafter, the petitioner made an allegation that both the contemnors with utter disregard to the Courts order passed the order dated 26.6.2007 (Annexure -A) and appointed a retired person, namely, Achyutananda Dash, to act as Secretary of Kapileswar S.C.S. Ltd., Patapur from 27.6.2007, in which the petitioner was working and the interim order was in operation.