ARATATRAN @ ARTATRANA NAYAK Vs. SOUDAMINI NAYAK @ PATRA

JUDGEMENT

(1.) This matter is taken up through hybrid arrangement.

(2.) The Petitioner has filed this CRLMC assailing the order dtd. 12/1/2026 passed by the learned J.M.F.C. (P), Kujang in Execution Case No.08 of 2024 (arising out of D.V. No.124 of 2017), wherein the Petition filed by the Petitioner has been rejected and conditional NBW of Rs.48,000.00 was issued against the Petitioner.

(3.) Heard learned counsel for the respective parties.