Jena Dei Thakurani, Bije Dhurusia & Others Vs Sarat Chandra Sahoo & Others
.... of justice issued writ to the Civil Court Commissioner namely Javad Akhtar and also to the bailiff to identify the decreetal land by the Civil Court Commissioner and deliver the possession by the bailiff as per judgment decree in C.S.(1) 5 of 2004 and RFA 3 of 2005 and report. Put up on 01.07.20 ...
Orissa High Court
Babuna Barik @ Babuna @ Narayan Vs State Of Odisha
.... y order dated 12.12.2022 learned court below directed issuance of NBW against him, which is impugned in the present application. 5. Learned counsel for the petitioner submits that because of communication gap between the petitioner and the conducting lawyer, he was unable to know about the ...
Orissa High Court
Kanha Jena Vs State Of Odisha
.... y order dated 24.04.2024. He preferred an appeal against such rejection being Criminal Appeal No. 13 of 2024 before the learned First Additional Sessions Judge-cum- P.O. Children Court, Bolangir. Said appeal also came to be rejected by order dated 09.05.2024. This is how the petitioner is before ...
Orissa High Court
Pratyusa Sethi Vs Arun Kumar Behera
.... seeks restitution of conjugal rights under Section 9 of the Hindu Marriage Act, 1955. He further submits that the civil proceeding being instituted in the Court of learned Judge, Family Court-II, Bhubaneswar, which would be inconvenient for attending each and every date by travelling aroun ...
Orissa High Court
Daladei Majhi Vs State Of Odisha And Others
.... anction of the amount so as to ensure expedite payment to the petitioner but till date nothing has been done in this matter. In such background, he prays that a direction may be issued to the opposite party no.2 to take a decision on the recommendation of opposite party no.5 under Annexure-2 wit ...
Orissa High Court
Somanath Nayak & Others Vs State Of Odisha
.... :- “Advocate for appellant/petitioner is present. Issue notice against the respondents. Put up on 28.06.24 for awaiting SR and PA.” 4. Mr. Subhasis Pattnaik, learned Additional Government Advocate appearing for opposite party nos.1 and 2-State submitted that grant of interim order, pa ...
Orissa High Court
Lochan Rana Vs State Of Odisha
.... vehemently opposes the bail prayer of the Petitioner. 8. Considering the submissions made by the learned counsel for the parties and having scrutinized the case record, this Court is of the view that the Petitioner deserves to be released on bail in the aforesaid case by the Court ...
Orissa High Court
Priya Ranjan Mandal Vs State Of Odisha
.... s that the Petitioner may be released on bail. 7. Learned counsel for the State vehemently opposes the bail prayer of the Petitioner. 8. Considering the submissions made by the learned counsel for the parties and having scrutinized the case record, this Court is of the view tha ...
Orissa High Court
Mohammed Gulam Mustafa Vs State Of Odisha
.... he Petitioner may be released on bail. 7. Learned counsel for the State vehemently opposes the bail prayer of the Petitioner. 8. Considering the submissions made by the learned counsel for the parties and having scrutinized the case record, this Court is of the view that the ...
Orissa High Court
Abhi Hembram & Anr Vs State Of Odisha
.... ers have been languishing in custody since 11.05.2024. They have been falsely implicated in this case. Hence, he submits that the Petitioners may be released on bail. 7. Learned counsel for the State vehemently opposes the bail prayer of the Petitioners. 8. Considering the su ...
Orissa High Court
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