Nalini Ranjan Jena vs State Of Odisha And Another
2022 Latest Caselaw 1317 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLMC No.2359 of 2021

             Nalini Ranjan Jena                      ....           Petitioner
                                                    Mr. A.K.Panda, Advocate
                                         Versus

             State of Odisha and another             ....                Opp. Parties

                                                    Mr. P.K.Mohanty, ASC
                                                            (for O.P. No.1)
                                              Mr. Debasis Mishra, Advocate
                                                             (for O.P.No.2)

                   CORAM:
                      JUSTICE SAVITRI RATHO
                                 ORDER

Order No. 14.02.2022

04. This matter is taken up through hybrid mode.

Mr. A.K.Panda, learned counsel for the petitioner submits that the application under Section 482 Cr.P.C. has been filed challenging the order passed on an application praying for alteration of order of granting interim maintenance. He further submits that the main case is posted today in the Court below for judgment. He, therefore, prays for an adjournment to obtain instruction as to the order passed by the learned court below.

List this matter on 23.02.2022.

............................

(Savitri Ratho) Judge

Bichi