Citation : 2025 Latest Caselaw 1371 Ori
Judgement Date : 17 July, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
TRP(C) No.397 of 2023
Laxmipriya Pradhan .... Petitioner
Mr. B. P. Mohanty, Advocate
-versus-
Silan Kumar Das .... Opposite Party
Mrs. S. Biswal, Proxy Counsel
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
17.07.2025 Order No.
02. This matter is taken up through hybrid mode.
2. Learned Counsel for the Petitioner is present.
3. Mrs. Biswal, learned Proxy Counsel, on behalf of Mr. A.N. Samantray, learned Counsel for the Opposite Party submits, as per the instruction received, since no interim order has been passed staying further proceeding in C.P. No.80 of 2023, the Judge, Family Court, Jagatsinghpur has proceeded in the said case and now C.P. N.80 of 2023 stands posted for pronouncement of judgment.
4. Learned Counsel for the Petitioner prays for a short adjournment to ascertain from his client about the correctness of such submission made by learned Proxy Counsel for the Opposite Party.
5. Learned Counsel for the parties are directed to apprise this Court regarding the present status of C.P. No.80 of 2023 before the next date of listing.
6. The matter be listed on 24th July, 2025.
7. In the meantime office is also directed to take instruction urgently telephonically so also through e- mail from the Judge, Family Court, Jagatsinghpur regarding present status of C.P. No.80 of 2023.
(S.K. MISHRA) JUDGE Banita
Signed by: BANITA PRIYADARSHINI PALEI
Location: HIGH COURT OF ORISSA, CUTTACK Date: 18-Jul-2025 17:09:11
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