Prabhudatta Achary vs Anuja Achary .... Opposite Party
2025 Latest Caselaw 3221 Ori

Orissa High Court

Prabhudatta Achary vs Anuja Achary .... Opposite Party on 7 August, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                              CRLREV No.248 of 2025
            Prabhudatta Achary                 ....                Petitioner
                                                    Mr. A. Mishra, Advocate
                                        -Versus-
            Anuja Achary                      ....             Opposite Party


                       CORAM:
                       MR. JUSTICE R.K. PATTANAIK

                                       ORDER

07.08.2025 Order No.

02. 1. Heard Mr. Mishra, learned counsel for the petitioner.

2. Limitation notice has been received back undelivered with a postal remark 'Insufficient address hence returned to the sender'.

3. Mr. Mishra, learned counsel for the petitioner submits that such is the correct address of the opposite party and while claiming so, he produced a copy of the money receipt obtained from the petitioner by the local P.S.

4. In view of the above submission, the Court is inclined to issue notice to the opposite parties once again in the address already furnished with a requests to Mr. Mishra, learned counsel for the petitioner to file on fresh requisites within seven days. In the event, the requisites are filed and received notice to the opposite party shall be issued once again by Registered Post with AD returnable at an early date and for the said purpose, requisites shall be filed by learned counsel for the petitioner within seven days from today.

5. List on 11th August, 2025 for final hearing and orders.

(R.K. Pattanaik) Judge

03. 1. Heard Mr. Mishra, learned counsel for the petitioner.

2. Instant petition is for interim orders.

3. Though the revision is still to be admitted this Court, considering the submission of Mr. Mishra, learned counsel for the petitioner, directs that awaiting appearance of the opposite party and further orders in I.A. No. 371 of 2025 there shall be no coercive action against the petitioner pursuant to the impugned judgment in Criminal Appeal No.41 of 2023 at Annexure-4.

4. List on the date fixed for orders.

5. A certified copy of the order be issued as per rules.

(R.K. Pattanaik) Judge kabita