Niranjan Panda vs Smt. Shantilata Panda
2021 Latest Caselaw 12197 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLREV No.401 of 2021

             1.Niranjan Panda
             2.Basanta Majari Panda                  ....         Petitioners
                                                 Mr.Mohit Agarwal, Advocate
                                            Versus
             Smt. Shantilata Panda                   ....         Opp. Party

                    CORAM:
                      JUSTICE SAVITRI RATHO

                                           ORDER

Order No. 26.11.2021

01. I.A. No.671 of 2021 This matter is taken up through hybrid mode. The aforesaid I.A. has been filed by the petitioners for dispensing with filing of certified copy of the judgment dated 08.03.2021 passed by the learned J.M.F.C., Jajpur Road in Criminal Misc. Case No.183/19/Trial No.183 of 2019 vide Annexure-4 to the Criminal Revision.

Learned counsel for the petitioners states that it will be time consuming to file the certified copy of the judgment vide Annexure- 4, so the attested true copy of the said order has been filed in this Criminal Revision.

Filing of certified copy of Annexure-4 is dispensed with for the time being.

Certified copy of Annexure-4 shall be filed within four weeks from today.

The I.A. is disposed of.

(Savitri Ratho) Judge

1 of 2/P.T.O.

// 2 //

CRLREV No.401 of 2021 & I.A. No.583 of 2021

Heard Mr. Mohit Agarwal, learned counsel for the petitioners.

Issue notice.

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

Accept one set of process fee.

List this matter on 28.01.2022.

It is stated by Mr.Agarwal, learned counsel for the petitioners that the petitioners have filed D.V.Execution Case No.35 of 2021 before the learned J.M.F.C., Jajpur Road and now has issued against them.

Considering the submission made, in the interim, it is directed that further proceeding in D.V.Execution Case No.35 of 2021 pending before the learned J.M.F.C., Jajpur Road shall remain stayed till the next date, subject to the petitioner deposing Rs.60,000/- (Rupees sixty thousand) before the learned J.M.F.C., Jajpur Road within a period of four weeks from today. The amount so deposited by the petitioners shall be released in favour of the opp.party- Shantilata Panda on proper application.

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

(Savitri Ratho) Judge

Bichi