Bishnu @ Baishnab Charan vs Renubala Mallick .... Opposite Party
2025 Latest Caselaw 11658 Ori

Orissa High Court

Bishnu @ Baishnab Charan vs Renubala Mallick .... Opposite Party on 23 December, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              RPFAM No.412 of 2025

                 Bishnu @ Baishnab Charan           ....          Petitioner
                 Mallick
                                                     Mr. P.K. Das, Advocate


                                         -versus-
                 Renubala Mallick                   ....     Opposite Party



                   CORAM: JUSTICE SANJAY KUMAR MISHRA

                                          ORDER

23.12.2025 I.A. No.617 of 2025 Order No.

01. This matter is taken up through hybrid mode.

2. This application has been filed for dispensing with filing of the certified copies of judgment dated 11.04.2022 so also order dated 18.09.2025 passed in Criminal Proceeding No.39 of 2021 and Criminal Misc. Case No.07 of 2023 respectively.

3. In view of the reasons detailed in the I.A., the prayer to dispense with filing of the certified copies is allowed for the time being.

4. Learned Counsel for the Petitioner undertakes to file the certified copies of Annexures 2 & 3 within four weeks hence.

5. Accordingly, the I.A. stands disposed of.

(S.K. MISHRA) JUDGE RPFAM No.412 of 2025 &

02. 1. Heard learned Counsel for the Petitioner.

2. Issue notice on admission and stay along with a copy of this order to the Opposite Party by Speed Post with A.D. fixing a short returnable date, indicating therein that the matter is likely to be disposed of at the stage of admission. Requisites be filed within three working days.

3. The matter be listed in the week commencing from 16th February, 2026.

4. As an interim measure, further proceeding in Crl. Ex. Case No.11 of 2022, pending in the Court of learned Judge, Family Court, Jagatsinghpur is stayed till the next date subject to the Petitioner depositing an amount of Rs.30,000/- in shape of demand draft, to be drawn in the name of the Opposite Party-Wife, who is the Petitioner in Crl. Ex. Case No.11 of 2022, within four weeks hence.

5. It is made clear that on deposit of the demand drafts, the Court below shall hand over the same to the Opposite Party-Wife forthwith.

6. Tracking report of the notice to the Opposite Party be kept on record before the next date of listing.

7. Urgent certified copy of this order be granted on proper application as per rules.

(S.K. MISHRA) JUDGE Banita

Signed by: BANITA PRIYADARSHINI PALEI

Location: HIGH COURT OF ORISSA, CUTTACK Date: 24-Dec-2025 16:22:56