Citation : 2025 Latest Caselaw 3381 Ori
Judgement Date : 12 August, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
TRP(C) No.91 of 2023
Sumitra Behera .... Petitioner
Mr. Jayadeba Behera, Advocate
-versus-
Jayanta Tarai .... Opposite Party
None
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
12.08.2025 Order No.
06. This matter is taken up through hybrid mode.
2. Learned Counsel for the Petitioner is present.
3. Pursuant to order dated 23.07.2025, the Judge, Family Court, Kendrapara has submitted a report vide Letter No.388 dated 04.08.2025, wherefrom it is revealed that, despite stay order passed by this Court, in view of the decision of the Supreme Court in Asian Resurfacing of Road Agency Private Limited & another Vrs. Central Bureau of Investigation, reported in (2018) 16 SCC 299, the Court below proceeded further in C.P. No.07 of 2023 and now the said case stands posted to 23.08.2025 for ex- parte hearing as last chance.
4. However, learned Counsel for the Opposite Party is absent on call.
5. The matter be listed in the week commencing from 15th September, 2025.
6. In view of the subsequent judgment of the Supreme Court in Asian Resurfacing of Road Agency Private Limited & another Vrs. Central Bureau of Investigation, reported in (2024) 6 SCC 307, interim order dated 14.03.2023 passed in I.A. No.119 of 2023 is extended till the next date.
7. Office is directed to communicate a copy of this order urgently to the Court below for information and necessary action.
8. Urgent certified copy of this order be granted on proper application.
(S.K. Mishra) Prasant Judge
Signed by: PRASANT KUMAR PRADHAN
Location: High Court of Orissa, Cuttack. Date: 13-Aug-2025 11:08:43
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