Rabindranath Nayak vs Chittaranjan Satpathy And ...
2022 Latest Caselaw 6931 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CRLMC No.998 of 2016

                   Rabindranath Nayak                    ....           Petitioner
                                                         Mr. P.C. Das, Advocate
                                             -versus-
                   Chittaranjan Satpathy and another    ....         Opp. Parties
                                                         Mr. P.K. Pattnaik, AGA
                                                Mr. D.K. Sahoo, Advocate(O.P.1)

                                          CORAM:
                                   JUSTICE G. SATAPATHY
                                           ORDER

Order No.                                 28.11.2022

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

2. Learned counsel for the petitioner is present, but learned counsel for opposite party no.1 is not present. However, learned counsel for the petitioner has filed the certified copy of the order sheet passed by the learned J.M.F.C., Kendrapara in 1.C.C. No.90 of 2014 as well as the photocopy of judgment passed by learned S.D.J.M., Kendrapara in 1.C.C. No.107 of 2012. The same be kept on record.

3. However, list this matter o n 12.12.2022.

(G. Satapathy) Judge Subhasmita