Puspanjali Bhoi vs Anjali Pahadi & Another ..... Opp. ...
2025 Latest Caselaw 7615 Ori

Orissa High Court

Puspanjali Bhoi vs Anjali Pahadi & Another ..... Opp. ... on 29 April, 2025

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLMC No. 1358 of 2025
Puspanjali Bhoi                       .....                            Petitioner
                                                     Mr. A.K. Sarangi, Advocate
                                   -versus-
Anjali Pahadi & Another               .....                           Opp. Parties
                                                      Mr. S.R. Panda, Advocate
                                                                 (for O.P. No.1)
                                              Mr. Sarathi Jyoti Mohanty, A.S.C.
                                                                 (for O.P. No.2)
            CORAM:
                  HON'BLE MISS JUSTICE SAVITRI RATHO
                                ORDER

29.04.2025 Order No.

04. (Through hybrid Mode)

1. Perusal of the index as well as the paragraph-3 of the CRLMC reveals that the judgment dated 21.10.2024 passed in I.C.C. No. 738 of 2016 is enclosed as Annexure-3.

2. However, perused of the digital record reveals that the judgment has not been filed. On the other hand the objection of the appellant filed in the Court of the learned District and Sessions Judge, Balasore in Criminal Appeal No. (A)73 of 2024 has been filed as Annexure-2. Surprisingly this defect has not been pointed out by the Stamp Reporter.

3. Mr. A.K. Sarangi, learned counsel for the petitioner submits that the copy of the judgment has been filed subsequently.

4. The judgment is however not part of the digital record.

5. List this case on 06.05.2025 to enable Mr. Sarangi, learned counsel for the petitioner to file a copy of the judgment which is stated to be Annexure-3 to this CRLMC.

6. The concerned Stamp Reporter shall submit an explanation as

to how and why this defect was not pointed out during Stamp Reporting.

7. If the judgment has already been filed subsequently as submitted, the same shall be tagged in the digital record along with the explanation of the Stamp Reporter.

(Savitri Ratho) Judge Sukanta

Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer

Location: Orissa High Court, Cuttack Date: 30-Apr-2025 10:18:52