Parsuram Rout vs Branch Manager
2024 Latest Caselaw 16626 Ori

Orissa High Court

Parsuram Rout vs Branch Manager on 13 November, 2024

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLREV No.603 of 2024
            Parsuram Rout              .....         Petitioner
                                                              Represented By Adv. -
                                                              Soubhagya Kumar Dash

                                      -versus-
            Branch Manager, Central Co-        .....                 Opposite Party
            operative Bank, Hatadihi
            Branch
                                                              Represented By Adv. -

                                 CORAM:
                   THE HON'BLE MR. JUSTICE ADITYA KUMAR
                               MOHAPATRA

                                          ORDER

13.11.2024

Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the Petitioner.

3. List this matter in the 2nd week of January, 2025.

4. Digitized copy of the L.C.R. be called for in the meantime.

5. Heard.

6. This I.A. application has been filed for stay of realisation of fine.

7. There shall be stay of realization of fine amount awarded under the impugned judgment dated 10.05.2022 passed by the 1.C.C. 05/321 of 2020/21 on the file of the learned J.M.F.C., Hatadihi for a period of

three months from today.

8. The I.A. is accordingly disposed of.

9. Heard.

10. Considering the submission made, pending disposal of the revision let the Petitioner be released on bail in connection with 1.C.C. 05/321 of 2020/21 on the file of the learned J.M.F.C., Hatadihi on such terms and conditions as deemed just and proper by the court in seisin over the matter.

11. The I.A. is accordingly disposed of.

( A.K. Mohapatra) Judge

Anil

Location: High Court of Orissa