Citation : 2023 Latest Caselaw 9836 Ori
Judgement Date : 22 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.2174 of 2021
Golekh Charan Singh and .... Petitioners
others
Mr. B.P. Pradhan, Advocate
-versus-
Madhusmita Samant .... Opp.Party
Mr. A.K. Mishra, Advocate
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
Order No. 22.08.2023
05. 1. This matter is taken up through Hybrid
Arrangement (Virtual /Physical Mode).
2. Mr. B.P. Pradhan, learned counsel for the Petitioner by filing certified copy of judgment passed on 07.08.2023 by learned Judge, Family Court, Cuttack in CP No. 153 of 2009 and CP No. 531 of 2009, submits to take up the matter, but Mr. A.K. Mishra, learned counsel for the OP seeks for some time and he further prays this Court to refer the parties to mediation, however, Mr. B.P. Pradhan, learned counsel for the Petitioner submits that several attempts have been made to settle the matter through mediation, but in vain. The certified copy of judgment be kept on record.
3. In view of the aforesaid submission, list this matter on 11th September, 2023 and learned counsel for the parties are again directed to take necessary instruction from their respective clients for possibility of mediation. Signature Not Verified Digitally Signed ( G. Satapathy) Signed by: PRIYAJIT SAHOO Designation: Jr. Stenographer Judge Reason: Authentication Priyajit Location: HIGH COURT OF ORISSA Date: 23-Aug-2023 13:59:06
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