Debashis Das vs Bhagyalaxmi Devi And Another
2023 Latest Caselaw 12071 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 MATA No. 231 of 2023

                           Debashis Das                             ....            Appellant

                                                              Mr. H.S. Satapathy, Advocate
                                                        -versus-

                           Bhagyalaxmi Devi and another             ....     Opposite Parties


                                      CORAM:
                                                 JUSTICE ARINDAM SINHA
                                                 JUSTICE SIBO SANKAR MISHRA
                                                        ORDER

          Order No.                                    05.10.2023
           02.               1.      Mr. Satapathy, learned advocate appears on behalf of appellant

and submits, the application is for conversion of the appeal to revision (RPFAM). He submits, impugned judgment dated 22nd November, 2022 was made by the Family Court under chapter IX in Code of Criminal Procedure, 1973. Hence, under sub section (4) of section 19 in Family Courts Act, 1984, revision lies.

2. The application is allowed and disposed of. The registry is directed to make the change in nomenclature and place the matter before the Bench having assignment.

                                                                    (Arindam Sinha)
                                                                          Judge



                                                                     (S.S. Mishra)
Signature Not Verified                                                      Judge
Digitally Signed
Signed by: SISIR Sks
                 KUMAR SETHI

Designation: PERSONAL ASSISTANT Reason: Authentication Location: ORISSA HIGH COURT Date: 05-Oct-2023 17:30:39