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Judgment
14 paragraphs · 284 wordsA.K. Mohapatra, J
I.A. No.836 of 2024
This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
This interlocutory application has been filed by the Petitioner seeking extension of interim bail period granted by this Court vide order dated 27.03.2024.
Heard Mr. Ashok Mohanty, learned Senior Counsel appearing for the Petitioner; Mr. A.K. Budhia, learned counsel appearing for the Informant; and Mr. Debasish Nayak, learned Additional Government Advocate appearing for the State-Opposite Party.
Mr. Ashok Mohanty, learned Senior Counsel appearing for the Petitioner, at the outset, contended that in the mediation proceeding, the matter is likely to be amicably settled and that the matter is fixed to today for final settlement. Further, referring to the mediation proceeding dated 03.07.2024, Mr. Mohanty submitted that the parties have agreed to settle the dispute with a condition that all the co-sharers including the present Petitioner have agreed to refund a total sum of Rs.71,75,000/- along with interest of Rs.15,25,000/- to the Informant.
Mr. A.K. Budhia, learned counsel for the Informant has no objection to the same.
Considering the fact that the mediation proceeding is posted today, the interim bail granted to the Petitioner vide order dated 27.03.2024 is further extended upto 9th August, 2024.
In view of the aforesaid extension of interim bail, the order dated 22.06.2024 passed by the learned J.M.F.C. (Cog.-IV), Bhubaneswar in C.T. No.784 of 2023 shall remain in abeyance till the next date.
The I.A. disposed of accordingly.
Urgent certified copy of this order be granted on proper application in course of the day.
BLAPL No.2577 of 2024
List this case along with BLAPL No.2491 of 2024 on 2nd August, 2024.
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