Biswajit Raut vs Sudeshna Mohanty
2023 Latest Caselaw 1918 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      RPFAM No. 31 OF 2023
                      Biswajit Raut                              ....       Petitioner
                                                       Mr. Devashis Panda, Advocate

                                                   -versus-
                      Sudeshna Mohanty                           .... Opp. Party
                                                         Mr. Anupam Rath, Advocate

                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                                           ORDER

     Order No.                            02.03.2023

                  RPFAM No. 31 OF 2023
                  & I.A. No.40 of 2023
        01.      1.      This matter is taken up through hybrid mode.

2. Mr. Anupam Rath, learned counsel and his associate have entered appearance on behalf of the sole Opposite Party by filing Vakalatnama in Court today, which is taken on record.

3. Copy of the RPFAM is served of Mr. Rath, learned counsel for the Opposite Party, who prays for an adjournment to take instruction in the matter.

4. Put up this matter on 18th April, 2023 under the heading "Fresh Admission", on which date an endeavour shall be made for final disposal of the RPFAM.

5. In the interim, operation of the impugned judgment dated 11th January, 2022 (Annexure-1) passed by learned Judge, Family Court, Balasore in Criminal Proceeding No.95 of 2021 shall remain stayed till the next date.

                                                     (K.R. Mohapatra)
ms                                                         Judge