Bijoy Kumar Mohapatra vs Lingaraj Parida ..... Opp. Party
2025 Latest Caselaw 7792 Ori

Orissa High Court

Bijoy Kumar Mohapatra vs Lingaraj Parida ..... Opp. Party on 2 September, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLMC No.4906 of 2024
            Bijoy Kumar Mohapatra         .....       Petitioner
                                                             Represented By Adv. -
                                                             Niranjan Panda

                                            -versus-
            Lingaraj Parida                         .....               Opp. Party
                                                             Represented By Adv. -
                                                             Kabiraj Pradhan, Sourav
                                                             Kumar Palai

                                 CORAM:
                   THE HON'BLE MR. JUSTICE ADITYA KUMAR
                               MOHAPATRA

                                            ORDER

02.09.2025 Order No.

09. I.A. No.2345 of 2025

1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. This I.A. has been filed with a prayer for modification of order dated 14.08.2025.

3. Learned counsel for the Petitioner at the outset contended that the Petitioner moved an application before the learned trial court to recall his order.

4. On perusal of the order dated 14.08.2025, it appears that this Court while disposing of the CRLMC application has categorically observed that the trial was concluded and the judgment was delivered on 08.01.2025. In such view of the matter, this Court is of the view that the learned trial court would not have entertained any application after conclusion of the trial.

5. In view of the aforesaid position, the present I.A. is being disposed of by granting liberty to the petitioner to prefer any appeal, in the event the Petitioner seeks to challenge the judgment dated 08.01.2025.

6. With the aforesaid observations, the I.A. stands disposed of.

( A.K. Mohapatra) Judge Anil

Designation: Junior Stenographer

Location: High Court of Orissa Date: 04-Sep-2025 11:41:23