Orissa High Court
TRP(C)/293/2019 on 9 November, 2020
Author: Savitri Ratho
Bench: Savitri Ratho
TRP(C) No. 293 of 2019
06. 09.11.2020 This matter is taken up through video
conferencing mode because of COVID-19.
Issue notice to the opposite party through
Registered Post with A.D./ Speed Post returnable within
six weeks. Postal requisites shall be filed within a week.
List this matter on 04.01.2021.
.............................
Savitri Ratho, J.
I.A. No. 151 of 2020
07. 09.11.2020 Issue notice as above.
This is an application for stay of further proceeding.
Considering the grounds taken in the application, there shall be interim stay of further proceeding in C.P. No.134 of 2019 pending in the Court of learned Judge, Family Court, Nayagarh for till 08.01.2021.
............................. Savitri Ratho, J.
I.A. No. 324 of 201808. 09.11.2020 Learned counsel for the petitioner states that he does not want to press this interim application as he has already filed I.A. No. 151 of 2020.
In view of the above submission, the I.A. is dismissed as not pressed.
It is necessary to note here that although the T.R.P.(C) has been filed in the year, 2019, this I.A. has been numbered as 324 of 2018 and this number is being reflected in the cause list as well as office notes. This apparent error be reconciled.
As restrictions are continuing due to COVID-19 pandemic, learned counsel for the petitioner/appellant may utilize the soft copy of this order available in the High Court's official website or print out thereof at par with certified copies in the manner prescribed, vide Court's Notice No.4587 dated 25.03.2020.
............................. Savitri Ratho, J.
Sukanta