Ajit Kumar Das vs Gitanjali Pattanaik & Others .... ...
2025 Latest Caselaw 5714 Ori

Orissa High Court

Ajit Kumar Das vs Gitanjali Pattanaik & Others .... ... on 21 August, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                CRLREV No.533 of 2025
            Ajit Kumar Das                          ....               Petitioner
                                                     Mr. J. Sahoo, Advocate
                                        -Versus-
            Gitanjali Pattanaik & others            ....     Opposite Parties



                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK
                                       ORDER

21.08.2025 I.A. No.816 of 2025 Order No.

01. 1. Heard Mr. Sahoo, learned counsel for the petitioner.

2. Instant petition is filed seeking condonation of delay in presenting the revision beyond the stipulated period.

3. A delay of 93 days is reported as per the S.R.

4. Mr. Sahoo, learned counsel for the petitioner submits that upon a wrong advice received, the petitioner approached the Court of first instance for review of the order under Section 12 of the P.W.D.V. Act after dismissal of Criminal Appeal No.30 of 2024, hence, the delay has occasioned, which is, therefore, required to be condoned in the interest of justice.

5. Considering the facts pleaded on record and the submission of Mr. Sahoo, learned counsel for the petitioner and accepting the explanation offered towards delay, instead of

issuing notice to the contesting opposite party Nos.1 to 3, this Court is inclined and in favour of condoning the same in order to facilitate disposal of the revision on merit and in accordance with law.

6. Hence, it is ordered.

7. Consequently, I.A. stands allowed with the delay being condoned.

(R.K. Pattanaik) Judge

02. 1. Heard.

2. Instant revision is filed by the petitioner assailing the impugned judgment in Criminal Appeal No.30 of 2024 as at Annexure-2 confirming the order dated 9th August, 2023 at Annexure-1 of learned J.M.F.C., Narasinghpur in D.V. Misc. Case No.11 of 2022.

3. Considering the facts pleaded on record and the grounds advanced, this Court is inclined to issue notice to opposite party Nos. 1 to 3.

4. Hence, it is ordered.

5. Notice to opposite party Nos.1 to 3 by Registered Post with A.D. returnable at an early date and for the said purpose, requisites shall be filed by Mr. Sahoo, learned counsel for the petitioner within seven days from today.

6. List on 25th September, 2025 for hearing and orders awaiting appearance of opposite party Nos.1 to 3.

(R.K. Pattanaik) Judge

03. 1. Heard.

2. Instant I.A. is filed for interim orders.

3. Awaiting appearance of opposite party Nos.1 to 3, this Court, as an interim measure, directs the petitioner to pay a sum of Rs.3000/- every month payable to opposite party No.1. It is further directed that no coercive action shall be taken against the petitioner subject to compliance of the direction as aforesaid.

4. List on the date fixed for further orders.

5. Issue urgent certified copy as per rules.

(R.K. Pattanaik) Judge Alok