Smt. Sukhalata Muduli vs Sri Sakti Prasad Muduli
2022 Latest Caselaw 2199 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                MATA No.66 of 2022


     Smt. Sukhalata Muduli                 .........                Appellant
                                                           Mr. Bharat Jalli, Adv.

                                     -Versus-


     Sri Sakti Prasad Muduli               ..........                Respondent


                                     CORAM:

                                     JUSTICE C.R. DASH
                                     JUSTICE M.S. SAHOO


                                            ORDER

11.04.2022 Order Nos.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Heard.

3. Issue notice to the Respondent by Registered Post with A.D. Requisites shall be filed within a week, as undertaken.

4. List this matter after Service Return from the Respondent.

............................... C.R. Dash, J.

............................... M.S. Sahoo, J.

I.A. No.79 of 2022

02. 1. Heard.

2. As an interim, it is directed that, there shall be interim stay of operation of the impugned Judgment dated 05.03.2022 passed in Civil Proceeding No.256 of 2016 vide Annexure-1, till the next date.

3. The I.A. is accordingly disposed of.

4. Urgent certified copy of this Order be granted as per rules.

............................... C.R. Dash, J.

............................... M.S. Sahoo, J.

Subha