Ranjeet Mohanty vs Nisat Spiti Mohanty
2023 Latest Caselaw 5271 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLREV NO.193 OF 2023

            Ranjeet Mohanty                           ....           Petitioner
                                                    Mr.B.P.Mohanty, Advocate
                                         -versus-
            Nisat Spiti Mohanty                       ....       Opposite Party
                                                                  Mr.Sitikant
                                                                Mishra, ASC

                      CORAM:
                      MR. JUSTICE D.DASH
                                    ORDER

05.05.2023 Order No. CRLREV NO.193 OF 2023

01. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.

2. Heard.

3. Admit.

3. Issue notice to Opposite Party by registered post with A.D. Steps be taken within three days. In that event notice be issued fixing a short returnable date.

4. List this matter in the week commencing 14th August, 2023.

(D. Dash) Judge ORDER 05.05.2023 Order No. I.A. No.259 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 judgment dated 14.03.2023 passed by the learned 3rd Additional

// 2 //

Sessions Judge, Bhubaneswar in Criminal Appeal No.71 of 2022 shall remain stayed subject to the payment of interim compensation at the rate of Rs.10,000/- per month by the Petitioner to the Opposite Party with effect from the date of the order passed by the learned JMFC, Bhubaneswar in CMC No.353 of 2022.

Issue urgent certified copy of this order as per rules.

(D. Dash) Judge

Gitanjali

GITANJALI Digitally signed by GITANJALI NAYAK NAYAK Date: 2023.05.08 13:04:40 +05'30'