Orissa High Court
Nirupama Biswal & Others vs State Of Odisha & Another .... Opposite ... on 5 September, 2022
Author: R.K.Pattanaik
Bench: R.K.Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No. 156 of 2022
Nirupama Biswal & Others .... Petitioners
Mr. R.K.Routray, Advocate
-Versus-
State of Odisha & Another .... Opposite Parties
Mr. P.K.Rout, AGA
CORAM:
JUSTICE R.K.PATTANAIK
Order No. ORDER
05.09.2022
01. 1. Heard.
2. Admit.
3. Learned ASC accepts notice for the State.
4. Notice to opposite party No. 2, namely, the informant with an early returnable date and for the said purpose, requisites be filed by the petitioners within next three days.
5. List this matter on 12th October, 2022 for appearance of opposite party No.2.
(R.K.Pattanaik) Judge I.A. No. 146 of 2022
02. 1. Learned counsel for the petitioners submits that in respect of a counter F.I.R. vis-à-vis G.R.Case No. 106 of 2019, further proceeding in respect thereof has been stayed by this Court in CRLMC No. 126 of 2022. While contending so, a copy of the order dated 1st August, 2022 passed in I.A. No.118 of 2022 corresponding to CRLMC No. 126 of 2022 is produced before the Court and the same is perused.
2. In view of the above, as an interim measure, further proceeding in G.R. Case No. 106 of 2019 arising out of Naugaon P.S. Case No. 12 of 2019 pending before the court of learned SDJM, Jagatsinghpur shall remain stayed till the next date.
3. An urgent certified copy of this order be issued as per rules.
(R.K.Pattanaik) Judge Kabita Page 2 of 2