Citation : 2025 Latest Caselaw 7421 Ori
Judgement Date : 23 April, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No. 1211 of 2022
Pradeep Kumar Das & Ors. ..... Petitioners
Ms. Anwesha Mishra, Advocate
on behalf of Mr. B. Nayak, Advocate
-versus-
State of Odisha & Anr. ..... Opp. Parties
Ms. S. Moharana, Advocate
Mr. R. N. Parija, Advocate
(for O.P. No.2)
CORAM:
HON'BLE MISS JUSTICE SAVITRI RATHO
ORDER
23.04.2025 Order No. (Through hybrid mode)
10.
1. Ms. A. Mishra, learned counsel prays for an adjournment till
next week on behalf of Mr. B. Nayak, learned counsel for the
petitioner stating that decree of divorce has been passed by the
learned Family Court, Bhadrak and she needs time to produce the
certified copy of the judgment.
2. Mr. R. N. Parija, learned counsel appearing on behalf of the
Opp. Party No.2 opposes the prayer for adjournment. He draws my
attention to order dated 14.02.2025 where a co-ordinate bench of this
Court while granting adjournment till today, had stated that no
further adjournment shall be granted in the matter. He also submits
that he shall produce a downloaded copy of the order granting
divorce by tomorrow.
3. Considering the submission of the learned counsel, list this
case on 29.04.2025.
4. Interim order passed earlier shall continue till the next date.
(Savitri Ratho) Judge Subhalaxmi
Signed by: SUBHALAXMI PRIYADARSHANI
Date: 23-Apr-2025 20:46:30
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