Tankadhar Rajesh Barik vs Smt. Snehalata Pradhan
2021 Latest Caselaw 11191 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                        CRLREV No.189 of 2021

            Tankadhar Rajesh Barik                  ....              Petitioner
                                              Ms.Geetanjali Majhi, Advocate

                                           Versus
            1.Smt. Snehalata Pradhan
            2.Sai Satish Barik                      ....         Opp. parties
                                                           Mr.P.C.Das, ASC

                       CORAM:
                       JUSTICE SAVITRI RATHO
                                       ORDER

Order No. 01.11.2021

01. I.A. No.257 of 2021 This matter is taken up through hybrid mode. Heard.

Since no delay has been shown by the Stamp Reporter, learned counsel for the petitioner does not want to press this I.A.

Hence, the I.A. is dismissed as not pressed.

(Savitri Ratho) Judge I.A. No.256 of 2021 Heard.

This I.A. has been filed for dispensing with filing of certified copy of Annexure-2 which is order dated 23.7.2018 passed in C.M.C. Case No.06 of 2016 by the learned J.M.F.C., Sambalpur.

Since attested photostat copy has been filed in this Revision, filing of certified copy is dispensed with for the time being.

1 of 2 // 2 //

Learned counsel for the petitioner undertakes to file the certified copy of Annexure-2 within four weeks.

The I.A. is disposed of.

(Savitri Ratho) Judge CRLREV No.189 of 2021 & I.A. No.258 of 2021 Heard Ms.Geetanjali Majhi, learned counsel for the petitioner.

Issue notice.

Requisites for issuance of notice to opp. parties by registered/speed post with A.D. be filed within a week. The notice shall be made returnable within four weeks.

List this matter on 20.12.2021.

The impugned Judgment dated 04.12.2020 passed by the learned Sessions Judge, Sambalpur in Criminal Appeal No.21 of 2018, so far as it relates to deposit of compensation of Rs.25,000/- is concerned, shall remain stayed till the next date.

Urgent certified copy of this order be granted as per rules.

(Savitri Ratho) Judge