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Namaratamayee Mohapatra vs Janmajaya Routray ... Opp. Party
2025 Latest Caselaw 1792 Ori

Citation : 2025 Latest Caselaw 1792 Ori
Judgement Date : 28 July, 2025

Orissa High Court

Namaratamayee Mohapatra vs Janmajaya Routray ... Opp. Party on 28 July, 2025

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                TRP(C) No.114 of 2019
                         Namaratamayee Mohapatra               ...           Petitioner

                                                               Mr. B.P. Das, Advocate

                                                    -versus-

                         Janmajaya Routray                     ...          Opp. Party

                                                     CORAM:
                                          JUSTICE SANJAY KUMAR MISHRA

                                                    ORDER

Order No. 28.07.2025

5. This matter is taken up through hybrid mode.

2. Learned counsel for the petitioner is present.

3. Pursuant to order dated 03.07.2025, a report has been submitted by the learned Judge, Family Court, Cuttack vide Letter No.570 dated 24.07.2025, wherefrom it is revealed that in view of the judgment of the Supreme Court in Asian Resurfacing of Road Agency vrs. Central Bureau of Investigation, passed in Cr. Appeal No.1375-1376 of 2013, the learned Court below resumed further proceeding in C.P. No.398 of 2018, which was dismissed for default on 8.4.2024 due to non-appearance of the petitioner.

4. In view of such report, the TRP(C) stands disposed of as infructuous.

(S.K. Mishra)

Location: HIGH COURT OF ORISSA, CUTTACK

amit

 
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