Mrutyunjay Senapathy vs P.Dharma Rao And Another
2022 Latest Caselaw 6407 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  CRLREV No.455 of 2022

                  Mrutyunjay Senapathy                    ....           Petitioner

                                                      Mr. N. Singh (1),
                                                      Advocate


                                         -versus-
                  P.Dharma Rao and another                ....    Opposite Parties

                  CORAM:

                            JUSTICE SASHIKANTA MISHRA
                                             ORDER

04.11.2022.

Order No.

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

2. It is submitted that pursuant to direction of this Court, the Petitioner has deposited a sum of Rs.69,000/-(Rupees Sixty Nine Thousand) through treasury challan in the court below, copy of which has been produced.

3. Heard.

4. Admit.

5. Call for the L.C.R.

6. Issue notice for the time being to Opposite Party No.1 by Registered Post with A.D. making it returnable within a

// 2 //

period of four weeks. Postal requisites shall be filed within three working days.

7. List this matter after receipt of L.C.R.

(Sashikanta Mishra) Judge

I.A. No.646 of 2022

03 1. Pending disposal of the revision, suspension of sentence and fine as per the impugned judgment shall remain stayed.

2. I.A.is accordingly disposed of.

(Sashikanta Mishra) Judge