Urmila Parida vs State Of Odisha And Another .... ...
2025 Latest Caselaw 1089 Ori

Orissa High Court

Urmila Parida vs State Of Odisha And Another .... ... on 10 July, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 CRLREV No.290 of 2022
            Urmila Parida                           ....            Petitioner

                                                      Mr. D. Das, Advocate
                                         -Versus-
            State of Odisha and another             ....       Opposite party

                                                      Mr. S.K. Swain, AGA
                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK
                                       ORDER

10.07.2025 I.A. No.1201 of 2024 Order No.

10. 1. Heard learned counsel for the LR of opposite party No.2.

2. Instant I.A. is filed for substitution on account of death of opposite party No.2. No objection is filed to the I.A. In fact, the revision is filed by the petitioner challenging the impugned judgments of learned courts below as at Annexures-1 and 2.

3. Opposite party No.2 was the complainant and since he died in the meantime, I.A. is filed for substitution of his LR. Considering the submission of learned counsel for opposite party No.2, the Court is inclined to allow substitution of his LR.

4. Accordingly, it is ordered.

5. I.A. is disposed of allowing the LR of opposite party No.2 to be impleaded as opposite party No. 2(a). Office is to carry out the above order.

(R.K. Pattanaik) Judge

1. List on 17th July, 2025 for hearing and orders.

(R.K. Pattanaik) Judge

Rojina

Designation: Junior Stenographer