Prabin Kumar Pal vs Jatindra Sabat ..... Opposite Party
2025 Latest Caselaw 10737 Ori

Orissa High Court

Prabin Kumar Pal vs Jatindra Sabat ..... Opposite Party on 1 December, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLMC No.5045 of 2025
            Prabin Kumar Pal             .....       Petitioner
                                                          Represented By Adv. -
                                                          Pabitra Kumar Nayak

                                          -versus-
            Jatindra Sabat                        .....          Opposite Party
                                                           Represented By Adv. -

                                                           Smt. S. Nayak, ASC



                                 CORAM:
                  MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                          ORDER

01.12.2025

Order No.

01. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard learned counsel for the Petitioner as well as learned counsel for the State.

3. The present application has been filed by the Petitioner under Section 528 of BNSS, thereby challenging the order dated 05.04.2025 in ICC Case No.150 of 2021 passed by the learned Civil Judge-cum-JMFC, Rourkela.

4. Considering the submissions made by the learned counsels appearing for the Parties on careful scrutiny of the order dated 05.04.2025, this Court is of the view that the matter requires further consideration in presence of the Opposite Party.

5. Issue notice to the sole Opposite Party by Speed Post with A.D. by fixing a short returnable date. Requisites be filed within three working days.

6. List this matter in the week commencing 19.01.2026.

7. Heard.

8. On the prayer of the learned counsel for the Petitioner, he is permitted to carry out the typographical errors which have crept into the petition inadvertently.

9. As an interim, it is directed that trial shall continue however, no final judgment shall be delivered without leave of this Court till the next date.

10. Issue urgent certified copy of this order as per Rules.

( A.K. Mohapatra ) Judge Sisir

Designation: Personal Assistant