Citation : 2023 Latest Caselaw 1099 Ori
Judgement Date : 1 February, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLREV No.643 of 2022
Narayan Kuamr Das @Dash @ .... Petitioner
Nayan Das
Mr. B.K.Routray
Advocate
-versus-
Shamali Das and another .... Opposite Parties
Mr.S.K.Mishra,
Addl. Standing Counsel
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER
01.2.2023.
Order No.
1. 1. This matter is taken up through hybrid mode.
2. Heard.
3. Issue notice to the Opposite Parties by Registered Post with A.D. making it returnable within a period of four weeks. Postal requisites shall be filed within three working days.
4. List this matter after four weeks.
(Sashikanta Mishra) Judge
// 2 //
I.A. No.883 of 2022
2 Subject to payment of Rs.10,000/- (Rupees ten thousand) by the Petitioner in the court below, operation of the order dated 30th July, 2022 passed by the learned J.M.F.C., Sambalpur in CMC (DV) No.200/2021 shall remain stayed.
Further, there shall be stay of operation of the judgment dated 6th December, 2022 passed by the Sessions Judge, Sambalpur in Crl. Appeal No.11/2022 till the next date.
Urgent certified copy of this order be granted on proper application.
(Sashikanta Mishra) Judge
AKB
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