Orissa High Court
Anubhav Mohanty vs Varsha Priyadarshini .... Opposite ... on 13 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
TRP(C) No. 85 of 2023
Anubhav Mohanty .... Petitioner
Ms. Geeta Luthra, Senior Advocate
Along with Mr. L. Mishra, Advocate
-versus-
Varsha Priyadarshini .... Opposite Party
Ms. Sujata Jena, Advocate
CORAM:
THE CHIEF JUSTICE
ORDER
Order No. 13.07.2023
05. 1. This Court has heard the submissions of Ms. Geeta Luthra, learned Senior Counsel who appeared in virtual mode for the Petitioner and Ms. Sujata Jena, learned counsel appearing for the Opposite Party. It has been agreed that Ms. Luthra will conclude the cross-examination of the Opposite Party, who is right now in the witness box in the Family Court, Cuttack on the next date provided the entire cross-examination is allowed to take place over an uninterrupted time period of two hours. Ms. Jena has no objection to this request.
2. Ms. Luthra states that the next date fixed by the Family Court which is 25th July, 2023 is not convenient for her and that she is prepared to do so on 31st July, 2023. This again is not opposed by Ms. Jena.
3. Accordingly, it is directed that Ms. Luthra will be given two hours' time on 31st July, 2023 by the Family Court, Cuttack for conclusion of the cross-examination of the Opposite Party on that date itself. Both parties and their counsel will co-operate with the Family Court to ensure that this time schedule is adhered to.
Page 1 of 24. Ms. Luthra further volunteers that she may be permitted to address final arguments in the matter thereafter before the Family Court in virtual mode. This request is again not opposed by Ms. Jena.
5. Since there is a virtual Court in every one of the District Court Complex in Orissa, including Cuttack, apart from individual Courts being equipped to conduct proceedings in virtual mode, it should not be difficult for the Family Court to organize the hearing after conclusion of the cross-examination of the Opposite Party to take place in virtual mode and permit Ms. Luthra, learned Senior Counsel, or whoever may be the counsel appearing for the Petitioner, to address arguments in virtual mode. The Court further directs that the arguments in the matter on both sides be concluded within a period of four weeks after 31st July, 2023. The Family Court, Cuttack is requested to deliver its final verdict in the matter within a further period of two months thereafter. It is made clear that all the contentions of the parties which have been advanced in the present petition will be permitted to be urged at whichever is the appropriate stage in the proceedings.
6. Accordingly, the petition is disposed of with the above observations and directions. A copy of this order be communicated to the Family Court, Cuttack forthwith.
(Dr. S. Muralidhar) Chief Justice S. Behera Signature Not Verified Digitally Signed Signed by: MRUTYUNJAYA PANDA Designation: Personal Assistant Page 2 of 2 Reason: Authentication Location: High Court of Orissa, Cuttack Date: 13-Jul-2023 20:44:46