Debabrata Mishra And Others vs Swarupa Praharaj
2021 Latest Caselaw 12643 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLMC No.2419 of 2021


            Debabrata Mishra and others              ....            Petitioners

                                                    Mr. S.K.Ray,
                                                    Advocate


                                         -versus-
            Swarupa Praharaj                        ....       Opposite Party
                                                Mr.S.K.Mishra,
                                                Addl. Standing Counsel
            CORAM:

                      JUSTICE SASHIKANTA MISHRA


                                        ORDER

Order No. 08.12.2021.

01. 1. This matter is taken up through hybrid mode.

2. Heard Mr. S.K.Ray, learned counsel for the Petitioner, and Mr. S.K.Mishra, learned Addl. Standing Counsel for the State.

3. Issue notice to the Opposite Party by Registered Post with A.D. making it returnable within a period of four weeks. Postal requisites shall be filed within three days.

4. List this matter on 24th February, 2022.

(Sashikanta Mishra) Judge

// 2 //

I.A. No.1866 of 2021

02. In the interim, it is directed that there shall be stay of operation of the judgment dated 7th October, 2021 passed by the learned Sessions Judge, Bhubaneswar in Crl. Appeal No.3/2021 till the next date subject to payment of current monthly maintenance as directed by the court below.

(Sashikanta Mishra) Judge

I.A. No.1867 of 2021

03. In the interim, it is directed that the further proceeding in CMC No.644 of 2020 pending in the court of learned S.D.J.M., Bhubaneswar shall remain stayed till the next date.

Urgent certified copy of this order be granted on proper application.

(Sashikanta Mishra) Judge

AKB

// 3 //