Viki Kumar Modi vs M/S. T.N. Singh & Others
2023 Latest Caselaw 2424 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLMC No. 816 of 2023
Viki Kumar Modi                       .....                                Petitioner
                                                               Mr. P.K. Nayak, Adv.
                                      Vs.
M/s. T.N. Singh & Others              .....                          Opposite Parties
             CORAM:
                 JUSTICE SAVITRI RATHO

                                             ORDER

24.03.2023 Order No. (Through hybrid mode)

02.

1. Mr. P.K. Nayak, learned counsel for the petitioner prays for

an adjournment to remove the defect no.8.

2. Defect no.8 as pointed out by the S.R. is that the detail

address of opposite party no.1 has not been indicated. Perusal of

Annexure-1 which is the judgment dated 02.02.2015 passed

J.M.F.C., Rourkela in I.C.C. No. 412 of 2013 arising out of Trial

No. 649 of 2013 reveals that no address of opposite party no.1 who

was the accused no.1 in the said case has been indicated and accused

no.1 is the firm. Hence defect no.8 is ignored.

3. In this application under Section 482 Cr.P.C., prayer has been

made for a direction to the learned 2nd Addl. Sessions Judge,

Rourkela to dispose of the Criminal Appeal No. 09 of 2015 which is

pending in the said Court since more than eight years.

4. Considering the above submission, the CRLMC is disposed of

directing the learned 2nd Addl. Sessions Judge, Rourkela to dispose

of the Criminal Appeal No. 09 of 2015 which arises out of I.C.C.

No. 412 of 2013 (Trial No. 649 of 2013) within a period of six

months from today.

5. Urgent certified copy of this order be granted on proper

application.

..............................

(SAVITRI RATHO) JUDGE

Sukanta