Saroj Kumar Rout vs Jully Rout @ Jalli Rani Swain And
2023 Latest Caselaw 2541 Ori

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                RPFAM No. 191 of 2022
                                 Saroj Kumar Rout                    ....       Petitioner
                                                         Mr. Sashi Bhusan Das, Advocate
                                                       -versus-
                             Jully Rout @ Jalli Rani Swain and       ....    Opp. Parties
                             another
                                                     Mr. Bijay Kumar Mohanty, Advocate
                                        CORAM:
                                       JUSTICE K.R. MOHAPATRA
                                                   ORDER

                Order No.                         28.03.2023
                          RPFAM Nos. 191 & 187 of 2022
                 1.        1.       This matter is taken up through Hybrid mode.

2. These two RPFAMs have been filed challenging the judgment and order dated 29th July, 2022 passed by learned Judge, Family Court, Cuttack in Crl. P. No.530 of 2012 by both the parties to the said Criminal Proceeding.

3. In course of hearing, learned counsel for the parties submit that in view of the nature of dispute involved, there is a possibility of settlement between the parties. Hence, they pray for sending the matter for mediation.

4. In view of the submission made, the matters be sent to the High Court Mediation Centre, Cuttack for exploring the possibility of mediation between the parties. 4.1 Learned counsel for the parties shall appear before learned Coordinator, High Court Mediation Centre on 31st March, 2023 to receive further instruction in the matter. s.s.satapathy 5. Put up this matter on 11th July, 2023 along with the mediation report, if any.

(K.R. Mohapatra) Judge