Brundaban Patra vs Rajalaxmi Patra And .... Opposite ...
2025 Latest Caselaw 2070 Ori

Orissa High Court

Brundaban Patra vs Rajalaxmi Patra And .... Opposite ... on 3 January, 2025

Author: V. Narasingh

Bench: V. Narasingh

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                       CRLREV No. 957 of 2013

            Brundaban Patra           ....            Petitioner
                                      Mr. H.M. Dhal, Advocate

                                -versus-

            Rajalaxmi Patra and       ....    Opposite Parties
            another
                                     Mr. L. Sarangi, Advocate

                        CRLREV No. 1004 of 2013

            Rajalaxmi Patra           ....            Petitioner
                                     Mr. L. Sarangi, Advocate

                                -versus-

            Brundaban Patra and       ....    Opposite Parties
            another
                                      Mr. H.M. Dhal, Advocate

                       CORAM: JUSTICE V. NARASINGH

                                 ORDER

03.01.2025 Order No.

52. 1. Heard learned counsel for the Petitioners and learned counsel for the Opposite Parties.

2. Written note of submission filed by the learned counsel for the Petitioner is taken on record.

3. Mr. Dhal, learned counsel or the Petitioner heavily relies on the judgment of the Apex Court in the case of S.R. Batra & another vs. Smt. Taruna

Batra, AIR 2007 SC 1118 and submits that the said judgment still holds the field.

4. Learned counsel for the Opposite Party in CRLREV No.957 of 2013 and Petitioner in CRLREV No.1004 of 2013 seeks an adjournment to go through the judgment and make his submission.

5. List these matters on 10.01.2025 at 2 P.M.

(V. Narasingh) Judge

Santoshi

Designation: Senior Stenographer

Location: High Court of Orissa Date: 03-Jan-2025 18:44:43