Shrutisudha Nayak & Another vs Abhijit Nayak
2023 Latest Caselaw 11786 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               RPFAM No. 322 of 2023
Shrutisudha Nayak & Another               .....                                  Petitioners
                                                             Mr. Biplaba P.B. Bahali, Adv.
                                          Vs.
Abhijit Nayak                             .....                             Opposite Party


                CORAM:
                    JUSTICE SAVITRI RATHO

                                                 ORDER

27.09.2023 Order No. (Through hybrid mode)

01.

1. Though the Stamp Reporter has pointed out that CRLMP

will be maintainable against the impugned order, Mr. B.P.B.

Bahali, learned counsel for the petitioner has produced the copy of

the judgment dated 02.02.2023 passed in Misc. Criminal Case No.

60364 of 2022 by the High Court of Madhya Pradesh at Jabalpur

stating that the criminal revision will be maintainable against the

such orders. The judgment is taken on record.

2. The Stamp Reporter is directed to conduct the stamp report

treating the RPFAM to be maintainable. The question of

maintainability of the RPFAM will be considered after appearance

of the opposite party.

3. List this case on 06.10.2023.

4. Mr. Bahali, learned counsel submits that the case in the

Court below is posted to 29.09.2023 for argument. As the case has

been adjourned to 06.10.2023, the petitioner is permitted to file an

application for adjournment which shall be considered keeping in

view the fact that the RPFAM has been adjourned to 06.10.2023.

Issue urgent certified copy as per rules. Sukanta

.............................. (SAVITRI RATHO) JUDGE

Signature Not Verified Digitally Signed Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication Location: Orissa High Court, Cuttack