Abhijit Panda vs Sujata Mishra & Others
2023 Latest Caselaw 2098 Ori

Citation : 2023 Latest Caselaw 2098 Ori
Judgement Date : 13 March, 2023

Orissa High Court

Abhijit Panda vs Sujata Mishra & Others on 13 March, 2023

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               CRLREV No.96 of 2023

            Abhijit Panda                           ....            Petitioner



                                        -versus-
            Sujata Mishra & Others                  ....     Opposite Parties


                      CORAM:
                      MR. JUSTICE D.DASH
                                        ORDER

Order No.                              13.03.2023
   01.      1.      This matter is taken up through hybrid arrangement
            (virtual/physical mode).

2. Upon hearing learned counsel for the Petitioner and on going through the impugned judgment, in order to make an endeavour for disposal of the Appeal at the stage of admission; this Court feels inclined to direct for issuance of notice to the Opposite Parties by Registered Post with A.D. Steps be taken within three days. In that event notice be issued, fixing a short returnable date.

3. List this matter in the week commencing 8th May, 2023.

                                                           (D. Dash)
                                                            Judge
                                        ORDER
                                       13.03.2023
Order No.                         I.A. No.151 of 2023
   02.      1.      Heard.

2. Issue notice as above. Accept one set of process fee.

3. As an interim, it is directed that the operation of the impugned judgment dated 01.02.2023 passed by the learned 1st Additional Sessions Judge, Rourkela in Criminal Appeal No.17 // 2 //

of 2022 shall remain stayed subject to payment of 50% of the awarded interim maintenance to the Respondent No.1 from the date of filing of the application as would be so computed till end of February, 2023 by end of March, 2023 and going on to pay current interim maintenance at that rate till the next date of listing.

Issue urgent certified copy as per rules.

(D. Dash) Judge Himansu