Anita Manjari Dash & Another vs Subhrajyoti Mishra & Another .... ...
2025 Latest Caselaw 1152 Ori

Orissa High Court

Anita Manjari Dash & Another vs Subhrajyoti Mishra & Another .... ... on 11 July, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                             CRLREV No.378 of 2024

            Anita Manjari Dash & another           ....          Petitioners
                                              Mr. J. Samantaray, Advocate

                                       -Versus-

            Subhrajyoti Mishra & another           ....     Opposite Parties
                                                   Mr. L. Mishra, Advocate
                                                          (O.P. Nos.1 & 2)


                     CORAM:
                     MR. JUSTICE R.K. PATTANAIK

                                      ORDER

11.07.2025

Order No.

07. 1. Mr. Samantaray, learned counsel for the petitioners requests for an adjournment for reply and response.

2. In course of hearing, Mr. Mishra, learned counsel for the opposite parties justifies the impugned judgment in Criminal Appeal No.44 of 2023 at Annexure-6 with the contention that there is suppression of the order in I.A. No.01 of 2022 arising out of the suit in C.S. No.935 of 2022 instituted by the petitioners as therein a similar relief to restrain the opposite parties from selling and creating a third party interest in respect of the schedule property was declined and that apart, the property in question is the separate and self-acquired interest of opposite party No.2. A copy of the order in I.A. No.01 of 2022 filed by the petitioners in the suit i.e. C.S. No.935 of 2022 is filed with the memo and the same be kept in

record. The further contention is that petitioner No.1 can be accommodated by opposite party No.1 and such alternate accommodation could be directed in terms of Section 19(1)(f) of the Protection of Women from Domestic Violence Act, 2005.

3. To meet the contention of Mr. Mishra, learned counsel for the opposite parties, a short adjournment is requested by Mr. Samantaray, learned counsel for the petitioners.

4. In view of the above, list this matter on 16 th July, 2025 for final orders.

(R.K. Pattanaik) Judge Alok