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Judgment
11 paragraphs · 160 wordsÂ
Biswajit Mohanty, J
Heard Mr.Panigrahi, learned counsel for the petitioner through video conferencing mode.
According to Mr.Panigrahi though the petitioner has filed a complaint case bearing I.C.C. Case No. 610 of 2015 under Section 12 of the Protection of
Women from Domestic Violence Act, 2005 before the learned S.D.J.M., Puri however till date matter has not been finally disposed of. He further
prays that the matter may be directed to be disposed of within a specific time period.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs the learned S.D.J.M., Puri to make
all endeavour to dispose of the above noted case within a period of six months from the date of production of a copy of this order in accordance with
law without disturbing the board, if there is no other impediment.
Accordingly, this CRLMP is disposed of.
Urgent certified copy of the order be granted on proper application.