Citation : 2025 Latest Caselaw 11689 Ori
Judgement Date : 24 December, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No. 4325 of 2025
....
Deepak Kumar Pradhan Petitioner(s) Mr. B.B. Choudhury Advocate
-versus-
Sweta Parekh .... Opp. Party(s) Mr. Santanu Kumar Sarangi, Senior Advocate
CORAM:
THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
Order No. ORDER 24.12.2025
CRLMC No. 4325 of 2025 and CRLMC No. 4174 of 2025, CRLMC No. 4175 of 2025, CRLMC No. 4326 of 2025, CRLMC No. 4328 of 2025, CRLMC No. 4329 of 2025 and CRLMC No. 4331 of 2025
03. 1. Heard learned counsel for the parties.
2. Learned counsel for the parties conjointly submits that they would explore the possibility of settlement in the present matter. However, Mr. S.K. Sarangi, learned Senior Counsel appearing for the opposite party submits that the learned trial court finally heard the matter and judgment has been kept in the sealed cover awaiting
the outcome of the present proceedings.
3. Since the parties are willing to avail one opportunity for settling the matter amicably, the present petitions are disposed of directing the learned trial court to mediate between both the parties and explore possibility of a settlement. If for any reason, the settlement is not possible, then on that day, the learned trial court shall pronounce the judgment.
4. The learned trial court shall list the matter on 09th of January, 2026 for exploring the possibility of settlement and pronouncement of the judgment thereafter.
5. Both the parties shall appear before the learned trial court on 09th of January, 2026 and in the event the petitioner-accused failed to appear before the trial court on the date fixed, the learned trial court shall pronounce the judgment on the very same day.
6. Issue urgent certified copy as per rules.
Ashok ( S.S. Mishra) Judge
Signed by: ASHOK KUMAR JAGADEB MOHAPATRA
Location: High Court of Orissa Date: 24-Dec-2025 17:09:01
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