Arvind Agrawal vs Anchal Agrawal ..... Opposite Party
2025 Latest Caselaw 556 Ori

Orissa High Court

Arvind Agrawal vs Anchal Agrawal ..... Opposite Party on 13 May, 2025

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLREV No.619 of 2023
Arvind Agrawal                         .....                             Petitioner
                                                      Mr. Uttam Pandey, Advocate
                                                      Mr. Arpit Sarangi, Advocate

                                    -versus-
Anchal Agrawal                         .....                         Opposite Party
                                                  Ms. Sarmistha Panda, Advocate
                                             on behalf of Mr. L.N. Patel, Advocate
            CORAM:
                  HON'BLE MISS JUSTICE SAVITRI RATHO

                                          ORDER

13.05.2025 (Through hybrid Mode) Order No.

09. 1. This case has been listed under the heading 'To Be Mentioned' for clarification of some doubts.

2. Mr. Uttam Panday, learned counsel for the petitioner appears through virtual mode.

3. Ms. Sarmistha Panda, learned counsel appears on behalf of Mr. L.N. Patel, learned counsel for the opposite party.

4. Mr. Panday places reliance on the judgment dated 22.02.2024 of the Principal Judge, Family Court, Janjgir, District-Janjgir- District-Champua (Chhattisgarh) in Civil Suit No.356A/2022.

5. It appears that the English translation of the original judgment has been filed along with memo dated 11.03.2024. This does not bear any certificate of the counsel nor signature of the counsel. The original judgment which is passed in vernacular (Hindi) is not there on record.

6. Mr. Panday assures that the certified copy of the judgment

along with the attested copy of the English translation shall be filed by 16.05.2025 and copy of the same shall also be served on the learned counsel appearing on behalf of the opposite party.

7. Considering the said submission and in view of the change in assignment in the meanwhile, list this matter on 19.06.2025 for admission before the assigned Bench.

8. Any documents filed on behalf of the parties shall be incorporated in the digital record before the next date.

(Savitri Ratho) Judge RKS

Designation: Asst. Registrar-Cum-Senior Secretary