Orissa High Court

Sourav Nayak vs State Of Odisha And Another .... ... on 1 July, 2025

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLREV No.52 of 2023
        Sourav Nayak                               ....           Petitioner
                                                Mr. S. K. Biswal, Advocate
                                    -Versus-
        State of Odisha and another                ....    Opposite Parties
                                                     Mr. P.K. Sahoo, ASC

                  CORAM:
                  MR. JUSTICE R.K. PATTANAIK
                                   ORDER

Order                             01.07.2025
No.
05.     1.      Heard learned counsel for the petitioner.

2. Instant revision is filed by the petitioner challenging the impugned judgment at Annexure-1 and the interim order of maintenance i.e. Annexure-2 dated 12th November, 2021 on the grounds stated.

3. Considering the facts pleaded on record and submission of learned counsel for the petitioner, the Court is inclined to issue notice to the opposite parties.

4. Hence, it is ordered.

5. Notice.

6. Learned counsel for the State accepts notice for opposite party No.1. Notice to opposite party No.2 by Registered Post with AD returnable at an early date and for the

said purpose, requisites shall be filed by learned counsel for the petitioner within seven days from today.

7. List on 29th July, 2025 for orders.

(R.K. Pattanaik) Judge

TUDU