Sumita Panda vs Jyotikrushna Panda
2023 Latest Caselaw 11371 Ori

                             IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         MATA No.261 of 2023
                      Sumita Panda                    ....             Appellant
                                                    Mr. M. Maharana, Advocate
                                             -versus-
                      Jyotikrushna Panda              ....           Respondent


                                             CORAM:
                                           JUSTICE SAVITRI RATHO
                                           JUSTICE M.S.SAHOO

                                                              ORDER

             Order No.                                      15.09.2023

                 1.           1.     This matter is taken up through hybrid mode.

2. This appeal has been filed challenging the judgment dated 24.5.2023 passed by learned Judge, Family Court, Berhampur in Criminal Poceeding No. 175 of 2020.

3. Stamp Reporter has pointed that RPFAM is maintainable against the impugned order instead of MATA.

4. Mr. M. Moharana, learned counsel appearing for the appellant from Virtual Court Room at Ganjam, Berhampur prays that the nomenclature of the appeal may be changed from MATA to RPFAM.

5. Prayer is allowed.

6. The case shall be registered as RPFAM and listed before the appropriate Bench after preparation of fresh Stamp Report. Learned counsel for appellant shall make necessary amendments in the cause-title.

........................... (S. Ratho) Judge

........................... Signature Not Verified (M.S.Sahoo) Digitally Signed Judge Signed by: AJIT KUMAR DUTTA Reason: Authentication dutta Location: ohc Date: 21-Sep-2023 12:01:59